DIYORABHANDERI CORPORATION Vs. SARINE TECHNOLOGIES LTD

JUDGEMENT

(1.) The petitioners - original defendants have filed the present petition under Articles 226 and 227 of the Constitution of India wherein the petitioners have challenged the order dated 01.06.2018 passed by the learned Judge, Commercial Court, Vadodara, in Commercial Trademark Suit No.8 of 2017. The petitioners have also challenged the validity and vires of Section 8 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ("the Act" for short).

(2.) The factual matrix of the present petition is as under:

(3.) Heard learned Senior Advocate Mr.S.N. Soparkar with learned advocate Mr.Manan A. Shah for the petitioners and learned Senior Advocate Mr.Neeraj Malhotra with learned advocates Mr.Sandeep Grover, Mr.Ishwar Upneja and Mr.Dilip B. Rana for respondent No.1.