PRECIOUS JEWELS Vs. VARUN GEMS
LAWS(SC)-2014-8-1
SUPREME COURT OF INDIA
Decided on
August 04,2014
Precious Jewels
Appellant
VERSUS
Varun Gems
Respondents
Cited Judgements :-
SHREE GANESH BESAN MILLL VS. GANESH GRAINS LIMITED [LAWS(CAL)-2021-12-51] [REFERRED TO]SKIPPER LIMITED VS. AKASH BANSAL & ORS. [LAWS(CAL)-2017-8-56] [REFERRED TO]
TARSEM AND COMPANY VS. VIRDI MOTORS PRIVATE LIMITED [LAWS(P&H)-2021-9-60] [REFERRED TO]
VENNILA CLOTHING COMPANY VS. ARRS SILKS [LAWS(MAD)-2018-10-650] [REFERRED TO]
VASUNDHRA JEWELLERS PVT. LTD VS. VASUNDHARA FASHION JEWELERY LLP [LAWS(DLH)-2023-7-242] [REFERRED TO]
ANIL RATHI VS. SHRI SHARMA STEELTECH (INDIA) PVT LTD [LAWS(DLH)-2020-9-61] [REFERRED TO]
M/S. AVIGHNA COFFEE PVT. LTD. HAVING ITS REGISTERED OFFICE AT: NO.514/1, 80 FEET ROAD KORAMANGALA 1ST BLOCK BENGALURU VS. M/S COTHAS COFFEE CO. HAVING ITS REGISTERED OFFICE AT NO.609 [LAWS(KAR)-2016-9-147] [REFERRED TO]
KISHLAY FOODS PVT. LTD. VS. RIDHI SIDHI ENTERPRISE [LAWS(GAU)-2019-9-149] [REFERRED TO]
SKIPPER LIMITED VS. AKASH BANSAL AND ORS. [LAWS(CAL)-2016-2-33] [REFERRED TO]
COTHAS COFFEE CO. VS. COTHA ASSOCIATES AND ORS. [LAWS(KAR)-2017-7-104] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)Being aggrieved by an interim order passed in a civil suit, the appellants- original defendants have approached this Court by way of this appeal.
(3.)The matter has arisen under the provisions of the Trade Marks Act, 1999.
It is an admitted fact that the partners of the plaintiff as well as the defendant firms belong to the same family sharing a common surname "Rakyan".
(2.)Being aggrieved by an interim order passed in a civil suit, the appellants- original defendants have approached this Court by way of this appeal.
(3.)The matter has arisen under the provisions of the Trade Marks Act, 1999.
It is an admitted fact that the partners of the plaintiff as well as the defendant firms belong to the same family sharing a common surname "Rakyan".
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