JINDAL STAINLESS (HISAR) LTD Vs. SOURABH JINAL

JUDGEMENT

(1.) The captioned suit has been filed by the plaintiff seeking permanent injunction, restraining infringement of trademark "JINDAL", passing-off, dilution and tarnishment of the trademark; damages; rendition of accounts; delivery up; declaration of 'well-known' status etc.

(2.) The present application has been preferred by applicant/defendant No.1- Sourabh Jindal to bring on record certain additional documents. The reasons for filing this application have been enumerated in Para-4 of this application, which read as under:-

(3.) At the hearing, learned counsel for applicant/defendant No.1 submitted that the documents sought to be placed on record are in public domain and are necessary for just determination of the case.