SONANI INDUSTRIES PVT. LTD. Vs. PRIME DIAMOND TECH

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner herein - original plaintiff has prayed as under:

(2.) Learned advocate Mr. Premal Rachh with learned advocate Mr. Jwalit B. Soneji appearing for the petitioner would submit that the injunction application filed by the petitioner herein under Order 39 Rules 1 and 2 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") in Commercial Trademark Civil Suit Nos.38 and 39 of 2021 was heard by the learned 13 th Additional District Judge, Surat (hereinafter referred to as "learned trial Court") way back in the month of May, 2022 and was kept for pronouncement of orders on 30/5/2022. He would further submit that till date the learned trial Court has not delivered the verdict on the said injunction application.

(3.) Considering the submission made by learned advocate Mr. Premal Rachh with learned advocate Mr. Jwalit B. Soneji appearing for the petitioner - original plaintiff, we deem it just and proper to allow the present petition with following directions.