NEEDLE INDUSTRIES INDIA LIMITED CHENNAI Vs. SANJAY JAISWAL

JUDGEMENT

(1.) THE appellant is the registered owner of the copyright in the 'pony label', the registration number being A/346861/81 dated 2.11.1981.

(2.) THE annexure to the Registration Certificate which sets out the label is as under :

(3.) THE injunction which the appellant obtained immediately after the institution of the suit in C.S. No. 334 of 1998 was thereafter dissolved by the learned single Judge by his order dated 18.8.2000. THE appellant being aggrieved is in appeal before us.