(1.) This Appeal from Order is directed against an interlocutory order dated 13.02.2009 passed by the learned trial Court below Exh.5 in Regular Civil Suit No.5 of 2008. The appellant herein-original plaintiff filed the said suit alleging infringement of its registered trademark by the respondent herein-original defendant.
(2.) Along with the suit, the appellant-original plaintiff also filed an application for interim relief i.e. application Exh.5.
(3.) The said application came to be rejected by impugned order dated 13.02.2009 by which the learned trial Court declined to grant interim relief against present respondent.