DISNEY ENTERPRISES, INC Vs. DHIRAJ

JUDGEMENT

(1.) PLAINTIFFS have filed the present suit for permanent injunction, restraining infringement of trademarks and copyrights, passing off, dilution, damages, rendition of accounts of profits and delivery up.

(2.) SUMMONS were issued in the suit and in the application filed by the plaintiffs under Order 39 Rules 1 and 2 the following interim order was passed on 18.4.2012:

(3.) DESPITE substituted service the defendants did not enter appearance, consequently they were proceeded ex parte on 10.1.12013.