UNISTRAW HOLDINGS PTE. LTD. Vs. NITIN AGARWAL

JUDGEMENT

(1.) THE plaintiff has instituted this suit for:

(2.) SUMMONS of the suit were issued to the defendants and vide ex -parte ad -interim order dated 22nd November, 2013, the defendants were restrained from dealing in any product infringing the plaintiff s design Nos.205672 & 212155 and Court Commissioners were appointed to visit the premises of the defendants and to seize all infringing products under the brand name QUICK MILK .

(3.) NONE has appeared for the defendants thereafter also. The plaintiff has filed affidavits by way of evidence.