MACLEODS PHARMACEUTICALS LIMITED Vs. SKYNET PLACEMENTS

JUDGEMENT

(1.) CS(COMM) 483/2021 and I.A. 4166/2023 : The plaintiff alleges infringement, by Defendants 1 to 4, out of whom Defendants 3 and 4 are former employees of the plaintiff, of the word mark MACLEODS and the <IMG>JUDGEMENT_197_LAWS(DLH)3_2023_1.jpg</IMG> device mark.

(2.) Defendants 1 and 2 are placement agencies who have been created by Defendants 3 and 4 through whom, according to the allegations in the plaint, Defendants 3 and 4 are luring unsuspecting candidates with the promise of obtaining jobs with the plaintiff and, in the process, using the plaintiff's registered trade mark.

(3.) As the suit is uncontested, it is not necessary to delve in detail into all assertions of facts contained in the plaint. Suffice it to state that, predicated on the allegations contained therein, the plaintiff seeks, by the suit, a decree of permanent injunction restraining Defendants 1 to 4, their directors, principal officers, assignees and all others acting for and on their behalf from rendering services, offering for sale or in any other manner advertising, using or promoting the trade mark MACLEODS and the device mark <IMG>JUDGEMENT_197_LAWS(DLH)3_2023_1.jpg</IMG> , or any other mark identical or deceptively similar to the said marks, in respect of any product or services, apart from delivery-up, rendition of accounts, costs and damages.