REGENT COMPUTRONICS PVT. LTD.

A. Arjun Appellant

V/S

Balaji, B. Respondents

Referred Judgements :-

PARLE PRODUCTS PVT. LTD.,MUMBAI V. SURYA FOODS AND AGRO LTD. [REFERRED TO]
DHODHA HOUSE VS. S K MAINGI [REFERRED TO]
USV LIMITED D BLOCK 1ST FLOOR 9 SOUTH BOAG ROAD ADWAVE TOWER T NAGAR CHENNAI 600 017 VS. SYSTOPIC LABORATORIES LIMITED NO 11 1ST STREET RAILWAY COLONY MEHTHA NAGAR CHENNAI 600 029 [REFERRED TO]
V SELLADURAI VS. N NETHAJI [REFERRED TO]
WIPRO LIMITED VS. OUSHADHA CHANDRIKA AYURVEDIC INDIA PVT LTD [REFERRED TO]
UTTAR PRADESH CRICKET ASSOCIATION VS. BOARD FOR CONTROL OF CRICKET IN INDIA [REFERRED TO]
DURO FLEX PVT. LIMITED VS. DUROFLEX SITTINGS SYSTEM 150 [REFERRED TO]
INDIAN PERFORMING RIGHTS SOCIETY LTD. VS. SANJAY DALIA AND ORS. [REFERRED TO]
TIRUMALA MILK PRODUCTS PRIVATE LIMITED VS. TIRUMALA DAAIRY LIMITED [REFERRED TO]

JUDGEMENT

(1.) This Application gives rise to only a legal issue, and therefore, the facts of the case are set out briefly in the ensuing Paragraphs.

(2.) The Applicant/Plaintiff has taken out this Application, seeking Leave of the Court to institute the Suit against the Respondent for infringement of the Copyright and for passing off of the mark.

(3.) The grounds on which the Applicant has taken out this Application for Leave to sue as set out in the Affidavit filed in support of the Application is extracted herein below:

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A. ARJUN Vs. BALAJI, B.

Referred Judgements :-

JUDGEMENT

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