LAWS(MAD)-2019-1-785

SAE INDIA Vs. DELTA INC

Decided On January 29, 2019
Sae India Appellant
V/S
Delta Inc Respondents

JUDGEMENT

(1.) There are two plaintiffs and a sole defendant in this suit.

(2.) Ms.Durga V Bhatt, learned counsel representing the counsel on record for plaintiffs and Mr.Dhalapathy Vignesh Kumar, learned counsel representing the counsel on record for sole defendant are before this Commercial Division.

(3.) Learned counsel on behalf of plaintiffs on instructions submits that sole defendant has closed their business operations and therefore, are no longer using the offending mark.