REGENT COMPUTRONICS PVT. LTD.

Himalaya Wellness Company Appellant

V/S

Wipro Enterprises Private Limited Respondents

Referred Judgements :-

THOMAS BEAR AND SONS (INDIA) LTD. V. PRAYAG NARAIN [REFERRED TO]
ARISTOC V. RYSTA [REFERRED TO]
BRITISH SUGAR PLC V. JAMES ROBERTSON AND SONS LTD [REFERRED TO]
ERVEN WARNINK BV V. J. TOWNEND AND SONS [REFERRED TO]
CADBURY SCHWEPPES V. PUB SQUASH [REFERRED TO]
CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
VISHNUDAS TRADING AS VISHNUDAS KISHENDAS VS. VAZIR SULTAN TOBACCO CO LTD [REFERRED TO]
CADILA HEALTH CARE LIMITED VS. CADILA PHARMACEUTICALS LIMITED [REFERRED TO]
SATYAM INFOWAY LIMITED VS. SIFYNET SOLUTIONS PRIVATE LIMITED [REFERRED TO]
S. SYED MOHIDEEN VS. P. SULOCHANA BAI [REFERRED TO]
NANDHINI DELUXE VS. KARNATAKA CO-OPERATIVE MILK PRODUCERS FEDERATION LTD [REFERRED TO]

JUDGEMENT

(1.) By way of the present judgment, I shall decide the captioned application filed on behalf of the plaintiffs under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).

(2.) The present suit has been filed seeking relief of permanent injunction restraining the defendant from infringing the registered marks of the plaintiffs as well as passing off their goods as those of the plaintiffs along with other ancillary reliefs.

(3.) Summons in the suit and the notice in the interim application were issued on 3/3/2023. Parties were also referred for mediation to the Delhi High Court Mediation and Conciliation Centre, however, the mediation proceedings were not successful.

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HIMALAYA WELLNESS COMPANY Vs. WIPRO ENTERPRISES PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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