M/S.Rcc Diva vs M/S.Rajasthan Cosmo Club on 30 September, 2019

[Cites 1, Cited by 7]

Madras High Court

M/S.Rcc Diva vs M/S.Rajasthan Cosmo Club on 30 September, 2019

Bench: K.Kalyanasundaram

                                                                                     C.S.No.540 of 2019




                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 30.09.2019
                                                             CORAM
                                    THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                                      C.S.No.540 of 2019
                                                    and O.A.No.839 of 2019
                                                and A.Nos.7166 and 7167 of 2019


                      M/s.RCC Diva,
                      Rep. by its Secretary Praveen Vandhana Bohra                       ... Plaintiff

                                                               Vs

                      1. M/s.Rajasthan Cosmo Club,
                         Rep. by its Secretary.
                      2. M/s.RCC Co-ordinating Council.
                         Rep. by its Chairman.                                       ... Defendants

                                 Plaint filed under Order VII Rule 1 CPC r/w Order IV Rule 1 of
                      Original Side Rules, praying for judgment and decree as follows:
                            a) granting permanent injunction restraining the defendants or their
                             agents or any one acting under them from in any manner interfering
                             in the affairs of the plaintiff organization.
                            b) granting permanent injunction restraining the defendants or their
                             agents or anyone acting under them from in any manner preventing
                             or obstructing the plaintiff from using the name "Rajasthan Cosmo
                             Club" (RCC) as a prefix along with their name to be called as "RCC
                             Diva" and its Emblem & Logo as provided in the Charter issued by the
                             first defendant.

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http://www.judis.nic.in
                                                                                       C.S.No.540 of 2019




                                For Plaintiff        : Mr.S.Poovendhan
                                                       for M/s.R.Manickavel
                                For Defendants       : Mr.S.R.Raghunathan,
                                                        for Mr.V.Anil Kumar, for D1
                                                       Mr.B.Arvind Srevatsa, for D2



                                                     JUDGMENT

It is represented by the learned counsel for the plaintiff that the suit has been settled out of Court between the parties and he has made an endorsement to that effect.

2. In view of the above settlement between the parties, the suit is dismissed as settled out of Court. Registry is directed to refund necessary court fee to the plaintiff. No costs. Consequently, connected applications are closed.

30.09.2019 Index : Yes/No Internet: Yes/No Speaking Order/Non Speaking Order pvs To The Sub Assistant Registrar, Original Side, High Court, Madras.

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http://www.judis.nic.in C.S.No.540 of 2019 K.KALYANASUNDARAM, J., pvs C.S.No.540 of 2019 30.09.2019 3/3 http://www.judis.nic.in

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