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Judgment
SUIT NO. 1680/2002
Summons to defendants returnable on 20th of December, 2002. Registered AD Covers be filed within 3 days.
IA NO. 9582/2002
Contention advanced by Sh. Arun Jaitley has been that part of cause of action against the defendants has accrued in Delhi as defendants are offering their services on website on commercial scale which can be accessed from anywhere including Delhi and are also giving their advertisements on internet which too can be accessed from Delhi as also in Magazines which have circulation in Delhi. Also having perused the allegations made in the plaint and the documents filed in support thereto. I am satisfied that plaintiff has prima facie made out case for issue of ad interim injunction restraining the defendants, their servants, agents/representatives from running the website using name of CELETRON as also from using the mark CELETRON as their trading name in any manner whatsoever and object of granting injunction is likely to be defeated by reason of delay.
Notice to defendants for 14th of November, 2002. In the meantime, defendants are restrained from running website using name of CELETRON as also using mark CELETRON as their trading name in any manner whatsoever.
Compliance of Rule 3 of Order 39 CPC be made with 3 days.