YAHOO INC. Vs. ABDUL RASHEED AND ORS.

JUDGEMENT

(1.) ARGUMENTS have been heard in this suit. The Defendants were served but as none appeared on behalf of the defendants they are proceeded ex parte vide Order dated 12.03.2014.

(2.) THE present suit is filed by the Plaintiff for permanent injunction restraining the defendants, their agents etc. from manufacturing, selling, distributing etc. good or services in any manner using the mark 'YAHOO!' or any other deceptively similar mark amounting to infringement of the plaintiff's registered trademark.

(3.) IT is also contended by the Plaintiff that use of 'YAHOO!' mark is not restricted to its computer and Internet -related services, but also extends to clothing, sporting, goods, and books including collateral goods such as computer accessories. 'YAHOO!' is also associated with candies, chocolates and other eatables and pursuant to co -branding agreements with several companies.