(1.) Since common issues arise in all these appeals, they are being disposed of by this common judgment.
(2.) CCCA No.20 of 2021 was filed by PepsiCo against the judgment and decree in O.S No.95 of 2004 passed by the X Additional Chief Judge, City Civil Court, Hyderabad dtd. 31/12/2019 for dismissing the suit filed by them for infringement of trade mark, copy right, passing off, acts of unfair competition, dilution, damages / rendition of accounts etc.
(3.) CCCA No.21 of 2021 was filed by PepsiCo against the finding on issue No.1 in the judgment and decree in O.S. No.19 of 2004 passed by the X Additional Chief Judge, City Civil Court, Hyderabad dtd. 31/12/2019. The said suit was filed by M/s.MagFast Beverages claiming damages and for permanent injunction. The said suit was also dismissed by the trial court however, observing that the rights conferred by registration of the trademark were subject to the rights of prior user of the trademark and that M/s.Magfast Beverages were prior users of the trademark 'Mountain Dew' and held on issue No.1 in their favour that they were holders of the trademark rights regarding the disputed trademark 'Mountain Dew'.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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