HALS FOODS KITCHEN PRIVATE LIMITED Vs. PITHIYA JITENDRAKUMAR

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. D.S. Nanavati with learned Advocate Mr. Pratik Y. Jasani for the appellant and learned Senior Advocate Mr. H.S. Tolia with learned Advocate Mr. R.H. Bhansal for the respondent.

(2.) By way of this appeal, the appellant has challenged order dtd. 29/5/2024 passed by the learned 10th Additional District and Sessions Judge, Ahmedabad (Rural) in application below Exh. 5 in Trade Mark Suit No. 17 of 2022, whereby the said application preferred by the plaintiff, respondent herein, has been allowed, whereas the application preferred by the defendant, appellant herein, has been rejected.

(3.) It would be pertinent to mention here that challenge by the appellant herein is only as regards the learned District Court allowing the application under Exh. 5 and whereas there is no challenge insofar as the order rejects the counter claim of the defendant-appellant herein.