REGENT COMPUTRONICS PVT. LTD.

WITCO INDIA PVT LTD Appellant

V/S

NITCO Respondents

Referred Judgements :-

SEEMA ARSHAD ZAHEER AND ORS V. MUNICIPAL CORPORATION OF GREATER MUMBARI AND ORS. [REFERRED TO]
NATIONAL SEWING THREAD CO LIMITED CHIDAMBARAM THE REGISTRAR OF TRADE MARKS VS. JAMES CHADWICK AND BROS LIMITED:JAMES CHADWICK AND BROS LIMITED [REFERRED TO]
CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
AMRITDHARA PHARMACY VS. SATYA DEO GUPTA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. S V OAK [REFERRED TO]
RUSTON AND HORNSBY LIMITED VS. ZAMINDARA ENGINEERING CO [REFERRED TO]
CADILA HEALTH CARE LIMITED VS. CADILA PHARMACEUTICALS LIMITED [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. SCOTCH WHISKY ASSOCIATION [REFERRED TO]
ARVIND LABORATORIES VS. M A RAHIM [REFERRED TO]

JUDGEMENT

(1.) THESE two original side appeals are directed against the common order dated 31. 7. 2009 in O. A. Nos. 428 and 429 of 2009 in C. S. No. 372 of 2009 whereby and whereunder the application filed by the appellant for an order of interlocutory injunction during the pendency of the Civil Suit was dismissed. BACKGROUND FACTS:-

(2.) THE appellant filed a suit in C. S. No. 372 of 2009 against the respondents for the following reliefs:-

(3.) IN the plaint in C. S. No. 372 of 2009 the appellant as plaintiff contended inter alia thus:-

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WITCO INDIA PVT LTD Vs. NITCO

Referred Judgements :-

JUDGEMENT

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