CASTROL LIMITED Vs. A K MEHTA

JUDGEMENT

(1.) The plaintiffs have come up in appeal feeling aggrieved by the impugned order dated 22.7.96 whereby the learned Single Judge has dismissed the plaintiff's application seeking the grant of ad interim injunction protecting their trade mark.

(2.) The plaintiff No. 1 CASTROL LTD. is a Company incorporated under the law of England having its registered office in U.K. It is carrying on business at large and extensive scale in manufacturing, processing and marketing of high grade lubricating oil products in U.K. and several other countries all over the world. It also trades the anti-freezing compound, hydraulic fluids, brake fluid, de-watering fluids, metal working and cutting oil and chemical cleaning materials.

(3.) Plaintiff No. 2 Castrol India Ltd. is a Company incorporated under the Indian Companies Act, 1956 and having its registered office at Bombay and regional office at New Delhi. It carries on business at a large and extensive scale in high grade automotive and industrial lubricants, greases, brake fluids, wood-preservatives, metal cleaning compounds etc. It also trades in anti-freezing compounds, hydraulic fluids etc.