HAVELLS INDIA LIMITED Vs. PURI ELECTRICAL AND LTD

JUDGEMENT

(1.) Present suit has been filed for injunction restraining passing off, dilution, rendition of accounts, damages etc. The prayer clause in the suit is reproduced hereinbelow:-

(2.) At the outset, learned counsel for plaintiff gives up prayers (b), (d) and (e) of the prayer clause to the suit. The statement made by learned counsel for plaintiff is accepted by this Court and plaintiff is held bound by the same.

(3.) The present case was listed for the first time before the Court on 19th October, 2015. On the said date, the learned predecessor of this Court was pleased to issue notice in the injunction application and summons in the suit only.