LOUIS VUITTON MALLETIER Vs. ATUL JAGGI

JUDGEMENT

(1.) The plaintiff in the suit claims permanent injunction and other consequential reliefs to the following effect:

(2.) The suit is premised on the plaintiff being proprietor of the registered trademark LOUIS VUITTON in respect of accessories and variety of leather goods. The plaintiff claims to have coined and used the mark since 1890. It also claims that the mark is distinctive and has acquired a world-wide reputation. The plaintiff had complained that the defendants had indulged in trademark infringement in similar kinds of goods that were using the LOUIS VUITTON brand or mark.

(3.) This Court had, by an order dated 07.08.2009, directed an ex-parte ad interim injunction in the following terms: