BHARTI AIRTEL LTD. Vs. AIRTELASIA

JUDGEMENT

(1.) PRESENT suit has been filed by the plaintiff for permanent injunction restraining violation and infringement of rights in the Trade Mark/Trade Name/Logo/Label 'AIRTEL', Trade dress, Domain Name, Passing Off and Dilution, Damages/Rendition of Accounts and Delivery up.

(2.) SUMMONS in the suit and notice in the application were issued on11.12.2013 and 21.05.2014. Affidavit of service has been filed to show that the Defendants have been served. Despite service, none has chosen to appear on behalf of the Defendants. Accordingly, the Defendants are proceeded ex parte.

(3.) IT has been averred in the plaint that the Plaintiff Company is the fourth largest mobile operator in the world in terms of subscriber base and is one of the leading private sector providers of telecommunication services having an aggregate of over 269 million customers as on March 31, 2013, consisting of GSM mobile and broadband and telephone customers with operations in 20 countries across Asia and Africa.