REGENT COMPUTRONICS PVT. LTD.

Rajesh Kalra Appellant

V/S

Safeops Surgical Care And Anr Respondents

Referred Judgements :-

PHILLIPS VS. HARBRO RUPPER COMPANY [REFERRED TO]
AMP INCORPORATED VS. UTILUX PROPRIETARY LIMITED [REFERRED TO]
A.G. VS. TYCO INDUSTRIES INC. [REFERRED TO]
INTERLEGO A.G. VS. ALEX FOLLEY (VIC) PTY. LTD. [REFERRED TO]
BHARAT GLASS TUBE LTD VS. GOPAL GLASS WORKS LTD [REFERRED TO]
DABUR INDIA LTD VS. RJESH KUMAR [REFERRED TO]
CASTROL INDIA LTD VS. TIDE WATER OIL CO I LTD [REFERRED TO]
MOHAN LAL VS. SONA PAINT [REFERRED TO]
CARLSBERG BREWERIES A/S VS. SOM DISTILLERIES AND BREWERIES LIMITED [REFERRED TO]

JUDGEMENT

(1.) The plaintiff, as per the amended plaint dated 27th January, 2018, has instituted this suit for permanent injunction restraining infringement of registered design and copyright inhering in its "Pre-Cut Eye Drape" and passing off and of ancillary reliefs of rendition of accounts, damages etc., pleading:

(2.) The suit came up before this Court for admission on 29th January 2018, when the following order was passed:

(3.) The suit is listed for admission.

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RAJESH KALRA Vs. SAFEOPS SURGICAL CARE & ANR

Referred Judgements :-

JUDGEMENT

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