COCA COLA COMPANY Vs. RAJESH

JUDGEMENT

(1.) PRESENT suit has been filed for injunction and damages for infringement of trade mark, passing off and unfair competition.

(2.) THE prayer clause in the plaint is reproduced hereinbelow:-

(3.) THE relevant facts of the present case are that plaintiff No.1 is the registered proprietor of the well-known trade marks COKE and COKE STUDIO.