Punjab-Haryana High Court
Hastens Sangar vs S. Naresh Kumar And Others on 2 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
165
In the High Court of Punjab and Haryana, at Chandigarh
C.O.C.P. No. 605 of 2022
Date of Decision: 02.05.2022
Hastens Sangar AB of Box Kopling S-731 23, Sweden
... Petitioner(s)
Versus
Mr.S.Naresh Kumar, Director of M/s Goodwill Machine Tools and M/s Fine
Power Tools and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Amit Jhanji, Senior Advocate
with Ms. Zaheen Kaur, Advocate
for the petitioner.
Anil Kshetarpal, J.
1. The petitioner prays for initiation of the proceedings under Section 10 and 12 of the Contempt of Courts Act, 1971 (hereinafter referred to as "the 1971 Act") read with Article 215 of the Constitution of India.
2. In substance, the petitioner complains that an interlocutory order, passed by the Court while restraining the defendants from using the trade mark of the plaintiff having word "HASTENS" and logo/artworks of horse is being violated by the respondents.
3. The learned counsel representing the petitioner contends that the remedy under Order XXXIX Rule 2A CPC is an addition to the remedy under the 1971 Act.
4. Be that as it may. The matter is pending before the trial Court. In these circumstances, the petitioner, if so advised, may file an appropriate application before the trial Court for ensuring the compliance of the interim 1 of 2 ::: Downloaded on - 05-05-2022 20:16:40 ::: C.O.C.P. No. 605 of 2022 2 orders.
5. With the observations made above, the present petition is disposed of.
(Anil Kshetarpal) Judge May 02, 2022 "DK"
Whether speaking/reasoned :Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 05-05-2022 20:16:40 :::