ABDUL SATTAR Vs. RAILS ENGINEERING WORKS

JUDGEMENT

(1.) WE heard Mr. S.M. Sakhardande, the counsel for the appellants.

(2.) THE defendants are in Appeal from an order dated 30th September, 2005, confirming the ad-interim order dated 24th March, 2003.

(3.) INTER alia, the defence of the defendants was that user of the mark "PILOT" by the defendants is prior in point of time to the plaintiffs' user thereof.