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The plaintiff, Gati Ltd, which was registered in 2005 complained that NGO, registered in 2017 had been using the similar e-mail and domain name of the plaintiff after knowing the goodwill and reputation of the multinational courier delivery service, Gati Ltd.
It contended that it received messages on social media and communication from its peer group enquiring about setting up an NGO named Gati Foundation and also asked about conducting a Circular Economy symposium in collaboration with FICCI on June 17-18 in New Delhi.
The single Judge bench of Justice Talwnat Singh passed an ex-parte ad interim injunction order after observing that defendants had no prima facie right, title or interest to use the name as part of their corporate name Gati Foundation so the court restrained the defendant from advertising in print media, social media or promoting through pamphlets and booklets, the trade mark Gati till the next date of hearing.
The case would be heard next on July 16.
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