BANYAN TREE HOLDINGS LIMITED Vs. ANGSANA THAI SPA

JUDGEMENT

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

(2.) The Plaintiff - Banyan Tree Holdings Limited has filed the present suit seeking protection of its mark and name 'ANGSANA' used in respect of hospitality services as also spa, etc.

(3.) The Plaintiff, founded in 1994, is a part of the Banyan Tree Group, and is engaged in the hospitality industry under multiple brands. The Plaintiff's business includes hotels investments, residences and extended stay for hotel and laguna residences. The Plaintiff also operates hotel management services, club management services and fund management services, spa and gallery operations, design and other services. As of the current date, the Plaintiff states that it has a global footprint of 140 hotels and resorts under design and construction, in addition to the 63 operating hotels in 18 countries as of December 2022. The properties are said to offer luxurious, stylish rooms and suites for customers.