SHAMBHU NATH & BROTHERS Vs. PARAS NATH SHARRAF

JUDGEMENT

(1.) The interlocutory application is taken up for final hearing.

(2.) In a suit for infringement of a registered mark and copyright the plaintiffs seek interim protection.

(3.) Learned senior advocate appearing for the plaintiffs submits that, the marks 'tooFAN' and 'SNB' registered under class 11 of the Act of 1999. He submits that, the plaintiffs are manufacturing electrical fans and marketing the same under the trademark 'tooFAN' and 'SNB'. The defendant is guilty of infringing such mark and copyright. The defendant is also trying to sell its products using the word 'tooFAN'. The defendant should be restrained from doing so.