DREAM CARE FURNISHINGS PVT. LTD. Vs. MEENA ENTERPRISES.

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are two applications, one for interim injunction filed by the Plaintiff under Order XXXIX Rules 1 & 2 and one for vacation of stay filed by the Defendants under Order XXXIX Rule 4 CPC.

(3.) The Plaintiff- M/s Dream Care Furnishings Pvt. Ltd. has filed the present suit seeking permanent injunction restraining infringement and passing off in respect of 17 design registrations falling in class 6-13 in respect of "Bedsheet (Blanket and other covering material)" which are registered in its favour. The said suit has been filed against Defendant No.1-M/s Meena Enterprises and Defendant No.2- Sant kumar Goyal, who operate under the trading name & style 'Stylista'. The suit was filed on the basis of the design registrations which date back to 16/10/2018, 26/10/2018 and 6/1/2020.