AI Structured Summary
Not yet generated for this judgment
Judgment
C. Hari Shankar, J.
After some hearing, learned Counsel for the parties are agreeable to a disposal of this appeal in the following terms:
The appellant would not use the device mark
for any purpose, pending disposal of the suit.
The respondent would not insist on compliance with the ad interim injunction granted by the impugned order, save and except to the aforesaid extent, till the next date of hearing before the learned Single Judge.
The learned Single Judge is requested to take up IA 18779/2025 for final hearing on 7 November 2025.
Both sides undertake not to take any adjournment on the said date.
In the meanwhile, the appellant shall file its reply to IA 18779/2025 positively within three weeks from today. The respondent shall file its rejoinder thereto at least three days in advance of the next date of hearing before the learned Single Judge.
The learned Single Judge, in adjudicating IA 18779/2025, would not be influenced by any observations or findings contained in the impugned order dated 19 August 2025.
The appeal is disposed of in the aforesaid terms.
We make it clear that we have not expressed any opinion on the merits of the matter one way or the other.