- (1.) G.A. No. 910 of 2014 This interim application is taken out in a passing off suit, by the plaintiffs. They seek an order of injunction restraining the defendant from using the trade mark "LIPU" or any other mark which is similar to it.
(2.) The first plaintiff is a registered partnership firm. The second, third and fourth plaintiffs are its partners. Their place of business is at 29/1C, Bentinck Street, Kolkata-700 001. Their business relates to import of sewing machines, cutting machines etc.. and selling them in the Indian market. They are sold under the trade mark " LIPU". It is a label mark consisting of the device of a triangle on the left side of the word "LIPU". The defendant is also an importer and seller of these machines.
(3.) He also uses the mark "LIPU". The dispute in this case is with regard to the trade mark "LIPU" used by the parties on these cutting machines. These machines, are imported from China. They are manufactured in its economic development zone.;