UNITED COFFEE HOUSE Vs. RAGHAV KALRA

JUDGEMENT

(1.) The counsel for the defendants seeks discharge. He states that he has given notice of the same to the defendants. None appears for the defendants.

(2.) The defendants are ordered to be proceeded against ex-parte.

(3.) The plaintiff has instituted this suit for permanent injunction restraining the two defendants Mr. Raghav Kalra and Mr. Sunil Kalra from directly or indirectly dealing in goods and services more specifically restaurant services, eateries, hospitality services etc. under the Trademark UNITED COFFEE HOUSE or any other Trademark deceptively similar thereto, which may cause passing off by the defendants of their such services as those of the plaintiff and for ancillary reliefs, pleading:-