REGENT COMPUTRONICS PVT. LTD.

Four Pillars Enterprises Co. Ltd. Appellant

V/S

Mahipal Jain Respondents

Referred Judgements :-

MUNISH KUMAR SINGLA TRADING VS. JOLLIBEE FOODS CORPORATION [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]
HARDIE TRADING LIMITED VS. ADDISONS PAINTS AND CHEMICALS LIMITED [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
USHA INTERNATIONAL VS. USHA TELEVISION LIMITED [REFERRED TO]
GOPAL ENGG AND CHEMICAL WORKS VS. POMX LABORATORY [REFERRED TO]
VEERUMAL PRAVEEN KUMAR VS. NEEDLE INDUSTRIES INDIA LIMITED [REFERRED TO]
VIJAY KUMAR AHUJA VS. LALITA AHUJA [REFERRED TO]
GILLETTE INDIA LIMITED VS. HARBANS LAL MALHOTRA AND SONS PRIVATE LIMITED [REFERRED TO]
NEON LABORATORIES LTD. VS. MEDICAL TECHNOLOGIES LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This judgment decides IA 12686/2023, whereby the plaintiff has sought an interlocutory injunction, pending disposal of the present suit CS (Comm) 472/2023, restraining the defendants, and all others acting on their behalf, from using the marks REINDEER BRAND, <IMG>JUDGEMENT_192_LAWS(DLH)3_2024_1.jpg</IMG> and REINDEER WONDER in respect of any goods or services, or any other mark which may be confusingly or deceptively similar to the plaintiffs registered DEER Device marks including <IMG>JUDGEMENT_192_LAWS(DLH)3_2024_2.jpg</IMG> marks.

(2.) The case of the plaintiff, as articulated by Mr. Anirudh Bakhru, learned Counsel, is as under:

(3.) Responding to the submissions of Mr. Bakhru, Mr. Bansal contends thus:

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FOUR PILLARS ENTERPRISES CO. LTD. Vs. MAHIPAL JAIN

Referred Judgements :-

JUDGEMENT

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