Supreme Court of India
Jolen Inc. vs Jolen International Ltd. And Ors. on 22 August, 2005
Bench: S.N. Variava, Tarun Chatterjee
ORDER
Heard parties.
1. Leave granted.
Mr. Pavan Kumar, learned counsel accepts notice on behalf of Respondent No. 1, namely, M/s. Jolen International Ltd. in all the Special Leave Petitions.
2.There will an interim order of stay restraining the Respondents from using the word 'Jolen' in any manner on any of their cartons and advertisement.