LAWS(DLH)-2016-1-350

WIN-MEDICARE PVT LTD Vs. GALPHA LABORATORIES LTD

Decided On January 04, 2016
Win -Medicare Pvt Ltd Appellant
V/S
Galpha Laboratories Ltd Respondents

JUDGEMENT

(1.) By way of this order, I propose to decide two pending applications, one being I.A. No.22711/2014 under Order XXXIX Rule 1 and 2 CPC filed by the plaintiff and another being I.A. No.26365/2014 under Order XXXIX Rule 4 CPC filed by the defendants for vacation of the interim order passed on 14th November, 2014.

(2.) The plaintiff has filed the suit for permanent injunction restraining infringement of trademark, copyright, passing off, delivery up, rendition of accounts of profit, damages, etc. against the defendants.

(3.) Brief facts of the case as per the plaint are: -