SOOTHE HEALTHCARE PRIVATE LIMITED Vs. DABUR INDIA LIMITED

JUDGEMENT

(1.) I.A. No. 444/2022 (Order XXXIX Rules 1 and 2 of CPC) : By way of the present judgment, I propose to decide the application filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) for grant of interim injunction pending the disposal of the suit.

(2.) The plaintiff has filed the present suit seeking permanent injunction against the defendant from infringing/passing off, inter alia, the trademarks of the plaintiff and other ancillary reliefs. In the suit, it has been pleaded that:

(3.) The suit along with present application came up for hearing before this Court on 11/1/2022 when summons were issued in the suit and notice was issued in the application. Pursuant to the said notice, defendant has filed written statement to the suit.