APOLLO HOSPITALS ENTERPRISE LTD Vs. NASEER APOLLO PHARMACY

JUDGEMENT

(1.) This is a suit complaining of infringement of a registered trade mark and passing off.

(2.) The nucleus of this suit are 12 registered trademarks of plaintiff in 7 different classes.

(3.) Plaintiff 'Apollo Hospitals Enterprise Ltd.' is a public limited company incorporated under the Companies Act, 1956. Plaintiff has set up multi-speciality private sector hospitals in India. Plaintiff has also established medical pharmacy in the name and style of 'Apollo Pharmacy'. Plaintiff's medical service has been globally recognised across the world. Plaintiff is providing various health care services, such as hospitals, diagnostic clinics, pharmacies in the name of 'Apollo Hospital', 'Apollo Pharmacy' and 'Apollo Clinics'. To be noted, this entire paragraph is plaintiff's pleadings as it unfurls from a reading of the plaint.