LAWS(MAD)-2015-6-502

ITC LIMITED Vs. GANESH FLOUR MILLS AND ORS.

Decided On June 05, 2015
ITC LIMITED Appellant
V/S
Ganesh Flour Mills And Ors. Respondents

JUDGEMENT

(1.) OA No. 299 of 2013:--

(2.) Pending the suit, the plaintiff filled original Application Nos. 299 to 301 of 2013, for ad interim injunction, restraining the defendants from infringing the trademark of the plaintiff and from passing off their goods as that of the plaintiff.

(3.) This Court, by order, dated 22.04.2013, granted ad interim injunction in the said Original Applications. Now, the present Applications, viz., Application Nos. 2414 to 2416 of 2013, are filed by the applicants/defendants, to vacate the said injunction order.