IHHR HOSPITALITY PVT. LTD. Vs. HOTEL ANANDA

JUDGEMENT

(1.) The plaintiff has sued to restrain the defendant from infringing the trademark 'ANANDA' of the plaintiff in relation to hotels and spa.

(2.) The suit was entertained and vide ex-parte ad-interim order dated 30th March, 2017, while issuing summons of the suit and notice of the application for interim relief, the defendant was restrained from using the trademark 'ANANDA' or any other trademark deceptively similar thereto in relation to its hotel and hotel services.

(3.) Though the report of service of the defendant is awaited but the counsel for the defendant appears and states that he has filed written statement and reply.