- (1.) Ravindra Singh Kushwaha is before this Court in Public Interest Litigation for issuing writ in the nature of mandamus to restrain respondent no.2, 3 and 5 from using the logo/sticker of "OM" in the toiletry product of Patanjali Ayurved Limited in the interest of public at large.
(2.) Petitioner describes himself as a social worker and his grievance is that Patanjali Ayurveda Limited has been established in the year 1998 and now it is fast moving consumer goods company having manufacturing unit located in the industrial area of Haridwar with the registered office located at Delhi.
(3.) Petitioner's submission is that logo that has been prepared by the company in question, therein in all patanjali products word "OM" has been inserted wherein Baba Ramdev has proceeded to place himself also in between "OM".;