LAWS(GJH)-2024-3-245

ASHVINKUMAR BABULAL PATEL Vs. SHREE SARDAR PATEL SEVADAL

Decided On March 28, 2024
Ashvinkumar Babulal Patel Appellant
V/S
Shree Sardar Patel Sevadal Respondents

JUDGEMENT

(1.) By way of present Appeal from Order, the appellant- original defendant has challenged the order dtd. 19/10/2023 passed by the 3rd learned Additional District Judge, Mahesana below Exhibit-5 in Trade Mark Suit No.02 of 2022, whereby Exhibit-5 Application has been allowed.

(2.) Heard learned advocates for the respective parties.

(3.) Upon the consent and request of the learned advocates for the respective parties, the present Appeal from Order is taken up for final hearing.