INTEL CORPORATION Vs. AVINASH CHANDER

JUDGEMENT

(1.) The 2 captioned applications have been filed by the common plaintiff in the 2 suits, namely, Intel Corporation seeking an interim injunction against the defendants in the 2 suits from using the word 'INTEL' as a part of their corporate name.

(2.) At the outset, it may be noted that the defendants are not using the word 'INTEL' as their trademark or trade name. Defendant of Suit No.209/2004, Intel Engineering Pvt. Limited uses the word 'INTEL' as a part of its corporate name. Similarly, defendant of Suit No.933/2002 Intel Travels Pvt. Limited uses the word 'INTEL' as a part of its corporate name.

(3.) Whereas Intel Engineering Pvt. Limited is engaged in the business of re-conditioning and marketing office equipment such as photocopiers, fax machines and printers which contain memory chips and processors for efficiency and to converge with other office equipments eg., computers; Intel Travels Pvt. Limited is engaged in the service industry of tours, travels and hospitality.