SHASHI KAPOOR Vs. ELOFIC INDUSTRIES

JUDGEMENT

(1.) THIS application has been filed on behalf of the petitioner praying that S. Mohinder Singh Sahni be directed to appear before Court for cross-examination.

(2.) RESPONDENT (Elofic) filed Suit No. 248 of 83 against the petitioner (Steel Bird) alleging infringement of trade mark. Those proceedings are pending in this Court.

(3.) THE reasons for S. Mohinder Singh claiming the mark/label to be distinctive have not been explained in the affidavit. It will be open to the petitioner to test the reason, if any, by cross-examination S. Mohinder Singh.