TIME INC. Vs. ANAND NADAR AND ORS.

JUDGEMENT

(1.) Present suit has been filed for permanent and mandatory injunction for infringement registered trademark, passing off, unfair competition, delivery up and damages. The prayer clause is reproduced hereinbelow:-

(2.) Vide order dated 14th January, 2019, this Court had 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.) On 30th January, 2019, the defendants were served. Despite advocates entering appearance on behalf of the defendants on 20 th February 2019, no one is present even at the Passover stage today; furthermore no written statement has been filed till date. The statutory period for filling the written statement has expired. Consequently the defendants are proceeded ex parte.