VIZAG PROFILE LTD Vs. RASHTRIYA ISPUT NIGAM LIMITED

JUDGEMENT

(1.) THIS petition is filed by the petitioner-appellant-defendant No. 1 seeking suspension of the operation of the judgment and decree dt. 10-4-2008 passed in O. S. No. 34 of 2006 by IV Additional District and Sessions Judge, Visakhapatnam.

(2.) FOR the sake of convenience, the parties herein will be referred to as arrayed in the trial court.

(3.) THE plaintiff filed the suit against defendants 1 and 2 for permanent injunction restraining the defendants from registering the trade mark "vizag Profiles" with symbol "i" and its usage by the first defendant and for damages of Rs. 10,00,000/ -.