HILTON INTERNATIONAL CO Vs. MOHD. IQBAL QURESHI

JUDGEMENT

(1.) The plaintiff has filed the present suit seeking permanent injunction restraining the infringement of trade mark, passing off, damages and delivery up.

(2.) THE plaintiff, Hilton International is a company incorporated under the laws of State of Delaware, United States of America having its principal office at Maple Court, Central Park, Reeds Crescent, Watford, Herts, WD24 4QQ, England.

(3.) THE plaintiff is a well known hotel operator and on its own and also through its subsidiaries affiliates and licenses, carries on business of providing services in the field of hotels.