(1.) The plaintiff has instituted this suit for permanent injunction for restraining the defendants from infringing their trade mark Suzuki, passing off and rendition of accounts.
(2.) Vide interim order dated 12th Dec., 2005, this Court restrained the defendants from using the word Suzuki as part of their trade name/corporate name.
(3.) Defendant No.3 was deleted from the array of the parties on 07th March, 2007. Defendant No.2 ceased to be the Director of defendant No.1 on 03rd May, 1984 and is, therefore, not a necessary party. Defendant No.2 is also deleted from the array of the parties. The sole defendant No.1 is hereinafter referred to as "the defendant" in this judgment.
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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