CHAANY AGRO INDUSTRIES Vs. GOBIND AGRICULTURE WORKS

JUDGEMENT

(1.) There is a sole plaintiff and a lone defendant in the instant suit.

(2.) Suit has been filed complaining of infringement of trade mark, copyright, design, passing off qua trade mark and product passing off. Usual prayers for delivery of offending materials and accounts also form part of the prayer paragraph. In addition to all these, regular prayers for costs and residuary prayer form part of the prayer paragraph.

(3.) Before I embark upon the exercise of dealing with the factual matrix of the suit, it may be necessary to set out that jurisdiction of this Commercial Division qua this suit was determined on 108.2018 and the proceedings are as follows :