MIP METRO Vs. WESTFIELD RETAIL PVT LTD

JUDGEMENT

(1.) The plaintiff has sued for permanent injunction restraining the defendant from use of the trademark / name "METRO", thereby infringing the registered trademark of the plaintiff and passing off the goods / services of the defendant as that of the plaintiff.

(2.) Though the suit as originally filed was against Mr. Amit Jetia and Westfield Retail Pvt. Ltd. (WRPL) but the counsels inform that the defendant no.1 Amit Jetia has since been deleted and WRPL is now the only defendant in the suit.

(3.) There is no interim injunction as sought by the plaintiff till now.