JUDGEMENT
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(1.) Heard Sri B.P.Singh, Senior Advocate assisted by Sri Prateek Kumar, learned counsel for the plaintiff-appellant and Sri Kunal Ravi Singh, learned counsel appearing for the defendants-respondents.
(2.) The order impugned is dated 27.1.2014 which has been passed in Original Suit No.2 of 2011 (Smt. Asha Agarwal and others Vs. M/s. Arvind & Company and others).
(3.) The plaintiffs-appellants have been refused interim injunction by the court of first instance in a suit for a decree of perpetual injunction in an action for passing off goods by the defendants-respondents as if they were good of the plaintiffs-appellants.;
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