HINDUSTAN UNILEVER LTD Vs. BALAJI ENTERPRISES

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Mr Bhagat seeks to move for ad-interim reliefs after notice in this Suit for trade mark infringement combined with a cause of action in passing off. The Defendant has been served.

(3.) There is a Petition for leave under Clause XIV of the Letters Patent. That Petition having been served, it is made absolute.