RAKESH KUMAR AGGARWAL Vs. LOCK & LOCKING DEVICES

JUDGEMENT

(1.) This is an application under Sec. 151 CPC on behalf of the appellant for re-calling the order dtd. 9/8/2018 passed by this Court.

(2.) This appeal had been filed against judgment dtd. 9/1/2009 passed by Ld. AJD dismissing the suit filed by the appellant seeking permanent injunction against the respondent herein from using the trade mark "VIJAYAN" in relation to locks and locking devices. The present appeal was dismissed by this Court by order dtd. 4/7/2018. Appeal against the same filed in Supreme Court was also dismissed by order dtd. 23/7/2018.

(3.) In view thereof, decree for permanent injunction against the appellant herein became final, wherein the appellant was restrained from manufacturing, selling, directly or indirectly dealing in locks and locking devices bearing the trade mark "VIJAYAN" or any other deceptively similar mark.