(1.) The suit has been filed under the Trade and Merchandise Marks Act, 1958.
(2.) The short facts of the plaint sans irrelevant particulars are as follows:
(3.) The Defendant has filed a written statement contending as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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