1. Leave granted.
2. The appeal is disposed of with no order as to costs.
3. Leave granted.
4. With consent of the parties the matter is taken up for final hearing.
5. Having heard learned Counsel for the parties we direct the Registrar of Companies to hear and decide application (Annexure P-5 to the SLP of the Paper Book) in accordance with law uninfluenced by the observations made by the High Court in the impugned order. The Registrar of Companies will also take into account the effect of the letter dated 30th July, 2008 addressed by respondent No. 3 herein. It is made clear that the decision of the Registrar of Companies will not impact the rights of the parties in the pending passing off action.
6. Accordingly, the appeal is disposed of with no order as to costs.
