HT MEDIA LIMITED Vs. ANAND PANDEY

JUDGEMENT

(1.) At the outset, counsel for the plaintiff submits that he proposes to confine the relief in the present suit to a decree of permanent injunction against the defendants for restraining them from using the name of the plaintiff, its employees, editors, members or any deceptive variant thereof in their advertisement material in any form.

(2.) The present suit has been instituted on behalf of the plaintiff company by Mr. Majoj Bhargava, A.G.M. (Legal), described as an authorized signatory of the plaintiff company, competent to sign and verify the plaint and institute and prosecute the suit. The plaintiff has filed the suit against the defendant No.2, "Poorvanchal Vishesh?, a magazine published and edited by the defendant No.1, Mr. Anand Pandey.

(3.) It is averred in the plaint that the plaintiff is a leading media house of the country that is engaged in the business of print media, radio, internet, etc. The plaintiff claims to enjoy a leadership position in the English and Hindi newspaper markets in India. It has a flagship publication in the name of "Hindustan Times" which is a daily newspaper published in English and "Hindustan", a Hindi daily. Both the newspapers are stated to have a wide circulation in India. Apart from the "Hindustan Times" and "Hindustan", the plaintiff claims that it has other publications including "Mint" (English Business daily) and "Nandan" (Monthly children?s magazine).