LIVING MEDIA INDIA LTD Vs. M.HUSSAIN

JUDGEMENT

(1.) The Plaintiff No.1, Living Media India Limited, and Plaintiff No. 2, T.V. Today Network Limited, have filed the present suit against Mr. M. Hussain, Defendant No. 1, M/s. Aman Graphics Printers, Defendant No.

(2.) Summons in the suit and notice in the application, IA No. 3450 of 2010, under Order XXXIX Rules 1 & 2 CPC were directed to be issued on 17th March 2010. On 25th March 2010, while granting time to the Defendants to file written statement, the Court recorded the statement of learned counsel for the Defendants that the logo of 'Aaj Tak' News Channel "will not be used by the Defendants till the next date of hearing."

(3.) On the next date of hearing, 22nd April 2010, the Court noted that no written statement or reply was filed. The Defendants were also not present. Therefore, the Defendants were proceeded ex parte. The Defendants were restrained "from using the logo 'Aaj Tak' News Channel, or infringing the said trademark, till further orders."