AERO CLUB Vs. SAHARA BELTS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present suit relates to the trademark 'WOODLAND'. The Plaintiff, filed the present suit, seeking an injunction against the Defendant, restraining them from manufacturing, offering for sale, selling, advertising, directly or indirectly any products bearing the registered trademark 'WOODLAND' of the Plaintiff.

(3.) The Plaintiff adopted the said mark in the year 1992 along with a distinctive device. The said mark is used for manufacture, sale and export of various products including footwear, apparel products, lifestyle products like belts, wallets, shoes, shirts, T-shirts etc. The mark 'WOODLAND', 'WDL', 'TREE device'