ANUGRAHA CASTINGS Vs. ANUGRAHA VALVE CASTING LTD.

JUDGEMENT

(1.) The revision petitioners challenge the order dtd. 9/6/2025, in and by which, the Commercial Court has framed certain issues in a commercial suit.

(2.) I have heard Mr.G.K.Muthukumar, learned counsel for the petitioners and Mr.R.Vidya Sankar, for Mrs.S.Manjula, learned counsel for the respondent.

(3.) Mr.G.K.Muthukumar, learned counsel for the revision petitioners would submit that the revision petitioners, being defendants in C.O.S.No.2 of 2025 before the Commercial Court (District Judge cadre), Coimbatore, have been proceeded against in said suit where the plaintiff has sought for the reliefs of prohibitory and mandatory injunctions to restrain the defendants from using the word mark 'Anugraha'. He would further state that the plaintiff, despite having issued a cease and desist notice in the year 2021, never chose to take any action for a period of four years, until the suit was filed in the year 2025.