M. L. BROTHER LLP Vs. MAHESHKUMAR BHURALAL TANNA

JUDGEMENT

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

(2.) None appears for the Defendant.

(3.) This is a suit filed by the Plaintiff for permanent injunction restraining infringement, passing off of trade mark, copyright, unfair competition, rendition of accounts, delivery up etc. The suit has been filed seeking protection of the mark "UBON" which was adopted by the Plaintiff in the year 2005 through its predecessor in respect of several goods including electronic goods. The Plaintiff has various registrations for the mark "UBON" under classes 9 and 44. The first registration of the Plaintiff is of the year 2008 with user claim of the year 2005.