MOHALLA TECH PRIAVTE LIMITED Vs. LAGDHIR JUGALDIP BHARATKUMAR

JUDGEMENT

(1.) Heard learned Senior Advocate Shri Kamal Trivedi assisted by learned advocate Mr. Sachin Vasavada with learned advocate Mr.Samrat Mehta with learned advocate Mr. Aditya Chitale appearing for the appellant and learned advocate Mr. Hashit Tolia with learned advocate Mr. Vishal Thakker with learned advocate Ms. Rushvi N. Shah for the respondent through video conference.

(2.) By this Appeal from Order under Order 43, Rule 1(r) of the Code of Civil Procedure, 1908 (herein after referred to as 'the Code' for short), the appellant has challenged the ex­parte ad­interim order dated 29.04.2021 in Trademark Suit No. 538 of 2021 passed by the learned Chamber Judge, City Civil Court, Ahmedabad.

(3.) The learned Chamber Judge, City Civil Court, Ahmedabad, by the impugned order, granted ad­interim injunction in terms of Para 38 (A to C) of the injunction application (Notice of Motion) till 10.05.2021.