VOLTAS LTD Vs. VISHAL DUA & ANR

JUDGEMENT

(1.) The plaintiff has sued the two defendants namely Vishal Dua and Damini Enterprise, for permanent injunction restraining infringement of trade mark 'VOLTAS' and passing off and for ancillary reliefs.

(2.) The suit came up first before this Court on 1st March, 2016 when, while issuing summons/notice thereof, vide ex-parte ad-interim order, the defendants restrained from using the mark 'VOLTAS' in any manner whatsoever and commission issued to visit the premises of the defendants and to make an inventory of the electric irons and/or other products bearing the mark 'VOLTAS'.

(3.) The defendants appeared in response to the summons issued and filed a written statement to which replication has been filed by the plaintiff.