REGENT COMPUTRONICS PVT. LTD.

Eatman Foods India Private Limited and Veg Trading Company Appellant

V/S

M/s. Savorit Ltd. Respondents

Referred Judgements :-

CHARAN DASS AND M/S. VEER INDUSTRIES (INDIA) V. M/S. BOMBAY CROCKERY HOUSE [REFERRED TO]
REGISTRAR OF TRADE MARKS VS. ASHOK CHANDRA RAKHIT LIMITED [REFERRED TO]
GODFREY PHILLIPS INDIA LIMITED VS. GIRNAR FOOD AND BEVERAGES PRIVATE LIMITED [REFERRED TO]
CADILA HEALTH CARE LIMITED VS. CADILA PHARMACEUTICALS LIMITED [REFERRED TO]
ORCHID CHEMICALS & PHARMACEUTICALS LTD. VS. WOCKHADT LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE appellants, who are the plaintiffs in the suit, have preferred these Original Side Appeals being aggrieved against the dismissal of the applications filed for injunction in O.A. Nos. 411 and 412 of 2012 in C.S. No. 325 of 2012. The facts in brief:

(2.) SUBMISSIONS of the Counsels:

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EATMAN FOODS INDIA PRIVATE LIMITED Vs. SAVORIT LTD

Referred Judgements :-

JUDGEMENT

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