GRAHAM & CO Vs. KERR, DODS & CO
LAWS(CAL)-1869-6-26
HIGH COURT OF CALCUTTA
Decided on June 14,1869

GRAHAM And CO Appellant
VERSUS
KERR, DODS And CO Respondents

JUDGEMENT

- (1.) It is not enough to say that there was no fraudulent intention. That is no reason why an injunction should not be granted. I do not think I have any option if the marks, which defendants have used, are those of the plaintiffs; no matter what their intention was, a perpetual injunction would be granted. In the meantime an interlocutory injunction must issue. Obviously there is a close imitation. Interlocutory injunction to issue with costs.;


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