TIMES INTERNET LTD Vs. INDAITIMES

JUDGEMENT

(1.) The plaintiff has sued,

(2.) Summons of the suit were issued to the defendants and on the application of the plaintiff for interim relief vide ex parte ad interim order dated 18th July, 2006 which continues to be in force, the defendants were restrained from using the domain name "indaitimes.com" or any other domain name deceptively similar to the plaintiff's domain name "indiatimes.com".

(3.) The defendants failed to appear despite service and were vide order dated 23rd July, 2009 proceeded against ex parte and interim order dated 18th July, 2006 made absolute till the decision of the suit.