Dalveer Bhandari,J. - (1.) This Order shall dispose of application I.A. No. 3214/98 under Order 39, Rules 1 & 2 read with Section 151 CPC.
(2.) The plaintiffs have filed a suit for declaration and permanent injunction against the defendants. In this suit the plaintiffs have also prayed for the grant of an injunction during the pendency of the suit.
(3.) The plaintiffs are engaged in manufacturing, marketing and sale of soft drink beverages, under the trade mark "Pepsi" all over the world including India. For the sake of convenience the plaintiffs are jointly referred as "Pepsi" and the defendants as "Coke".;