ARGUS COSMETICS LIMITED Vs. RAMESHCHANDRA R. PANDEY

JUDGEMENT

(1.) Ia No.1405/2019 (of plaintiff u/S 124 of Trade Marks Act, 1999)

(2.) The applicant/plaintiff instituted this suit for permanent injunction restraining infringement of its label mark 'Z' in Class 3 by the defendants, by adopting a label mark also with the alphabets 'ZX' and for ancillary reliefs.

(3.) The suit was entertained, though no ex-parte injunction granted to the plaintiff owing to the delay on the part of the applicant/plaintiff in instituting the suit.