LAWS(DLH)-2025-1-151

AKTIEBOLAGET VOLVO Vs. R. VENKATACHALAM

Decided On January 20, 2025
AKTIEBOLAGET VOLVO Appellant
V/S
R. Venkatachalam Respondents

JUDGEMENT

(1.) The present suit has been filed seeking a decree of permanent injunction restraining infringement of registered trademark, passing off, dilution of trademark unfair competition, damages, delivery up, etc. Facts of the Case:

(2.) The case, as canvassed by the plaintiffs, is as under:

(3.) On behalf of the plaintiffs, following submissions have been made: