(1.) THE plaintiff has filed this suit to restrain the defendants from using, manufacturing, selling, offering for sale and/or advertising or dealing in any manner by themselves, their servants, agents, distributors and stockists in any medicinal or pharmaceutical preparations in any form bearing the trade marks TOCILLIN', 'ceftin' and 'trex' or any other trade marks which are deceptively similar to or are a deceptive variation of the plaintiffs marks 'celin', 'ceftum' and TROX'.
(2.) PLAINTIFF No. 1 is a company incorporated under the laws of England. Plaintiff No. 2, Glaxo Smithkline Pharmaceutical Ltd. , is a company incorporated under the Indian Companies Act, 1913. The plaintiffs manufacture and carry on business inter alia in medicinal, pharmaceutical and veterinary preparations. The defendants carry on a similar business.
(3.) IT is not necessary for me to decide the plaintiffs case regarding its trade mark CEFTUM as Mr. Tulzapurkar stated that the defendants do not intend to and shall not use the mark CEFTIN.
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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