GEORGES MONIN SAS Vs. PEKERS AND COMPANY

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) The present suit has been filed by the plaintiff for permanent injunction restraining the defendants from infringing/ passing off of trade dress/design and shape of bottles of the plaintiff No.1, used for syrups, and for damages and rendition of account.

(3.) Vide order dated 24.02.2021, the matter was referred to Delhi High Court Mediation and Conciliation Centre for parties to explore possibility of settlement through mediation.