ASHIANA HOUSING LTD. Vs. TOTAL PROPERTY SOLUTIONS

JUDGEMENT

(1.) THE plaintiff has filed the present suit for permanent injunction restraining infringement of registered trademark, infringement of copyright, passing off, damages, rendition of accounts etc. against the defendant.

(2.) THE defendant is ex -parte. Ex -parte evidence is filed by the plaintiff by way of affidavit. Learned counsel for the plaintiff has made his submissions. He is also pressing for relief of punitive damages and cost apart from the relief of permanent injunction against the defendant.

(3.) THE plaintiff was incorporated in the year 1986 as Ashiana Housing and Finance (India) Limited and subsequently in 2007 the name of the plaintiff Company was changed to Ashiana Housing Limited and a fresh certificate of incorporation consequent to such change of name was issued on 4th May, 2007.