YAHOO INC Vs. FIROZ NADIAWALA

JUDGEMENT

(1.) The present suit instituted by the plaintiff is in the nature of a qua timet action on the apprehension that the defendants are going ahead with the release of the cinematographic film titled "YAHOO", which is an infringement of the Plaintiff's well-known trademark and also amounts to an act of passing off by the defendants.

(2.) The plaintiff has instituted this suit (on 16th May, 2009) claiming:

(3.) The case of the plaintiff in the plaint is: