SANJAY ARORA Vs. JASMER

JUDGEMENT

(1.) This application has been filed under Order XXXIX Rule 1 and 2 CPC as part of accompanying suit seeking permanent injunction restraining defendant and all those acting for and on his behalf from manufacturing, selling, using, displaying, advertising, importing, exporting or in any other manner dealing with impugned goods and products bearing the trademark/device/label

(2.) Notice in the application was issued on 6/9/2022. On 29/2/2024, when submissions were heard on behalf of counsel for plaintiff, a set of additional documents filed on 1/3/2023 were adverted to. However, as the counsel for defendant stated that he did not have a copy of the same, it was directed that documents be supplied to defendant, despite the fact that they were filed one year prior.

(3.) On 29/2/2024, two photographs were adverted to by counsel for plaintiff to show that in 2014, defendant was actually an employee of plaintiff, who had already been using the registered trademark 'TIGER' with respect to their products i.e. pipes used for agricultural purposes.