REGENT COMPUTRONICS PVT. LTD.

Nirav Nimmi Corporation Appellant

V/S

Ashish Traders Respondents

Referred Judgements :-

WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
N R DONGRE VS. WHIRLPOOL CORPORATION [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
RAMDEV FOOD PRODUCTS PVT LTD VS. ARVINDBHAI RAMBHAI PATEL [REFERRED TO]
RENAISSANCE HOTEL HOLDINGS INC VS. B. VIJAYA SAI [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed under Order 43 Rule (1) (r) of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC"), against the judgment and order dtd. 30/12/2024 passed by the 4th Additional District Judge, Mehsana at Visnagar in Trademark Suit No. 1 of 2024.

(2.) The short facts of the case are as under:

(3.) SUBMISSION OF THE APPELLANT - PLAINTIFF

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NIRAV NIMMI CORPORATION Vs. ASHISH TRADERS

Referred Judgements :-

JUDGEMENT

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