(1.) Heard Sri Balaji Medamalli, learned counsel for the Appellant/2nd Defendant and Sri O. Manohar Reddy, learned senior counsel, assisted by Sri Satya Sai Krishna Sistla, learned counsel for the Respondents.
(2.) CMA No.522 of 2023 under Order 43 Rule 1 of Code of Civil Procedure (CPC) has been filed by the 2nd defendant in O.S.No.68 of 2023 filed by the plaintiffs/respondents No.1 to 3 in the Court of VII Additional District Judge, Vijayawada, whereby I.A.No.537 of 2023 of the plaintiffs for grant of temporary injunction under Order 39 Rules 1 and 2 CPC, has been allowed, vide Order dtd. 21/10/2022. The temporary injunction has been granted "restraining the respondents/defendants from starting or marketing or promoting or supporting or doing business either individually or jointly or with third parties, under the name and style which is similar to "Madras Filter Coffee" or "The Madras Filter Coffee" or such other name of trademark, with or without logo as shown in Schedule 'A' of the plaint, which deceptively resembles the name being used by petitioners/plaintiffs for sale of their products or services being rendered, in their business being carried on under the name and style of "Madras Filter Coffee" in any manner including through the website www.madrasfiltercoffeeindia.com or through instagram profiles/pages or in any other form using any other online platforms, till the final disposal of the suit."
(3.) Respondents No.1 to 3 are the plaintiffs in the aforesaid suit. They filed that suit to grant a decree in their favour for the reliefs as under:
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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