HONEYWELL INTERNATIONAL INC. Vs. PRAVIN THORAT AND ORS.

JUDGEMENT

(1.) The plaintiff has filed the suit for permanent injunction restraining infringement of trade mark, passing off, unfair competition, rendition of accounts, dilution, delivery up, damages etc. against the defendants.

(2.) The plaintiff claims that it is a company incorporated and existing under the laws of State of Delaware, having its principal place of business at 101 Columbia Road, Morristown, New Jersey 07962, USA.

(3.) In the plaint, it is averred that defendant No. 1, Mr. Pravin Thorat, is believed to be the proprietor of defendant No. 2. The defendant No. 2 appears to be a shop using the plaintiff's well known trademark and trade name Honeywell as a conspicuous part of its trading name. Defendant No. 3 is a firm engaged in the manufacture and distribution of bakery and confectionary items which are sold at the premises of the defendant No. 2.