M/S Agrawal Oil Products vs M/S Kundan Edible Oil Industries
2023 Latest Caselaw 1921 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 897/2018

                                   M/s Agrawal Oil Products
                                                                                                     ----Appellant
                                                                      Versus
                                   M/s Kundan Edible Oil Industries
                                                                                                   ----Respondent

For Appellant(s) : Mr. Ghanshyam Das Bansal For Respondent(s) : Mr. R.K. Daga

HON'BLE MR. JUSTICE SUDESH BANSAL Order 09/02/2023 Instant first appeal has been filed by plaintiff, assailing the

judgment and decree dated 12.09.2018, whereby and whereunder

its suit for passing off action of trademark, rendition of accounts

and damages under provisions of 134 of the Trade Marks Act,

1999 has been dismissed on merits.

Respondent has already put in appearance and service

stands complete.

Record has already been received.

Heard.

Admit.

Counsel for appellant submits that during course of trial,

though the application for temporary injunction was allowed, but

in appeal, the High Court stayed the operation of stay order and

therefore, the stay application filed along with appeal be posted to

be heard with the appeal itself.

Put up for hearing, in due course.

(SUDESH BANSAL),J

SACHIN/48

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