TATA SONS LIMITED Vs. GINA KILINDO

JUDGEMENT

(1.) Issue notice to the defendants, returnable on 21st March, 2014.

(2.) The abovementioned application has been filed by the plaintiff under Order XXXIX Rules 1 & 2 read with Section 151 CPC. In view of the facts stated in the plaint and the application as well as documents placed on the record, Mr.Pravin Anand, learned counsel for the plaintiff is pressing for an ad-interim injunction order.

(3.) The plaintiff has filed the suit for permanent injunction against the defendants restraining infringement of registered trademarks, passing off, dilution and tarnishment of trademark, damages, rendition of accounts, delivery up, transfer of domain name etc.