TATA SONS LIMITED Vs. MR RAJBIR JINDAL @ ORS

JUDGEMENT

(1.) Present application has been filed under Order 8 Rule 10 read with section 151 CPC and Order 13-A Rules 3 and 6(1)(a) of the Commercial Courts Act, 2015.

(2.) It is pertinent to mention that the present suit has been filed seeking a permanent injunction restraining infringement of registered trademarks, passing off, dilution and tarnishment, unfair competition, damages, rendition of accounts, delivery up, etc. against the defendants. The prayer clause in the present suit is reproduced hereinbelow:-

(3.) On 29th July, 2015, this Court granted an ex parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the said order is reproduced hereinbelow:-