TIMES INTERNET LTD. Vs. JONATHAN S.

JUDGEMENT

(1.) Plaintiff has filed the present suit for permanent injunction, restraining infringement of trademark, domain name, copyright, passing off, damages, unfair trade practice and delivery up.

(2.) Summons were issued in the suit on 24.9.2008. Defendant no.2 entered appearance on 11.2.2008. Thereafter none has been appearing on behalf of defendant no.2 although written statement was filed on behalf of defendant no.2. The defendants were proceeded ex parte on 25.8.2011. Plaintiff has filed the affidavit by way of evidence of Mr.Ranbir Singh, Head Legal of the plaintiff company, which is exhibited as Ex.PW-1/A.

(3.) PW-1 has deposed that he is the Head Legal of the Plaintiff Company and Principal Officer and is authorized to institute any suit or other legal proceedings in any Court of law on behalf of the Plaintiff. Board Resolution dated 01.11.2010 is exhibited herewith as Exhibit PW 1/1. He has further deposed that the Plaintiff, M/s. Times Internet Ltd., is a company registered under the provisions of the Companies Act, 1956, He next deposed that the plaintiff is a company of the well known and established Times of India Group of Companies.