V. GUARD INDUSTRIES LTD. Vs. RAMESH KUMAR

JUDGEMENT

(1.) The present application has been jointly filed by plaintiff and defendants praying for issuance of decree in terms of prayer clause 25 (a) and (b) of the present suit and for refund of entire Court fees.

(2.) The captioned suit has been filed by the plaintiff against the defendants seeking permanent injunction restraining infringement of trademark "V-GUARD", copyright and designs, passing-off, unfair competition, rendition of accounts of profits/damages, delivery up, etc.

(3.) This court is informed that the plaintiff and defendants have amicably resolved their disputes out of court, in terms as stated in Paragraph 5 of the present application.