SANTOSH VISHNU MARDHEKAR Vs. ARUN SHAMRAO MARDHEKAR

JUDGEMENT

(1.) The present Commercial Appeal from Order is filed by the appellant (original defendant) challenging the judgment and order dtd. 17/2/2023, passed below Ex.5, by the District Court, Satara in Regular Civil Suit No. 1 of 2023.

(2.) The appellant herein is the original defendant before the Trial Court, and the respondent herein is the original plaintiff before the Trial Court. The parties are hereinafter referred as per their nomenclature in the Trial Court.

(3.) The plaintiff on 5/12/2022 filed a suit before the District Court, Satara against the defendant claiming recovery of an amount of Rs.10,92,799.00 and also sought an order restraining permanently the defendant from manufacturing, selling and storing the product in the name of[xxxxxxxx] Along with the suit, the plaintiff also preferred an interim application in the form of 'Ex.5' thereby seeking interim orders during pendency of the suit, against the defendant and their representatives to restrain them from manufacturing, selling and storing the product in the name of [xxxxxxxxxxxxxx].