- (1.) Leave granted.
(2.) The respondent filed a suit for infringement of Trade Mark, passing off etc. against the appellants before the District Court, Pune, of the Trade Mark "Zenovit".
(3.) After hearing the parties, the District Judge dismissed the application filed for interim relief. The respondent filed an appeal against the said order before the High Court. The High Court by an order dated 6.12.2019 granted interim relief in terms of prayer in clause 6(i), (ii) and (iii).;