(1.) IA No.3316/2016 (of the plaintiff under Order 39 Rules 1 &2 CPC). The plaintiff has instituted this suit inter alia for permanent injunction restraining the defendant from using any trade mark that is identical or deceptively similar of the plaintiff's trade mark 'PEHLA NASHA', either as a radio channel titled 'RADIO NASHA' or a trade mark, trading style, name, logo, part of name or in any other manner.
(2.) The suit came up first before this Court on 11th March, 2016 when the senior counsel for the defendant appeared and the hearing was adjourned to 14th March, 2016.
(3.) On 14th March, 2016, the counsel for the defendant handed over an affidavit and the proceedings were again adjourned to enable the counsel for the plaintiff to respond thereto. On 17th March, 2016, though summons of the suit were issued but ad interim order of injunction as sought by the plaintiff granted. The plaintiff preferred FAO(OS)(COMM) No.8/2016 against non-grant of interim order and which was dismissed vide order dated 21st March, 2016.
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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