DHARAMPAL SATYAPAL LIMITED Vs. SUNEEL KUMAR RAJPUT

JUDGEMENT

(1.) Plaintiff has filed the present suit for permanent injunciton, restraining infringement of trade mark, passing off, unfair competition, rendition of accounts, dilution, delivery up, damages against the defendants.

(2.) While issuing summons in the suit on 15.2.2012, the following order was passed:

(3.) The IA.No.2922/2012 under Order 39 Rules 1 & 2 CPC was finally heard and by a detailed order of 5.9.2013 the application was allowed. It would be useful to reproduce the following paragraphs of order dated 5.9.2013: