EICHER MOTORS LIMITED Vs. SAURABH KATAR AND OTHERS

JUDGEMENT

(1.) I.A.No. 24411/2015 (u/O VI R.17 CPC), by plaintiff

(2.) The plaintiff has filed a suit for permanent and mandatory injunction restraining the infringement of trademark, copyright, passing off, rendition of account and provision of details of sellers against the defendants.

(3.) It is stated in the application that the plaintiff is the owner of certain registered and unregistered trademarks such as "Royal Enfield", "Bullet", "Bullet 350", "Bullet 500", "Enfield", "Made Like a Gun", "Thunderbird", "Royal Enfield Continental GT" and came to know that the defendant Nos.1 and 2 are engaged in unauthorized display, offer for sale and sale of certain counterfeit products including fuel tanks, seats, keychains, wallets, number plates, side bags, mudguard, plates, stickers, grip covers, ignition switch plates, mud flaps, indicator and head light shares etc. carrying the plaintiff's trademarks/logo that are identical or deceptively similar to the trademarks on the website www .ebay. in hosted by the defendant No.3.