RANVIR SINGH BIJNARIA Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement, passing off, delivery up, rendition of accounts, transfer of domain names and blocking infringing websites and URL(s). The prayer clause in the present suit is reproduced hereinbelow:-

(2.) Vide order dated 08th September, 2015 this Court granted an ex parte ad interim injunction in favour of the plaintiff. The relevant portion of the ex-parte injunction order is reproduced hereinbelow:-

(3.) Since despite service by way of publication, the defendant nos. 1 to 6 did not enter appearance or file their written statements, they were proceeded ex-parte on 16th November, 2017.