META PLATFORMS, INC Vs. NOUFEL MALOL

JUDGEMENT

(1.) This suit has been filed by the plaintiff praying inter-alia for a decree of permanent injunction restraining the defendants from using the mark 'Facebake' and/or the domain name www.facebake.in; the email IDs facebake.mail@gmail.com; facebake649@gmail.com, as also for seeking rendition of accounts.

(2.) This Court, vide order dtd. 12/11/2020 was pleased to pass the following ad-interim order:

(3.) As none appeared for the defendant no.1, (who was the sole defendant till that date), this Court confirmed the ad-interim order dtd. 12/11/2020, vide the order of this Court dtd. 21/1/2021, and further passed the following directions: