M.MURALI Vs. KRISHNA SWEETS PRIVATE LIMITED

JUDGEMENT

(1.) Revision Petitioner is the defendant in the above suit for infringement.

(2.) All these three revisions are filed by him against dismissal of his petitions to frame additional issues; for grant of time to challenge the validity of trade mark registrations of Plaintiff: and to recall the order dated 23.10.2018 passed in I.A.No.221 of 2018 in O.S.No.425/2016, by order dated 16.04.2019 by the trial court.

(3.) For the sake of clarity, the Revision Petitioner is called as defendant/revision Petitioner and the respondent as Plaintiff.