(1.) a permanent injunction restraining the defendant by themselves, their Directors, principal officers, successors-inbusiness, assigns, servants, agents, distributors, retailers, stockiests, advertisers or any one claiming through them from in any manner passing off or enabling others to pass off their products i.e. noodles as and for the plaintiff's noodles by use of the offending mark "Magical Masala" or any mark similar to plaintiff's mark "Magic Masala" or in any other manner whatsoever;
(2.) The plaintiff was represented by Mr.P.S.Raman, the learned senior counsel and by Mr.C.Manishanker, the learned senior counsel. They made elaborate submissions on behalf of the plaintiff. They were assisted by the Mr.Arun C.Mohan and Ms.Divya Bhatt of M/s. Arun C.Mohan & Brinda C.Mohan, Advocates, the counsel on record on behalf of the plaintiff.
(3.) On behalf of the defendant, Mr.Hemant Singh, learned counsel made elaborate submissions. He was assisted by Ms.Mamta Jha, and Ms.Gladys Daniel, Advocates, the counsel on record on behalf of the defenant.
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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