Anjani Kumar Mishra, J. - (1.) Heard Shri Anoop Trivedi, learned counsel for the revisionist and Shri Saurabh Srivastava for the contesting respondent.
(2.) This civil revision has been filed challenging an order dated 09.12.2016 passed in Suit No.5 of 2015 filed by the revisionist, whereby an application under Order 9, Rule 7 C.P.C., filed by the defendant opposite party, has been allowed.
(3.) The contention of learned counsel for the revisionist is that upon the suit being filed, an interim injunction was granted in his favour. The suit itself was for injunction under the Trade Marks Act, 1999. The registered notice sent to the defendant was refused on 02.07.2015. The Court vide order dated 18.02.2016 held service to be sufficient and directed the suit to proceed ex parte, against the defendants.;