- (1.) The Chief Justice on 31.7.2014 was pleased to nominate me to hear this appeal.
(2.) The appeal arises out of judgment, order and decree dated 22.5.2012 passed in Original Suit No. 12 of 2001 Vishwadeepak Vs. Kishan Lal and another passed by the Additional District Judge, Court No. 2, Ghaziabad.
(3.) It is a decree of permanent injunction in respect of infringement of a trade mark and passing off.;