MONTBLANC-SIMPLO GMBH Vs. BAJAJ BELTS & ORS

JUDGEMENT

(1.) Despite a pass over, none is present for the defendants. Consequently, this Court has no other option, but to proceed ahead with the present case.

(2.) It is pertinent to mention that the present suit has been filed for permanent injunction restraining infringement of trademark, passing-off, damages, rendition of accounts, delivery up, etc.The prayer clause is reproduced hereinbelow:-

(3.) Vide order dated 05thFebruary, 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:-