(1.) Present suit has been filed for permanent injunction restraining infringement of trade mark/name, passing off, damages, delivery up, etc.
(2.) By way of an ex parte ad interim injunction order dated 22nd December, 2017, this Court had restrained the defendant from using the mark/name VOLVO or any mark/name similar to the plaintiffs' trade mark/name VOLVO in any manner whatsoever including as a trading style/name or a domain name.
(3.) In response to the summons received, the proprietor of defendant firm had appeared before the Joint Registrar on 06th March, 2018 and made a statement that he does not wish to contest the present suit.