AHUJA RADIOS Vs. NEERAJ GOEL

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present suit has been filed by the Plaintiff seeking permanent injunction restraining infringement of trademark, copyright, passing off, dilution, damages and other reliefs in respect of its trademark 'AHUJA' which was adopted in 1940 in respect of Public Address Systems and Audio Equipment. The Plaintiff - Ahuja Radios is a market leader and the largest manufacturer of such equipment. It is engaged in the development, manufacturing, marketing and export of amplifiers, mixers, microphones and speakers and other audio equipment under the mark 'AHUJA'. It is stated to have a dealer network consisting of 400 dealers selling its products, which are being exported to more than 50 countries across 5 continents. The Plaintiff has a large clientele including various government establishments and private establishments, airports, embassies, colleges, universities, cinema halls, auditorium etc. The Plaintiff has received various awards for its PA and Audio Systems.

(3.) The mark 'AHUJA' is also a registered trademark since 6/11/1948. The details of the registrations of the Plaintiff are as under: