ZINO DAVIDOFF SA Vs. BHALANI ENTERPRISES

JUDGEMENT

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

(2.) The case set up by the plaintiff in the plaint is as follows:

(3.) Accordingly, the plaintiff has filed the present suit.