SWARAN SINGH Vs. USHA INDUSTRIES INDIA

JUDGEMENT

(1.) IN this suit for perpetual injunction and rendition of accounts in respect of two trade marks USHA pertaining to electric irons and other electrical appliances, the plaintiff filed an application under Order 39, Rules 1 and 2 C.P.C. The following ex parte ad- interim order was passed in this application on 29th February 1984:-

(2.) ON notices being issued, the defendants filed their written statement as well as the reply to the application. The defendants also filed an application under Order 39, Rule 4, and S.151 C.P.C. (IA 1456/84), praying for suspension of the ex-parte order dated 29th February 1984 and also for early hearing of the application (IA 1016/84). Both these applications fall for consideration.