INVITATION BANQUET Vs. JOLLY INVITATION BANQUET

JUDGEMENT

(1.) The present suit has been filed by the plaintiff against the defendant, restraining infringement of trademark, passing off of trademark, infringement of copyrights, damages, delivery up. etc.

(2.) In this case, despite service of summons / notice the defendant did not enter appearance, on 19.01.2011 the defendant was proceeded ex parte and plaintiff was directed to file ex parte evidence by way of affidavits.

(3.) Plaintiff has filed the affidavit by way of evidence of Sh.Subhash Kakkar (PW-1), who is a partner of the plaintiff firm. The affidavit of the Sh.Subhash Kakkar is exhibited as Ex.PW-1/A. PW-1 has deposed that the plaintiff firm M/s.INVITATION BANQUET is a registered partnership firm having office at B-52, G.T. KARNAL ROAD, DELHI; and the plaintiff also has an office at 6, Bhama Shah Road, Near Nanak Pio Gurudwara, Delhi, having following partners: