Dhanbad Lab Instruments India Private ... vs Metravi Instruments Private Limited
2025 Latest Caselaw 2290 Cal/2

Calcutta High Court

Dhanbad Lab Instruments India Private ... vs Metravi Instruments Private Limited on 25 April, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-1


                            TEMPAPO-IPD/1/2025
                                    With
                               IP-COM/7/2024
                           IA NO:GA-COM/1/2025


                     IN THE HIGH COURT AT CALCUTTA
                Intellectual Property Rights Appellate Division
                                ORIGINAL SIDE


          DHANBAD LAB INSTRUMENTS INDIA PRIVATE LIMITED
                             -VS-
              METRAVI INSTRUMENTS PRIVATE LIMITED


 BEFORE:
 The Hon'ble JUSTICE ARIJIT BANERJEE

 The Hon'ble JUSTICE OM NARAYAN RAI
 Date : 25th April, 2025.


                                                                         Appearance:
                                                        Mr. Sayantan Basu, Sr. Adv.
                                                         Mr. Sourojit Dasgupta, Adv.
                                                    Mr. Sayak Ranjan Ganguly, Adv.
                                                              Ms. Srijani Ghosh, Adv.
                                                         Ms. Indrani Majumdar, Adv.
                                                                   ...for the appellant

                                                             Mr. Harsh Tiwari, Adv .
                                                         Mr. Bhupendra Gupta, Adv.
                                                           Mr. Anwar Hossain, Adv.
                                                              Ms. Ojasvi Gupta, Adv.
                                                                ...for the respondent

The Court: This appeal is directed against a judgment and order dated

February 25, 2025 whereby a Learned Judge of this Court confirmed an

order of interlocutory injunction that had been passed in favour of the

plaintiff at the ad interim stage and dismissed the vacating application of the

appellant herein. The plaintiff's cause of action is passing off.

Let the records that were there before the Learned Judge be produced

before us on the next date.

List this matter on April 28, 2025.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

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