Ulaga Thamizh Panpattu Iyakkam v. The Registrar of Companies

http://www.judis.nic.in The relief sought for in the present writ petition is to direct the first respondent to issue appropriate directions to the respondents 2 to 4 from using the name Ulaga Thamizh Panpattu Iyakkam or International Movement for Tamil Culture to any other non identical name.

2. Though the direction is sought for against the first respondent, the petitioner seeks further direction from the first respondent to restrain the respondents 2 to 4, who all are the Private Parties. However, regarding the usage of name, emblem etc., the parties are bound to establish their rights with reference to the documents and the evidences.

3. Unless the rights of the parties are crystallised, a direction in the matter of an injunction, cannot be granted. Thus, the petitioner has to establish their rights before the Competent Court of Law for issuing any directions against the respondents 2 to 4.

4. This being the factum, the petitioner is at liberty to approach the Competent Court of Law for the redressal of their grievances. http://www.judis.nic.in

5. With the abovesaid liberty, the writ petition stands disposed of. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed. 04-10-2021 Index : Yes/No. Internet : Yes/No. Speaking Order/Non-Speaking Order. http://www.judis.nic.in The Registrar of Companies, No.35, First Floor, Ilango Nagar, Pondicherry 11. http://www.judis.nic.in S.M.SUBRAMANIAM, J. WP 1163 of 2016 04-10-2021 http://www.judis.nic.in