AMBIENCE PVT LTD Vs. HOTEL AMBIENCE & ORS

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of trademark, passing off, rendition of accounts of profit, damages and delivery up. The prayer clause is reproduced hereinbelow:-

(2.) Vide order dated 04thJanuary, 2018, this Court granted an ex parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the ex-parte injunction order is reproduced hereinbelow:-

(3.) After partially cross-examining PW-1, the counsel for the defendants moved an application for discharge, which was allowed vide order dated 30th May, 2018. Thereafter, the matter has been placed before the Court.