HEMANT KUMAR GOYAL Vs. YASHWANT JAIN

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The present appeal has been filed under Sec. 13 of the Commercial Courts Act, 2015 read with Order XLIII Rule 1 (r) of the Code of Civil Procedure, 1908 (in short, 'CPC'), seeking setting aside of Order dtd. 25/11/2024 passed by District Judge (Commercial Courts-01), North-West, Rohini District Courts, Delhi, whereby the appellant was restrained from manufacturing, selling, using, displaying, advertising, importing, exporting and dealing in the trademarks 'GOYAL CHUSKI CHAI', 'H.S.G. YASHIKA GOYAL CHUSKI CHAI' and 'CHURKI'.