GLOBAL CAR GROUP LTD. Vs. MOHIT GOYAL

JUDGEMENT

(1.) I.A. No. 17516/2021 (u/Order XXXIX Rules 1 and 2 r/w Sec. 151 of the Code of Civil Procedure, 1908, for ad-interim ex-parte injunction)

(2.) Despite service, Defendants have chosen not to appear before this Court. In these circumstances, the Court has proceeded to hear the application ex parte.

(3.) The present suit is filed to restrain Defendants from adopting and using the trademark/trade name 'Drivers24' (word perse) and the 'Drivers24' Logo