Jayant Nath, J. - (1.)The present suit is filed by the plaintiff seeking permanent injunction, restraining passing-off, rendition of accounts and damages against the defendant, its partners, employees, etc from marketing, promoting and advertising the offending trade mark CBN NEWS/CBN/ CBN formative mark and any other mark of the plaintiff which is being used either as a trademark/ trade name/ domain name or in any other manner whatsoever that may amount to passing off its services/ project of the plaintiff. Other connected reliefs are also sought.
(2.)It is contended in the plaint that plaintiff is a corporation renowned under its news channel known as "CBN NEWS" which is involved in broadcasting activities such as news reporting, producing TV shows and other media content in various parts of the world. The registered office of the plaintiff is covered under the laws of the State of Virgina, USA.
(3.)The plaintiff further contented that the letters "CBN", which is an acronym for Christian Broadcasting Network, as well as the "CBN" logo and other CBN formative marks, namely, CBN Radio, CBN International, CBN News etc, are being used by the plaintiff globally since 1960, establishing a status of well-know trademark and has acquired an enviable reputation amongst the public at large.