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Bombay High Court

Wyse Biometrics Systems Pvt Ltd vs Wyse Technology Inc on 13 June, 2019

Author: M. S. Karnik

Bench: M. S. Karnik

 Pradnya Bhogale                          1                    239 AO 496-14.doc


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                   APPEAL FROM ORDER NO.496 OF 2014
                                  WITH
                    CIVIL APPLICATION NO.579 OF 2014
                                   IN
                   APPEAL FROM ORDER NO.496 OF 2014

 Wyse Biometrics Systems Pvt. Ltd.        ... Appellant
       Versus
 Wyse Technology Inc. and Anr.            ... Respondents
                               .....
 Ashish Kamath, Ashish Bhadang a/w Avinash Belge, Priyanka
 Ribeiro and Shraddha Birwadkar I/b RKD Legal Services LLP for
 Appellant.
 Ms. Chaitrika Patki I/b. Anand & Anand & Khimani for
 Respondents.
                               .....

                               CORAM      : M. S. KARNIK, J.
                               DATE       : 13th JUNE, 2019.

 P. C.:

1. Heard learned counsel for both the parties.

2. It is pointed out by learned counsel for the respondent Nos.1 and 2 that the appellant-plaintiff had filed a Suit for infringement of trade mark. Even the respondents-defendants had filed a counter claim in the Suit. There is an interim order which was passed in the present Appeal which continues till date. The Suit is of the year 2012. It is informed that the Trial Court has fixed the Suit for framing issues.

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3. In this view of the matter, the Trial Court is requested to dispose of the Suit as expeditiously as possible, preferably within a period of one year from today.

4. The ad-interim relief granted by this Court to continue till the disposal of the Suit.

5. Needless to mention that while deciding the Suit, the Trial Court will not be influenced by any of the observations made in the impugned order.

6. Appeal is disposed of.

7. In view of the disposal of the Appeal, Civil Application does not survive. Civil Application is disposed of accordingly.

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