REGENT COMPUTRONICS PVT. LTD.

COCA-COLA COMPANY Appellant

V/S

K.M Salim Respondents

Referred Judgements :-

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JUDGEMENT

(1.) PLAINTIFFS have filed a suit for injunction and damages for infringement of registered trade mark, infringement of copyright, passing off and act of unfair competition.

(2.) DESPITE of service, on 15th March, 2013, the defendant chose not to appear in Court. He was proceeded ex -parte on 14th February, 2014. The plaintiffs filed an application under Order VII Rule 10 CPC for pronouncement of judgment against the defendant on account of failure to file the written statement and to contest the matter.

(3.) LET me examine the case of plaintiffs on merit.

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COCA-COLA COMPANY Vs. K.M SALIM

Referred Judgements :-

JUDGEMENT

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