RAFFLES INTERNATIONAL LTD. Vs. RAMANA

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for permanent injunction restraining passing off, for damages and accounts of profit.

(2.) SUMMONS in the suit and notice in the application under order XXXIX Rules 1 and 2 were issued on 08.04.2011. Counsel for defendants no. 1 to

(3.) PW -1 has deposed that the plaintiffs flagship property, the Raffles Hotel Singapore, was established in the year 1887 in Singapore and that the plaintiff and its affiliates own and/or manage hotels, resorts, properties and spas operating under the RAFFLES HOTELS & RESORTS, RAFFLES and AMRITA brands. It is further deposed that plaintiff is ultimately owned by Fairmont Raffles Hotels International, a leading global hotel company with over 85 hotels worldwide in operation under the Raffles, Fairmont and Swissotel trademarks, including the historical Raffles Hotels in Singapore as the flagship hotel for the Raffles brand.