NEXMOO SOLUTIONS Vs. NEXMO INC

JUDGEMENT

(1.) The sole applicant herein is the lone plaintiff in the main suit. Similarly, the sole respondent in this application is the lone defendant in the main suit. For the sake of convenience and clarity, parties in this application are referred to by their respective ranks in the main suit.

(2.) Main suit has been filed by the plaintiff alleging passing off and seeking injunction. There are usual prayers for surrender of alleged offending mark, accounts, for damages also, besides a prayer for costs and a residuary prayer.

(3.) Facts that are absolutely essential sans other details alone are set out in this order for the sake of brevity. Such a course is being adopted also because of the trajectory of this litigation thus for and stage at which this interlocutory application is being taken up for disposal. In sum and substance, domain name of the plaintiff is "Nexmoo" and plaintiff's website www nexmoo.com. The defendant's website is www nexmo.com.