DWARAKA INDUSTRIES Vs. ADITHYA AROMATICS

JUDGEMENT

(1.) O.A. No. 167 of 2011: This application has been filed by the applicants/plaintiffs to grant interim injunction restraining the respondents/defendants, their men, agents, servants or any one claiming through them from in any manner infringing the first plaintiffs Trade Mark SURYA by using the offending Trade Mark SURYA or any other Trade Mark or device which is identical or deceptively similar to or a colourable imitation to that of the first plaintiffs trade mark and trade mark label SURYA. O.A. No. 168 of 2011: This application has been filed by the applicants/plaintiffs to grant interim injunction restraining the respondents/defendants, their men, agents, servants or any one claiming through them from in any manner passing off the goods of the respondents/defendants, as that of the plaintiffs by using the offending trade mark SURYA as and for the trade mark of the first plaintiff SURYA or any other trade mark label/device which is similar/deceptively similar to that of the first plaintiffs trade mark SURYA.

(2.) O.A. No. 169 of 2011: This application has been filed by the applicants/plaintiffs to grant interim injunction restraining the respondents/defendants, their men, agents, servants or any one claiming through them from in any manner infringing the first plaintiffs copyright over the artistic work in the trade mark label SURYA by using the offending trade mark label SURYA or any other trade mark label which is identical or colourable reproduction of the first plaintiffs artistic work in the trade mark label SURYA.

(3.) O.A. No. 170 of 2011: This application has been filed by the applicants/plaintiffs to grant interim injunction restraining the respondents/defendants, their men, agents, servants or any one claiming through them from in any manner infringing the first plaintiffs Trade Mark RANGEELA by using the offending Trade Mark RANGEELA or any other Trade Mark or device which is identical or deceptively similar to or a colourable imitation to that of the first plaintiffs trade mark and trade mark label RANGEELA.