GAGANDEEP SINGH Vs. B R ARYA

JUDGEMENT

(1.) The Plaintiff has filed a suit praying for a permanent injunction restraining the Defendants, jointly or severally, from carrying on any business in the name and style of "Perfection House" or its variations. In the suit, he has filed an application under Order XXXIX Rules 1 and 2 of the CPC praying for a similar injunctive relief.

(2.) In his written submissions, the Plaintiff has expressed the issue raised by him in the following words,

(3.) The grievance of the Plaintiff has arisen because Defendants No. 2 and 3 are using the premises bearing No. E-19, N.D.S.E. Part-I, New Delhi (owned by Defendant No. 1), for carrying on business under the name and style of "Perfection House". According to the Plaintiff this is impermissible.