(1.) This suit is filed by the plaintiff seeking a decree of permanent injunction restraining the defendants, etc. from dealing with any medicinal preparations under the impugned mark TRI-VOBIT or any other mark which is phonetically or deceptively similar to the plaintiff trade mark TRIVOLIB. Other connected reliefs are also sought.
(2.) Along with the suit, the plaintiff filed IA No. 19585/2014 under Order 39 Rules 1 and 2 CPC. This application along with the suit came up for hearing on 01.10.2014 when this court passed an interim injunction restraining the defendants, etc. from dealing in medicinal preparations under the trade mark TRI-VOBIT or any other trade mark which may be deceptively similar to the plaintiff trade mark TRIVOLIB till further orders.
(3.) The defendants thereafter filed IA No. 20124/2014 under Order 39 Rule
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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