BHARTI AIRTEL LTD Vs. RAJEEV KUMAR

JUDGEMENT

(1.) Plaintiff No. 1 is Bharti Airtel Ltd. (earlier known as Bharti Televenture Ltd.). The plaintiff No. 2 is Bharti Overseas Trading Company now known as Bharti Enterprises is a registered partnership firm. The plaintiff No. 3 is Bharti Retail Pvt. Ltd.

(2.) The plaintiffs have filed the present suit for permanent injunction restraining infringement of registered trade mark "BHARTI" by registration of domain names "BHARTIRETAIL.COM" and "BHATIRETAIL.IN" and for passing off, acts of unfair competition, dilution and damages against the defendants.

(3.) The plaintiffs are a part of the business group known as the Bharti group of Companies.