- (1.) Leave granted.
(2.) Challenge in this appeal is to the legality of the judgment rendered by a learned Single Judge of the Gujarat High court upholding the order passed by City civil Judge, Ahmedabad in Suit No. 1952/ 1999 granting ad interim injunction restraining the appellants from using the mark "nima".
(3.) The background facts giving rise to the appeal essentially are as follows:;