INTEL CORPORATION Vs. RAKESH JAIN

JUDGEMENT

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

(2.) The preent suit has been filed by the Plaintiff in 2005 seeking permanent injunction against infringement of trademark, as also reliefs for passing off, damages, etc. in respect of its trademark 'CELERON', against Defendant No.1 - Mr. Rakesh Jain, Director of Defendant No.2, Defendant No.2 - Celeron Electronics Pvt. Ltd. and Defendant No.3 - B M Electrovision.

(3.) In this matter, summons was issued vide order dtd. 1/12/2005 and issues were framed thereafter. Once the leading of evidence commenced, the Plaintiff's witness PW-1 first appeared on 21/1/2008. He was then partly cross-examined on 15/7/2008 and since then, despite repeated opportunities, the Defendants had not further cross-examined the Plaintiffs and had not filed their evidence. Therefore, vide order dtd. 2/12/2013, their opportunity to lead evidence was closed. This matter has since been listed in the category of 'Finals Matters' and none has appeared for the Defendants on the last two dates in 2018 and in March, 2022. Vide previous order dtd. 9/3/2022, intimation was also issued to ld. counsel for the Defendants. However, none appears for the Defendants even today. Accordingly, the Court has proceeded further.