WIPRO CYPRUS PRIVATE LIMITED Vs. ZEETEL ELECTRONICS

JUDGEMENT

(1.) **********

(2.) ORIGINAL Application praying that this Hon'ble Court be pleased to grant an order of interim injunction, restraining the Respondent, by itself, its principal, servants, agents, distributors, or anyone claiming through him from manufacturing, selling, advertising and offering for sale using the trade mark YARDLEY or any other similar sounding expression or in any media and use the same in invoices letter heads and visiting cards or by using any other trade mark which is in any way phonetically similar to the Applicant trade mark YARDLEY or in relation to any product including Talcum powder, body spray or any other cosmetics and toiletry products and use the same or use the mark in invoices, letters heads and visiting cards or any other trade literature or by using any other trade mark which is in any way phonetically similar to the Applicant registered Trade mark Nos. 84018 and 372280 in Class 3 or in any manner infringe the Applicant's registered Trade Mark pending disposal of the above suit.

(3.) THE points for consideration are as to: