RICHARDSON VICKS IND Vs. VIKAS PHARMACEUTICALS

JUDGEMENT

(1.) Along with suit, for perpetual injunction for infringement of trade mark and copyright, plaintiff filed an application, being I.A. No. 4138 of 1985, under Order 39 Rules 1 and 2 read with Section 151 of Civil Procedure Code, thereby claiming the following temporary inju.nction :

(2.) Thereafter, defendants filed an application, being I.A. No. 4467 of 1986, under Order 39 Rule 4 read with Section 151 of Civil Procedure Code, for discharging and vacating the aforesaid order. It was further prayed that defendants be allowed to use and continue to use the trademark 'VIKAS'S PACORUB' and their labels, during the pendency of the suit.

(3.) By this order, I purpose to dispose off these the applications.