(1.) C.M. APPL. 8334/2013 (for condonation of delay of 130 days) For the reasons mentioned in the application, C.M. Appl. 8334/2013 is allowed. C.M. APPL. 8335/2013 (for exemption) Allowed, subject to all just exceptions. RFA (OS) 54/2013, C.M. APPL. 8333/2013
(2.) This appeal is directed against an order of the learned single Judge, dated 9th Oct. 2012, in C.S. (OS) 1445 of 2003, which directed dismissal of the plaintiff/appellants suit under Order XII, Rule 6 of the Code of Civil Procedure ("CPC").
(3.) The facts that give rise to the appeal are that the Appellant, a multinational pharmaceutical company, (hereafter "Allergan" or "plaintiff") holds the registered trademarks for BOTOX and BTX-A in India. The mark "BOTOX" has been used in India continuously since 1992. An application to register the trademark "BTX-A" was made by the Appellant in June 2002.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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