Good Life Industries vs J R J Foods Pvt Ltd
2021 Latest Caselaw 4381 Guj

           C/AO/10/2021                                    ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/APPEAL FROM ORDER NO. 10 of 2021
                                with
             CIVIL APPLICATION (FOR STAY) No.1 of 2021
              In R/APPEAL FROM ORDER NO. 10 of 2021
                                with
            CIVIL APPLICATION (FOR ORDERS) No.2 of 2021
              In R/APPEAL FROM ORDER NO. 10 of 2021
==========================================================
                          GOOD LIFE INDUSTRIES
                                   Versus
                           J R J FOODS PVT LTD
==========================================================
Appearance:
MR AKSHAY A VAKIL(5473) for the Appellant(s) No. 1
MR ZK SHAIKH(5804) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 18/03/2021

                              ORAL ORDER

Heard learned advocate Ms. Pooja Acharya for learned

advocate Mr. ZK Shaikh for the respondent and learned advocate

Mr. Shelan Bhattia on behalf of learned advocate Mr. Akshay A

Vakil for the appellant along with learned advocate Ms. Geeta

Rizwani and learned advocate Mr. Arav Chatterji.

In the present case, at the first instance, this Court has

passed the order dated 24.02.2021 on the basis of the statements

of learned advocate for the respondents that the trial Court is

deciding the contempt petition. At this juncture, learned advocate

Ms. Pooja read the order passed by the learned trial Court, which

reveals that the same is not decided.

C/AO/10/2021 ORDER

Learned advocate Mr. Shalin Bhattia and learned advocate

Ms. Geeta Rizwani and learned advocate Mr. Arav Chatterji for the

appellant have made statement at bar, that they have discontinued

using the trademark on the website.

Learned advocate for the respondent Ms. Pooja Acharya to

verify the same. She has also requested for some time due to

personal difficulty of learned advocate Mr. ZK Shaikh.

The issue requires consideration.

Let, NOTICE for final disposal be issued making it returnable

on 20.04.2021, subject to stand taken by respondent and

convenience. Learned advocate Ms. Pooja Acharya waives service

of notice on behalf of the respondent.

Registry to accept the citations/ judgments if provided by

learned advocates for both the sides, and place on record.

(A. C. JOSHI,J) Radhika