JAGDAMBA PHOSPHATE, KOTA, RAJASTHAN, REPTD BY ITS DIRECTOR RAGHUNATH PRASADJI GOEL Vs. COROMANDEL INTERNATIONAL LTD., SECUNDERABAD, REPTD BY ITS VICE

JUDGEMENT

(1.) - This Civil Miscellaneous Appeal arises out of an ex parte interim injunction order, dated 22.4.2016, passed by the learned I Additional Chief Judge, City Civil Courts, Secunderabad, in I.A.No.782 of 2016 in O.S.No.56 of 2016.

(2.) We have heard Mr. M. Govind Reddy, learned counsel for the appellant and Mr. S.Ravi, learned senior counsel, who has submitted that he has instructions to appear for the respondent.

(3.) The respondent, which is a company of repute and manufacturing fertilizers, filed the afore-mentioned suit inter alia for perpetual injunction restraining the appellant and the people claiming through it from in any manner infringing its trade mark "Double Horse Brand " label for fertilizers by use of "Three Horses " label.