- (1.) By order dated 25.11.2014 Additional District Judge No.2, Alwar in Civil Misc. Case No.33/2014 titled as Khandelwal Food Products Vs. Satyanarayan Agarwal & Anr., had accepted the application for temporary injunction filed by the plaintiff Khandelwal Food Products and till the disposal of the suit, defendants Satyanarayan Agarwal & Anr. were restrained to use the name of the namkeen products as "Khandelwal Ke Namkeen" and "Har Dil Ajij, Behad Lajij".
(2.) S.B. Civil Misc. Appeal No. 3895/2014 has been filed by the defendants Satyanarayan Agarwal & Anr. in this court against the said order passed on the application for temporary injunction.
(3.) By order dated 15.10.2014 Additional District Judge No.2, Alwar in Civil Suit No.45/2014 titled as Khandelwal Food Products Vs. Satyanarayan Agarwal & Anr. dismissed an application titled under Order 7 Rule 11 CPC read with Section 16, 20 & 151 CPC. That order has been challenged in this court in Civil Revision Petition No. 94/2014 by Satyanarayan Agarwal & Anr.;