RATANDEP SHANTI SYAM EDUCATIONAL AND PROFESSIONAL TRUST Vs. EDUCATION SOCIETY OF PROFESSIONALS AND VOCATIONALS

JUDGEMENT

(1.) . Both these applications have been filed on behalf of the plaintiff under Order 39 Rules 1 & 2 read with Section 151 of the Code of Civil Procedures. Since the relief claimed in the applications is the same, both the applications are being disposed of by this common order.

(2.) . In IA 12434/92 it has been prayed that defendants be restrained from selling the prospectus "Fashion" and giving further advertisement with regard to "International Centre for Fashion Studies Affiliated to the Clothing and Footwear Institute CFI-London (U.K.)". This application came up for hearing on 12th (a), 3 October, 1992 and on that date an ex-parte ad-interim injunction was granted restraining the defendants from using the name of CFI-London, U.K. in their prospectus. The defendants were, however, given liberty to use the said name in case they had been affiliated by due authorisation with the said Institute.

(3.) . In IA 6685/93 it has been stated that the plaintiff has now obtained the copyright of the prospectus titled "Fashion" under the copyright Act, 1957 and it has been prayed that the defendants be restrained from publishing, promoting, selling or distributing the prospectus titled "fashion" in any manner publically or privately.