KANGARO INDUSTRIES Vs. JAININDER JAIN

JUDGEMENT

(1.) This appeal challenges the order of the learned Single Judge dated 18th October, 2006. The learned Single Judge had prefaced the impugned order with the following paragraph:-

(2.) The learned Single Judge's description adequately summarized the nature of a business family's feud which had transversed the borders of the country and found itself reflected in litigations spread all over the world. The impugned order was occasioned by a suit filed in Dubai by the appellant against the party who imported the goods made by the respondent herein.

(3.) The genesis of the dispute between the parties arose from the trade mark proceedings relating to trade mark "KANGARO" in respect of stationary articles such as Staplers etc. The original suit was filed in Ludhiana when on 7th January, 1997, the following interim order was passed:-