DRS LOGISTICS (P) LTD Vs. RAJESH AGARWAL

JUDGEMENT

(1.) Present suit has been filed for injunction restraining infringement of registered trade marks, passing off, unfair competition and damages.

(2.) However, learned counsel for plaintiff fairly states that she is only pressing prayer 'A' and not prayers 'B to D'.

(3.) The relevant facts of the present case are that in 1988, plaintiff commenced its business as a partnership firm under the name and style of M/S. AGARWAL PACKERS & MOVERS. Subsequently, in 1991, the partners of M/S. AGARWAL PACKERS & MOVERS formed the plaintiff company and merged their partnership firm with the company.