TUNDAY KABABI PVT LTD Vs. AVADH FOOD POINT

JUDGEMENT

(1.) I.A. 16926/2014 (by plaintiffs u/151 CPC seeking recall of order dt.14.8.2014)

(2.) By this application, the applicants/plaintiffs seek impleadment of defendant No.3, who was deleted from the array of parties by order dated 14.8.2014 at the behest of the senior counsel appearing for the plaintiff at that point in time.

(3.) It is submitted by the senior counsel of the plaintiff that the suit, which has been filed against the defendants for infringement of trademark, passing off, etc., is based on inextricable interconnection amongst defendants i.e., defendant No.3 and defendant No.1 and 2.