REGENT COMPUTRONICS PVT. LTD.

Tapas Kanti Mandal Appellant

V/S

Cosmo Films Ltd Respondents

Referred Judgements :-

NIRANJAN SHANKAR GOLIKARI V/S CENTURY SPINNING AND MANUFACTURING CO. LTD. [REFERRED TO]
NIRANJAN SHANKAR GOLIKARI V/S THE CENTURY SPINNING AND MFG. CO. LTD. [REFERRED TO]
BHAVESH J. BHATT V.S CYRUS N. BAXTER [REFERRED TO]
A. VENKATSUBIAH NAIDU V/S S. CHELLAPPAN AND OTHERS [REFERRED TO]
WHIRLPOOL CORPORATION V/S REGISTRAR OF TRADE MARKS,MUMBAI AND OTHERS [REFERRED TO]
DAYANAND VEDIC VIDYALAYA SANCHALAK SAMITI V/S EDUCATION INSPECTOR,GREATER BOMBAY AND ANOTHER [REFERRED TO]
M/S KUONI TRAVEL (I) PVT. LTD. V/S MR. ASHISH KISHORE [REFERRED TO]
HAMEED KUNJU V/S NAZIM [REFERRED TO]
SUPERINTENDENCE COMPANY OF INDIA PRIVATE LIMITED VS. KRISHAN MURGAI [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) Petitioner is before this court aggrieved by order dated 17th February, 2018 passed by Joint Civil Judge, Junior Division, Gangapur whereunder application at Exhibit-5 in Regular Civil Suit No. 16 of 2018 seeking temporary injunction under Order XXXIX, Rules 1 and 2 of Civil Procedure Code, 1908 has been granted.

(3.) Parties hereto would be referred to by their status in Regular Civil Suit No. 16 of 2018, Cosmo Films Limited V/s Tapas Kanti Mandal, petitioner as 'defendant' and respondent as 'plaintiff'.

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TAPAS KANTI MANDAL Vs. COSMO FILMS LTD

Referred Judgements :-

JUDGEMENT

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