HERO REALITY LIMITED Vs. BRAJESH NAGAR AND ORS.

JUDGEMENT

(1.) THE plaintiff has filed the suit for permanent injunction, infringement of trademark, passing off, damages and rendition of account against the defendants.

(2.) THE defendants are 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 defendants.

(3.) THE plaintiff belongs to the world -renowned Hero group which is one of the most respected business houses in India, an industrial conglomerate with interest in diverse businesses such as automotives, real estate, infrastructure, financial services. Information Technology etc. and has been carrying on businesses as aforesaid since the past more than 5 decades in India.