INFO EDGE (INDIA) LTD. Vs. SUMANTA BHATTACHARYA

JUDGEMENT

(1.) The two plaintiffs Info Edge (India) Ltd. and Sanjeev Bikhchandani, claiming to be proprietor/owner and lawful user since March, 1997 of the mark/name 'NAUKRI' and the domain name 'NAUKRI.COM', and carrying on business as a career website/jobsite under the domain name 'NAUKRI.COM', instituted this suit to restrain the defendant Sumanta Bhattacharya from using the mark 'NAUKRIE.COM' or any other domain name which is identical or deceptively similar to the plaintiffs? domain name 'NAUKRI.COM' and for ancillary reliefs.

(2.) The suit was entertained and while issuing summons thereof, vide ex parte ad interim order dated 18th Jan., 2003, the defendant was restrained from using the domain name 'NAUKRIE.COM' and from transferring, alienating or creating any other interests in the domain name 'NAUKRIE.COM'. Vide order dated 10th Feb., 2004 the defendant Sumanta Bhattacharya was further restrained from meddling with the plaintiffs? ownership, use and possession with Network Solutions L.L.C. in respect of domain name 'NAUKRI.COM.'

(3.) The defendant contested the suit and pleadings were completed.