MARS INCORPORATED 6885 ELM STREET MCLEAN VIRGINIA 22101 3883 UNITED STATES OF AMERICA Vs. MARES CONFECTIONERIES P LTD

JUDGEMENT

(1.) THE appeal is filed by the plaintiff in C.S.No.220 of 1995 against the Judgment and Decree dated 9.4.2001 of the learned single Judge of this Court.

(2.) THE parties are referred to as per their rankings in the suit.

(3.) AS per the plaint averment, the case of the appellant/plaintiff is that the plaintiff is a renowned manufacturer and merchant in various types of foodstuff including non-medicated confectionery, chocolates and snack foods. Plaintiff is a world leader in branded snack foods, petcare products, main meal foods, electronic payment systems and drinks vending. Snack foods, and in particular confectionery was the plaintiff's first business from 1911. Plaintiff's snack foods are enjoyed in over one hundred countries including India. Plaintiff is the registered proprietor in India of the following among other trade marks:-