REGENT COMPUTRONICS PVT. LTD.

Shree Ganesh Besan Milll Appellant

V/S

Ganesh Grains Limited Respondents

Referred Judgements :-

WANDER LTD. AND ANR. VS. ANTOX INDIA PVT. LTD [REFERRED TO]
REGISTRAR OF TRADEMARKS VS. ASHOK CHANDRA RAKHIT LTD [REFERRED TO]
DALPAT KUMAR VS. PRAHLAD SINGH [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
SKOL BREWERIES LTD VS. SOM DISTILLERIES AND BREWERIES LTD [REFERRED TO]
PRECIOUS JEWELS VS. VARUN GEMS [REFERRED TO]
PATEL FIELD MARSHAL AGENCIES VS. P.M DIESELS LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) SUMMARY OF FACTS

(2.) It is from a judgment and order dated 15th March, 2021 read with the order dated 17/03/2021 , in terms of prayers (a), (b), and (c) of the petition, made by the learned Interlocutory judge on an interim application filed by the respondent plaintiffs, in the suit, inter alia, complaining of infringement of their registered word mark "Ganesh" by the appellant/defendants.

(3.) Prayers (a), (b) and (c) are inserted below:-

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SHREE GANESH BESAN MILLL Vs. GANESH GRAINS LIMITED

Referred Judgements :-

JUDGEMENT

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