Sanjeev Narula, J. - (1.) The present suit concerns Plaintiff's intellectual property rights in its registered trademark "AADHAR SHREE" [label]. Case of the Plaintiff
(2.) Plaintiff, a partnership firm is the registered proprietor of the trademark "AADHAR SHREE" (Label) in Class 19. The firm is manufacturing and marketing Plaster of Paris and Plaster Sheets bearing Trademark AADHAR SHREE. Plaintiff adopted and conceived the said mark in the year 2005 and has been using the same since then. It is claimed by the Petitioner that the goods bearing the afore-noted trade mark have acquired distinctiveness, substantial goodwill and reputation amongst the consumers because of excellent quality of the products and high preference by the consumers. This business of the aforesaid goods is being conducted from Rajasthan and from several other places including Delhi.
(3.) Plaintiff has also applied for registration of its trademark "AADHAR SHREE (Label)" in other classes, details whereof are as under: JUDGEMENT_149_LAWS(DLH)4_2019_1.html;