KITPLY INDUSTRIES LIMITED Vs. S. MANIKANDAN

JUDGEMENT

(1.) In a suit for infringement of trademark and copyright the plaintiff seeks interim protection.

(2.) There subsists an interim order dated November 5, 2019 granted in favour of the plaintiff.

(3.) The application is now being heard after completion of affidavits. In the affidavit in opposition, the defendants contend that, they applied for registration of their trademarks. Learned counsel appearing for the defendants submits that, the pendency of this suit and the order that may be granted in the suit should not prejudice the rights of the defendants in the application for grant of registration of the trademarks pending before the appropriate authority.