REGENT COMPUTRONICS PVT. LTD.

SYMPHONY COMFORTS SYSTEMS LIMITED Appellant

V/S

PRADIP NANDLAL DHOOT Respondents

Referred Judgements :-

LALBHAI TICUMLAL MILLS LTD. V. DHANUBHAI MOTILAL VINAND OTHERS [REFERRED]
THE KOHINOOR MILLS CO. LTD. V. VIJAY BHARAT THREAD MILLS (INDIA) [REFERRED]
ALKA SYNTHETICS LIMITED V. SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED]
THE MANAGEMENT OF INDIAN CABLE CO.,LTD.,CALCUTTA V. ITS WORKMEN [REFERRED]
WORKMEN OF SHRI RANGA VILAS MOTORS PRIVATE LIMITED VS. RANGAVILAS MOTORSP LIMITED [REFERRED]
OFFICIAL TRUSTEE WEST BENGAL VS. SACHINDRA NATH CHATTERJEE [REFERRED]
GIRDHARILAL GUPTA VS. K GIAN CHAND JAIN AND CO [REFERRED]
MODERN FOOD INDUSTRIES INDIA LTD VS. M D JUVEKER [REFERRED]

JUDGEMENT

(1.) . The petitioner-Symphony Comforts Systems Limited has filed this petition under the provisions of Section 51-A of the Designs Act, 1911, (hereinafter referred to as `the Act') for cancellation of the design registered under Registration No.174601 dated 29th August, 1997, in Class III in the name of Shri Pradip Nandlal Dhoot-respondent No.1 herein.

(2.) The facts giving rise to this application are as under:

(3.) In view of the same, this Court issued notice to the respondents on 29.3.2000 but did not pass interim order on that day.

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SYMPHONY COMFORTS SYSTEMS LIMITED Vs. PRADIP NANDLAL DHOOT

Referred Judgements :-

JUDGEMENT

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