LOKESH THUKRAL Vs. SELECT INFRASTRUCTURE PVT LTD

JUDGEMENT

(1.) The plaintiff has filed a suit for permanent and mandatory injunction restraining infringement of trademark "Food Fiesta", dilution, passing off, delivery up, rendition of accounts of profits, damages and cost etc. against the defendant.

(2.) The matter was listed on 18th November, 2014 before Court when after hearing the defendant and its agents were restrained from using the trademark 'Food Fiesta' in respect of the similar business as that of the plaintiff.

(3.) It is averred in the plaint that the plaintiff is a leading Food and Drink and Catering Service Provider and has been consistently providing the said services for the past 25 years and has strived and succeeded in creating a respectable image among its customers, which include private sector companies, government organizations etc.