MANPOWER INC Vs. AL HAMDULILLAH MANPOWER

JUDGEMENT

(1.) This is a suit filed by plaintiff no. 1 claiming to be a corporation, set up in the State Wisconsin, United States of America and contends being the parent company of the second plaintiff. It is averred that the plaintiffs are owners of the Manpower Group and proprietors of the trade mark. Plaintiff seeks permanent injunction and consequential reliefs against the defendant from infringing their trade mark Manpower.

(2.) The suit avers that the plaintiffs are well known as the Manpower Group and offer their customers a variety of services in the employment and recruitment sectors. The plaintiffs claim to have worldwide network of 4300 offices in 72 countries and provide services to its 4 lakh customers each year.

(3.) It is claimed that the plaintiffs are ranked in the Fortunes Global 500 group of companies with the distinctive reputation in every country the world over. In support of this contention, the plaintiffs rely upon the turnover for the period 1995-2007 in para 8 of the suit. They claim to have spent in excess of US $ 3 million in the year 2004-2005 for publicity and advertisements.