BAL PHARMA LTD Vs. CENTAUR LABORATORIES PVT LTD

JUDGEMENT

(1.) Order P.C. Appeal admitted. Notice made returnable forthwith. Respondents waive service through counsel.

(2.) By consent, appeal called out and heard.

(3.) This appeal is directed against an ad-interim order granted by the learned Single Judge retraining the appellant from using the trade mark "MICRODINE" of which the Respondent is the registered proprietor from the year 1982 when it was registered.