PREMIER TISSUES INDIA LTD. Vs. ROLIA TISSUES INDUSTRIES

JUDGEMENT

(1.) The brief facts of the case are that the plaintiff, a company incorporated in India under the provisions of the Companies Act, 1956 having its registered office at No.230, II Floor, 15 th Cross, Sampige Road, Malleswaram, Bangalore- 560003 has filed the present suit for permanent injunction restraining the defendants from infringing the registered trademark PREMIER and copyright of the plaintiff, passing off, dilution, unfair trade practice and damages.

(2.) By way of this order, I propose to decide the following three applications:

(3.) The plaintiff company through its predecessor First Aryco India Ltd. had adopted a trade mark PREMIER on 10.01.1997 for manufacturing and marketing of a wide range of tissue paper products namely Tissues, Tissue Paper, Facial Tissues, Hanky Packs, Kitchen Towels, Toilet Tissues, Jumbo Rolls, Pop Up Napkins, Specialty Napkins. (Cocktail, Luncheon, Dinner), Serviettes, C-Fold Hand Towels, Napkins, Pop U Dispensers, Soap Dispensers etc.