GODREJ SOAPS PRIVATE LIMITED Vs. DORA COSMETICS CO

JUDGEMENT

(1.) This suit is filed by the plaintiff praying for a permanent injunction restraining the defendants from manufacturing, selling or dealing with in any manner under the trade mark GLORY or any other mark similar to the trade mark GLORY or any im- itation of the plaintiffs CROWING GLORY soap cartons or from using the GLORY logo as set out in paragraph 6 of the plaint. The plaintiff further seeks rendition of ac- counts of profits earned by the defendants through the infringement averred.

(2.) Interim orders were passed on 6/02/1987 and after hearing counsel the following issues were framed on 12/08/1992:

(3.) The interim order dated 6/2/1997 was confirmed by this Court on 2/02/1994. The plaintiffs' evidence was recorded on 14/08/1997. The defendant's witness were not present on that date and the defendant's evidence was therefore closed and the matter was thereafter fixed for arguments.