KHADIM INDIA LTD Vs. BATA INDIA LTD
LAWS(CAL)-2012-8-134
HIGH COURT OF CALCUTTA
Decided on August 02,2012

Khadim India Ltd Appellant
VERSUS
Bata India Ltd Respondents

JUDGEMENT

- (1.) Both the plaintiff and the defendant are manufacturers of shoes. This is an interim application brought in aid of the above suit, complaining of infringement of the trademark "Pro".
(2.) The facts are these.
(3.) The plaintiff has been manufacturing about 300 varieties of shoes using the above trademark.;


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