Supreme Court - Daily Orders
Renaissance Hotel Holdings Inc. vs B. Vijaya Sai on 15 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.3 COURT NO.10 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.2/2014 in
Petition(s) for Special Leave to Appeal (C) No(s).22149/2013
(Arising out of impugned final judgment and order dated 14/03/2013
in RFA No. 1462/2012 passed by the High Court of Karnataka at
Bangalore)
RENAISSANCE HOTEL HOLDINGS INC. Petitioner(s)
VERSUS
B. VIJAYA SAI & ORS Respondent(s)
(With appln(s) for directions and office report)
Date : 15/09/2014 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Raunaq,Adv.
Mr. Aditya Gupta,Adv.
Mr. Anshuman Upadhyay,Adv.
Mr. Vikas Singh Jangra,Adv.
For Respondent(s) Mr. G.V. Chandrashekar,Adv.
Ms. Anjana Chandrashekar,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for respondent No.1 also accepts notice for respondent Nos. 2 to 4.
I.A. stands disposed of.
This special leave petition has been directed against an interim order passed in a pending First Appeal. In the suit, the issue related to the claim of Trade Mark over the name 'Renaissance'. The High Court exercising its discretion thought it Signature Not Verified fit to grant an order of stay of the judgment and decree of the Digitally signed by Narendra Prasad Date: 2014.09.15 Trial Court.
17:24:08 IST Reason: The High Court also directed the respondents to put up on its website a disclaimer that the respondent has no connection with the petitioner company and also file an affidavit of compliance, which the counsel for the respondents states has been complied with.
We are not, therefore, inclined to entertain this special leave petition, which is dismissed. However, we only request the High Court to dispose of the First Appeal itself within three months from today.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER