D.P. Mohapatra, J. - (1.) Leave granted.
(2.) The interim order passed by the learned single Judge of the Bombay High Court injuncting the defendant from using the name "Mahendra and Mahendra" in his business establishment, which order was confirmed by the Division Bench of the Court, is under challenge in this appeal filed by the defendant.
(3.) Mahindra and Mahindra Ltd., the respondent herein, instituted a Suit No. 4007 of 1998 in the Bombay High Court seeking a decree of permanent injunction against Mahendra and Mahendra Paper Mills Ltd., the appellant herein, restraining it from using in any manner as a part of its corporate name or trading style the words "Mahendra and Mahendra" or any word which is deceptively similar to "Mahindra" and/or 'Mahindra and Mahindra". In the said suit the plaintiff filed an application seeking an interim order of injunction against the defendant on similar terms.;