MONISH GUJRAL Vs. G.KIRAN KUMAR

JUDGEMENT

(1.) CS (COMM) 137/2017 The plaintiffs have filed this Suit inter alia for permanent injunction thereby restraining the defendant No 1 to 6 from using the trademark/trade name "MOTI MAHAL"/"MOTI MAHAL Delux Tandoori Trail" or any other Mark/trading name identical or deceptively similar to the trademark "MOTI MAHAL" and the MOTI MAHAL formative trademark of the plaintiffs and using the oval devices <IMG>JUDGEMENT_181_LAWS(DLH)7_2017.jpg</IMG> or any other mark/label/device which is identical/deceptively similar to the Plaintiffs' oval device which would result in infringement of Plaintiffs' copyright.

(2.) Defendant No. 7 is a co-owner of the trademark alongwith the Plaintiffs.

(3.) Defendants have been served with the summons of the suit. None had appeared for the defendants on 27.03.2017. None appears even today. The Defendants have failed to file Written Statement. The defendants are proceeded ex-parte.