REGENT COMPUTRONICS PVT. LTD.

BRIGHT ELECTRICALS Appellant

V/S

RAMESH KUMAR PATEL Respondents

Referred Judgements :-

JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
PREM BAKSHI VS. DHARAM DEV [REFERRED TO]
LAKHA RAM SHARMA VS. BALAR MARKETING PVT LTD [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
PURAN RAM VS. BHAGURAM [REFERRED TO]
ALBERTO CULVER COMPANY VS. VOI FASHION STORES [REFERRED TO]
PFIZER INC VS. PIFER PHARMACEUTICALS PVT LTD [REFERRED TO]
RASIKLAL MANIKCHAND DHARIWAL VS. KISHORE WASHWANI [REFERRED TO]

JUDGEMENT

(1.) BY this order, I propose to dispose of this application under Order VI rule 17 of CPC, seeking amendment of the plaint.

(2.) THE instant suit has been filed by the applicant/plaintiff for permanent injunction thereby claiming to restrain the defendants for passing off, infringement of trademark, copyright, damages etc. Plaintiff by way of this suit has claimed to be the user of trademark "gold MEDAL label" since the year 1987.

(3.) BY virtue of this applicant/ plaintiff is seeking amendment of plaint on the ground that the user claimed in the plaint as since the year 1987 is inadvertent mistake, in fact the plaintiff is using the said trademark since the year 1979-80.

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BRIGHT ELECTRICALS Vs. RAMESH KUMAR PATEL

Referred Judgements :-

JUDGEMENT

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