REGENT COMPUTRONICS PVT. LTD.

PRADEEP JAIN Appellant

V/S

SWADESH KUMAR JAIN Respondents

Referred Judgements :-

ZILA PARISHAD,BUDAUN AND OTHERS V. BRAHMA RISHI SHARMA [REFERRED TO]
WANDER LTD. AND ANOTHER V. ANTOX INDIA P.LTD. [REFERRED TO]
POWER CONTROL APPLIANCES V. SUMEET MACHINES PVT. LTD. [REFERRED TO]
N.R.DONGRE V. WHIRLPOOL CORPORATION [REFERRED TO]
BAGLA & CO. V. BAGLA COSMETICS [REFERRED TO]
R.K.PRODUCTS V. KOTHARI PRODUCTS LTD [REFERRED TO]
PRIYA RUBBER AND PLASTIC INDUSTRIES AND OTHERS V. BAJRANGBALI INDUSTRIES AND OTHERS [REFERRED TO]
M/S YONEX KABUSHIKI KAISHA V. M/S PHILIPS INTERNATIONAL AND ANOTHER [REFERRED TO]
PARLE PRODUCTS PVT. LTD. V. PARLEY AGRO PVT. LTD. [REFERRED TO]
CADILA HEALTH CARE LTD. V. CADILA PHARMACEUTICALS LTD. [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
MANDATI RANGANNA VS. T RAMACHANDRA [REFERRED TO]
T V VENUGOPAL VS. USHODAYA ENTERPRISES LTD [REFERRED TO]
GOENKA INSTITUTE OF EDUCATION AND RESEARCH VS. ANJANI KUMAR GOENKA [REFERRED TO]
BABU RAM ASHOK KUMAR VS. ANTARIM ZILA PARISHAD [REFERRED TO]
MINOR KALIMUTHU VS. V K ARUMUGHAM [REFERRED TO]
ATUL RAWAL VS. S.B. EQUIPMENTS [REFERRED TO]

JUDGEMENT

(1.) The above appeal filed under Order 43, Rule 1(r) of the Code of Civil Procedure by the Defendants arises out of Original Suit No. 6 of 2008 and is directed against the order dated 1.11.2008 passed by the District Judge, Ghaziabad whereby he has allowed the application 6-C for temporary injunction restraining the Defendants-Appellants herein from passing off the Shikanji Powder, Shikanji Drink etc. under the trade mark of the Plaintiffs namely 'Jain Shikanji' or 'Jain Shikanji Masala'.

(2.) The Defendants have further been restrained from using, advertising, licensing directly or indirectly any trade name or the trade mark which the Plaintiffs are using or which is deceptively/confusing similar or identical to 'Jain Shikanji', 'Jain Shikanji Masala' and 'Jain Shikanji Restaurant' etc. till the pendency of the suit.

(3.) The background facts may be noted in brief;

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PRADEEP JAIN Vs. SWADESH KUMAR JAIN

Referred Judgements :-

JUDGEMENT

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