CERA SANITARYWARE LIMITED Vs. GLOBAL CERAMICS PRIVATE LIMITED

JUDGEMENT

(1.) This is a first appeal directed against the judgment and order dated 06-12- 2012 passed by the learned District Judge, Dimapur in Civil Misc Case No. 50 of 2012 arising out of Civil Suit No. 42 of 2012, wherein and whereby, the appellant was restrained from issuing groundless threat to the respondent and also from interfering with the business of the respondent by using theTrade Mark "Glocera".

(2.) Heard Mr. Percy Kavina, learned senior counsel for the appellant. Also heard Mr. Harshit Tolia, learned senior counsel assisted by Ms. Nitu Hawelia, learned counsel for the respondent.

(3.) The brief facts which led to this appeal are as follows :- On 14-08-2010, the appellant gave a notice through his learned counsel:-