Gujarat High Court
Vms Bathware Private Limited vs Graffiti India Private Limited on 26 September, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/AO/226/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER No. 226 of 2018
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VMS BATHWARE PRIVATE LIMITED
Versus
GRAFFITI INDIA PRIVATE LIMITED
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Appearance :
MR KAMAL TRIVEDI, Sr Advocate with Mr RR SHAH & Mr HARSHIL SHAH,
Advocates for the PETITIONERS
MR ANKIT SHAH, Advocate for the RESPONDENT(s) No. 1
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CORAM:Â HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Mr. JUSTICE B.N. KARIA
26th September 2018
ORAL ORDER (PER : HONOURABLE Mr. JUSTICE AKIL KURESHI)
This Appeal-from-Order arises out of an interim order passed in Trade Mark Suit. By very nature of things, we feel the arguments at the admission stage and the final stage would be virtually common, and therefore, instead of duplicating the efforts, we propose to hear the Appeal-from-Order finally at the admission stage.
Learned advocate Shri M.T Pathak appearing for the respondent-original plaintiff - Caveator waived formal service of notice.
Let Appeal-from-Order be notified for final hearing at the admission stage on 11 th October 2018.
[Akil Kureshi, J.] [B.N Karia, J.] Prakash Page 1 of 1