VICTORIA FOODS PRIVATE LIMITED Vs. RAJDHANI MASALA CO.

JUDGEMENT

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

(2.) The present suit has been filed by the Plaintiff - Victoria Foods Private Limited against Defendant No.1 - Rajdhani Masala Co., which is the proprietary concern of Mrs. Asha Rani Kohli through Mr. Pawan Kohli, and Defendant No.2- M/s New Rajdhani Masala Co. through its proprietor Mr. Ravi Kohli. The Plaintiff has various trademark registrations for the mark 'RAJDHANI' in Classes 29, 20, 31, 32, adopted in 1966, as also various international registrations for the said mark. The Plaintiff seeks protection of the mark 'RAJDHANI' and the logo thereof, which is being used by the Defendants for the manufacture of spices and other products.

(3.) The Plaintiff had moved an interim injunction application in this matter being I.A. 3527/2021. Vide a detailed judgment dtd. 1/9/2021, the application was disposed of granting interim relief to the Plaintiff.