(1.) The original Defendants in the Commercial Intellectual Property Suit have come in appeal against a without notice ad- interim order dtd. 15/9/2022 by RI Chagla J. That order was passed on the application of the original Plaintiff, which is the Respondent to the Appeal.
(2.) By the impugned order, Chagla J granted a time-limited ad- interim injunction and appointed a Court Receiver for a limited purpose. He also passed the necessary directions under Order 39 Rule 3 of the Code of Civil Procedure, 1908 ("CPC"). The order is operative only until 19/10/2022. Specific liberty is reserved to the Defendants to apply for a variation of the order with 72 hours prior written notice to the advocates for the Plaintiff.
(3.) The suit is a trademark infringement action combined with a cause of action in passing off. A Leave Petition under Clause 14 of the Letters Patent to combine the two causes of action is pending.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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