- (1.) Heard learned Counsel for the petitioner.
(2.) This petition is directed against the judgment and order dated 29.5.2009 of the Division Bench of the High Court of Delhi by which the Defendant-appellants have been restrained from using the words 'HARA QILLA' and device 'QILLA' in their bags/packets of rice as a trademark.
(3.) Without going in to the merits of the controversy, we are of the opinion that the matters relating to trademarks, copyrights and patents should be finally decided very expeditiously by the Trial Court instead of merely granting or refusing to grant injunction. Experience shows that in the matters of trademarks, copyrights and patents, litigation is mainly fought between the parties about the temporary injunction and that goes on for years and years and the result is that the suit is hardly decided finally. This is not proper.;