REGENT COMPUTRONICS PVT. LTD.

DASHMESH MECHANICAL WORKS Appellant

V/S

HARI SINGH Respondents

Referred Judgements :-

SADANANDAN BHADRAN V. MADHAVAN SUNIL KUMAR [REFERRED TO]
GURDIT SINGH VS. MUNSHA SINGH [REFERRED TO]
BLOOM DEKOR LIMITED BLOOM DEKOR LIMITED VS. SUBHASH HIMATLAL DESAI:ARVIND B SHETH [REFERRED TO]
SOUTH EAST ASIA SHIPPING COMPANY LIMITED VS. NAV BHARAT ENTERPRISES PRIVATE LIMITED [REFERRED TO]
NAVINCHANDRA N MAJITHIA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJASTHAN HIGH COURT ADVOCATES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
OM PRAKASH SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has filed the suit under Section 106 of the Patents Act, 1970 for declaration and permanent injunction restraining the defendants from issuing illegal threats and for damages etc.

(2.) Along with the suit, the plaintiff has also filed an application for interim injunction.

(3.) The defendants filed their written statement and reply to the interim application. Along with the written statement, they have also filed an application under Order VII Rule 10 read with Section 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as the CPC)for return of the plaint for lack of territorial jurisdiction.

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DASHMESH MECHANICAL WORKS Vs. HARI SINGH

Referred Judgements :-

JUDGEMENT

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