ROHIT KHATTAR Vs. COOKIE SINGH

JUDGEMENT

(1.) The plaintiffs have filed the instant suit for permanent injunction restraining infringement of trademark, passing off, delivery up, and damages.

(2.) As per the plaint, plaintiff No. 1 is the Managing Director of plaintiff No. 2-company. The plaintiffs are engaged in the business of providing hospitality services and operate cultural centers, hotels in Delhi and Gurgaon. The plaintiffs also operate sixteen restaurants in National Capital Region of Delhi and three restaurants in London, U.K. under the trademarks CHOR BIZARRE, SITARE and TAMARI.

(3.) It is averred in the plaint that CHOR BIZARRE is an iconic restaurant which was launched by the plaintiffs in the year 1990 in one of plaintiff's hotels named Broadway at New Delhi, thereafter in the year 1997 it expanded operations to Myfair, London. In the year 2003, two more branches were started by the plaintiffs, one at Noida, and one at Gurgaon.