AXPERT ENTERPRISE Vs. MAULIK NAVINVHANDRA PATEL

JUDGEMENT

(1.) Being aggrieved by the order dtd. 20/9/2021 passed below Exh-5 in Trade Mark Suit No.1 of 2021 by the learned 3rd Additional District Judge, Gandhinagar, whereby the application filed by the appellant for obtaining interim injunction came to be rejected, the original plaintiff has preferred the present Appeal from Order under Order 43 Rule 1(r) of the Code of Civil Procedure.

(2.) The appellant is the original plaintiff and respondent is the original defendant before the trial Court. For the brevity and convenience, the parties are referred to in this order, as per their status before the trail Court.

(3.) The short facts as emerges from the record is as follows: