OPTIMUS PHARMA PVT LTD Vs. RISHABH LOHIA

JUDGEMENT

(1.) This is a suit for permanent injunction, infringement of trademark OPTIMUS or any other deceptively similar mark and variation thereof and also for delivery up and destructions of the breached labels, blocks, dies etc with advertising and packing materials; for rendition of accounts and also for damages filed by the plaintiff against the defendants.

(2.) The defendants were served with the summons of the suit on 09.06.2015, but they did not appear and their right to file written statement was closed on 09.10.2015.

(3.) The case of the plaintiff in brief is:-