(1.) As common question of law and facts arise in both these Appeal From Orders, they are decided and disposed of by this common judgment and order.
(2.) Feeling aggrieved and dissatisfied with the impugned order passed by the learned Judge, Commercial Court, Vadodara dated 13.03.2017 passed below Exh.5 in Commercial Trade Mark Suit No. 2 of 2017, by which, the learned Judge has rejected the said application below Exh.5 and has refused to grant the injunction as prayed, the original plaintiff Reliance Healthcare Private Limited has preferred present Appeal From Order No. 65 of 2018.
(3.) At the outset, it is required to be noted that as such the defendants are common in both the aforesaid Trade Mark Suits and the original plaintiffs seem to be sister concern. For the sake of convenience, Appeal From Order No. 65 of 2018 is considered and treated as a lead matter and facts in Appeal From Order No. 65 of 2018 arising out of Commercial Trade Mark Suit No. 2 of 2017 are narrated, which are as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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