BOEING COMPANY Vs. ADVANCE TECHNOLOGIES

JUDGEMENT

(1.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the trademarks and copyrights of the plaintiffs, passing off their goods as that of the plaintiffs and other ancillary reliefs.

(2.) The case set up by the plaintiffs in the plaint is that the plaintiff no.1, The Boeing Company, incorporated under the laws of Delaware, USA, is a leading aerospace company and the largest manufacturer of commercial jetliners, family of airplanes such as 737, 747, 767, 777, 787, boeing business jet range as well as military aircrafts. The plaintiff no.1 also provides cost competitive service solutions and financial solutions for its customers. The plaintiff no.1 operates its business in India through various subsidiaries and the plaintiff no.2.

(3.) The plaintiff no.1 is the third-largest defence contractor in the world and provides products and support services to its customers in 150 countries. The plaintiff no.1 is one of the largest exporters in the United States. The annual worldwide sales turnover along with the Indian turnover of the plaintiffs, for the past five years, is provided in paragraph 20 of the plaint. The annual Indian turnover of the plaintiffs in the year 2021 was Rs.1171.00 crores.