CONFEDERATION OF INDIAN INDUSTRY Vs. SANYAL S DESAI

JUDGEMENT

(1.) The terms Plaintiff and Defendants shall mean and include their heirs, legal representatives, executors, administrators, successors in business and assigns of each party.

(2.) The Plaintiff instituted the instant suit against the Defendants seeking following reliefs:

(3.) This Hon'ble on 30th October, 2017 was pleased to order notice to the Defendants. The Defendants on taking notice acknowledged the prior right of the Plaintiff in the mark 'FOODPRO' and undertook to propose a settlement.