CISCO TECHNOLOGY, INC. Vs. SANTOSH TANTIA

JUDGEMENT

(1.) The present suit has been filed by the plaintiff for permanent injunction, restraining infringement of trademark, passing off, damages, rendition of accounts of profits, delivery up etc. against the defendants.

(2.) The brief facts are that the plaintiff is a company registered under the laws of USA having its registered corporate office at 170 West Tasman Drive, San Jose, California 95134 USA. It has been stated that the plaintiff and its group companies are the leading worldwide providers of networking solutions. Cisco has, since 1984, been a world leader in the development and manufacture of routers and switches, that is to say, computer hardware components using which computers network between each other, and which, in particular, regulate and control data exchange on the internet.

(3.) The trademarks CISCO and the Bridge Device (hereinafter referred to as the "said trademarks") were adopted by the plaintiff in the year 1984 and have been in use continuously and extensively since 1984, although in January, 2007, Cisco introduced a new version of the "Bridge Device" trademark and is in course of slowly phasing out the version of the "Bridge Device" trademark.