CISCO TECHNOLOGY, INC. Vs. YAMEEN AND ANR.

JUDGEMENT

(1.) This is a suit for permanent injunction seeking to restrain the Defendants from infringing and/or passing off the Plaintiffs trademark, i.e. "CISCO" or any other trademark/trade name deceptively similar thereto. Delivery-up of all infringing materials and damages to the tune of 20,05,000/- are also sought.

(2.) The Plaintiff claims to be a company registered under the laws of United States of America having: its registered office in California. It claims to be the leader in networking products since 1984 and the trademark CISCO and the Bridge Device (hereafter collectively referred to as the trademarks), as displayed hereunder, were adopted in the same year.

(3.) The trademarks appear on all CISCO products, sales of which, it is claimed, run into several billion US dollars annually. The Plaintiff has, in para 7 of the plaint, provided details of its global annual sales, the same is reproduced as under: