LOKESH THUKRAL Vs. SELECT INFRASTRUCTURE PVT. LTD.

JUDGEMENT

(1.) THE plaintiff has filed a suit for permanent and mandatory injunction restraining infringement of trademark "Food Fiesta", dilution, passing off, delivery up, rendition of accounts of profits, damages and cost etc. against the defendant.

(2.) THE matter was listed on 18th November, 2014 before Court when after hearing the defendant and its agents were restrained from using the trademark 'Food Fiesta' in respect of the similar business as that of the plaintiff.

(3.) THE plaintiff mainly has its operations in providing personalized services, serving multi -cuisine menus to its customers in conferences, banqueting, social events, corporate parties, marriages and get togethers, etc. and is categorically equipped and specialized in catering to large events with large number of people.