(1.) IA No. 5911/2005 in CS(OS) No. 1059/2005 and is No. 1193/2006 in Counter Claim No. 1349/2005
(2.) THE plaintiff filed the instant suit under Sections 134 and 135 of Trademark Act, 1999 as well as under Section 51 of Indian Copyrights Act seeking permanent injunction against the defendant alleging therein that the defendant was infringing the trademark and logo of the plaintiff viz 'Marc'.
(3.) IN the application under Order 39 Rule 1 and 2 CPC, the plaintiff sought ad interim injunction against the defendants restraining them from using the trademark /logo 'Marc' or any other trademark or logo identical or deceptively similar to that of the plaintiff.