TATA SONS PRIVATE LIMITED Vs. HAKUNAMATATA TATA FOUNDERS

JUDGEMENT

(1.) A seminal issue arises for consideration in the present case.

(2.) The plaintiff is a company incorporated in India. Though the plaint avers that documents showing involvement of the plaintiff, its subsidiaries and group companies in financial services including crypto currency, have been filed with the plaint, the documents with the plaint do not indicate that the plaintiff is itself dealing in crypto currency under any brand name or trade mark. They do indicate, however, that the plaintiff is, under its well-known brand name/trademark "TATA", providing a platform for trading in crypto currency.

(3.) Defendants 1 and 2 are situated in the U.K. and the U.S. respectively. They deal in crypto currency, under the name "TATA coin/$TATA". None of the defendants has any outlets in India, and it is not the case of the plaintiff that the defendants are carrying out any overt manufacturing or marketing activities within India.