(1.) ARGUMENTS have been heard in the suit. The issues in the suit were framed vide Order dated 21.03.2006. Thereafter, the Court on 09.01.2014 noted that the defendant has remained unrepresented right from 15.02.2013, thus they are proceeded ex parte vide Order dated 09.01.2014.
(2.) THE present suit is filed by the Plaintiff for permanent injunction restraining the defendant from using in any manner the name "Punjab Today" and/or broadcasting its channel/service under the name, style and title of "Punjab Today" and to change the name of its channel from "Punjab Today" to any other name, style and title not similar to the suffix "Today".
(3.) IT is also contended by the Plaintiff that it has been operating the popular news channel "Aaj Tak" and an online newspaper under the name "The Newspaper Today". The plaintiff contends that they also own the website www.indiatoday.com and has title of various regional magazines like "Mumbai Today", "Chennai Today" across the country.