REGENT COMPUTRONICS PVT. LTD.

MARICO LIMITED Appellant

V/S

Mukesh Kumar And Ors Respondents

Referred Judgements :-

NATIONAL BELL CO GUPTA INDUSTRIAL CORPORATION VS. METAL GOODS MFG CO PRIVATE LIMITED:METAL GOODS MFG CO PRIVATE LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
B K ENGINEERING CO VS. UBHI ENTERPRISES REGD [REFERRED TO]
REDDYS LABORATORIES LTD VS. REDDY PHARMACEUTICALS LIMITED [REFERRED TO]
BANYAN TREE HOLDING P LIMITED VS. A MURALI KRISHNA REDDY [REFERRED TO]
MARICO INDUSTRIES LTD VS. SARFRAJ TRADING CO [REFERRED TO]
R R OOMERBHOY PVT LTD VS. COURT RECEIVER HIGH COURT BOMBAY [REFERRED TO]
BRITANNIA INDUSTRIES LTD VS. ITC LIMITED [REFERRED TO]

JUDGEMENT

(1.) I.A. No.14758/2016

(2.) It is pertinent to mention that the present suit has been filed for permanent injunction restraining infringement of trade mark, rendition of accounts, etc. With consent of the parties, I.A. No.14758/2016 was taken up for hearing and disposal. The prayer clause in the application is reproduced hereinbelow:-

(3.) The relevant facts of the present case are that the plaintiff is a company engaged in the business of manufacture, distribution and sale of a wide range of products including oils, edible coconut oils, hair oils, beauty products and other personal care products.

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MARICO LIMITED Vs. MUKESH KUMAR & ORS

Referred Judgements :-

JUDGEMENT

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