PICASSO DIGITAL MEDIA PRIVATE LTD Vs. ARUN SRIVASTAVA
LAWS(ALL)-2011-5-105
HIGH COURT OF ALLAHABAD
Decided on May 20,2011

PICASSO DIGITAL MEDIA PRIVATE LTD. Appellant
VERSUS
ARUN SRIVASTAVA, CHAIRMAN VAS GROUP Respondents

JUDGEMENT

- (1.) Heard Sri Ram Raj, learned Counsel for revisionist, Sri Ashok Nigam, Senior Advocate and Sri Rama Shankar Singh, learned Counsel on behalf of Respondents.
(2.) Revisionist has challenge order dated 25.04.2011 by means of present revision passed by District Judge, Lucknow in Regular Suit No. 19 of 2011, VAS Knowledge Growth Initiatives Private Limited v. Picasso Digital Media Private Limited. FACTS OF THE PRESENT CASE
(3.) Picasso Digital Media Private Limited is the owner of certain trademarks and names unused in connection with a system developed by themselves for the teaching and training and production in Multi-Media including Animation.;


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