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Snapdeal Pvt. Ltd. filed a suit in the High Court of Delhi against fifty websites that were involved in conducting fraudulent activities under the name of Snapdeal. These fraudulent activities practiced by the websites, in turn, downgraded the reputation and goodwill of the firm as the customers of the website or the general public became the victim of their fraudulent activities. The activities conducted by these fifty clone websites were organizing lucky draws for the public, prize schemes, etc., all these websites were undertaking these frauds under the name of Snapdeal, and hence this caused the public to believe in those schemes as they assumed that these websites are in connection with Snapdeal.
Snapdeal argued before the High Court that the activities conducted by these websites resulted in a huge loss for their business as when its customers got cheated by these scams, they believed that Snapdeal is the one behind these frauds and hence the customers started boycotting the products and services offered by Snapdeal.
The High Court bench comprising of a single judge Justice Rajiv Shakdher delivered an order in favor of Snapdeal stating that the activities conducted by these fifty websites are indeed causing the company Snapdeal to suffer huge losses and these activities further can jeopardize the goodwill of the company in the market. These activities should be impeded immediately as they not only stand in the interest of the plaintiff and but also to the public at large.
Therefore the bench ordered,
“Accordingly, the defendant nos. 1 to 50 are injuncted from carrying on their activities either under the plaintiff’s trademark or any other trademark which is deceptively similar to the plaintiff’s trademark.”
The bench further directs all the internet service providers to immediately ban these fifty websites, so that more frauds may not occur. The bench also provided the liberty to Snapdeal stating that if in the future the company comes across any such activity related to the downgrading of its goodwill or any other illegal activity, Snapdeal can approach the High Court directly.
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