The Delhi High Court has issued a temporary injunction against a Punjab-based fast-food chain, M/S MG Foods, for infringing on the trademark "DOMINO'S" owned by Domino's IP Holder LLC and Jubilant Food Works Limited. The injunction, issued under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908, prohibits M/S MG Foods from using the deceptively similar trademark "DONITOS" on any products, promotions, or signage. Justice Anish Dayal's bench concluded that "the plaintiffs have made out a prima facie case for grant of an ex-parte ad interim injunction." This means the Court is satisfied that Domino's has a strong legal case to protect its trademark. Domino's, a globally recognized brand established in 1965, argued that M/S MG Foods' use of "DONITOS" clearly violates their trademark rights and could mislead consumers. The infringement came to light in April 2024 when Domino's discovered a YouTube video creating a connection between their brand and "DONITOS." The Court noted that M/S MG Foods not only operates stores in Punjab using the infringing mark but has also applied for registration of "DONITO'S" as a trademark. While the application has been accepted and advertised, Domino's has reserved their right to object to it. The Judge further stated that Domino's would suffer "irreversible injury" if the injunction were not granted, considering their established brand reputation. Therefore, the Court ordered the following: An ex-parte ad interim injunction restraining M/S MG Foods from using "DONITOS" or any similar marks. Removal of "DONITOS" product listings from social media platforms. A follow-up hearing for this case is scheduled to be held soon. This temporary injunction serves as a reminder of the importance of protecting trademarks and the legal recourse available to businesses in case of infringement.
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