S. Harkauli, J. - (1.) Heard Sri R. P. Agarwal, learned counsel for the petitioner and Sri A. K. Bachan, learned counsel appearing on behalf of respondents.
(2.) Two supplementary affidavits have been filed today which may be kept on record. This supplementary affidavit contains a copy of the substance of the circular as reported in the Government publication.
(3.) The petitioner's company is known as "Kothari Products Limited". The company markets certain edible items and one of the registered trade marks used by the petitioner's company is "Parag". The trade mark "Parag" is registered under the Trade and Merchandise Act, since the year 1986.;