INTEL CORPORATION Vs. A SAILESH

JUDGEMENT

(1.) In this suit coming up for ex-parte adjudication, M/s Intel Corporation has complained of infringement of its trademark, alleged passing off by the Defendant's of its goods as those of the Plaintiff and has sought the reliefs of injunction and rendition of accounts against the Defendant.

(2.) The plaint has been signed and verified and the suit is instituted by Mr. Rahul Sethi who is duly authorised by a Power of Attorney exhibited as PW1/1 before this Court. The Plaintiff is a company organised and existing under the laws of the State of Delaware, USA having its place of business at Robert Noyce Building, 2200 Mission College Boulevard, P.O. Box No. 58119, Santa Clara, CA 95052-8119, USA.

(3.) Such facts as are undisputed and established on record are noticed hereafter. The Plaintiff is engaged and has acquired a worldwide reputation in its business relating to the internet, electronic computer and parts thereof including semi-conductor devices, memory chips, microprocessors, central processing units and other computer related products under the trade name and trademark containing the word 'INTEL'.