HENKEL INDIA LTD Vs. CHANDAN CHHABRA

JUDGEMENT

(1.) PRESENT suit has been filed seeking injunction to restrain infringement of copyright in plaintiff's packaging material, rendition of accounts and damages. The prayer clause in the plaint is reproduced hereinbelow:-

(2.) CONFINING his prayer in the present suit only to prayer (i) in the plaint, namely, for a permanent injunction restraining the defendants, their partners, officers, servants, agents and representatives from selling their product in a packaging material similar to that of the plaintiff. On 25th September, 2009, this Court had directed the defendants to be

(3.) OF Henkel AG & Co. KGaA, a German company, that manufactures products sold in around 125 countries. In 2008 the turnover of plaintiff's parent company was 14.10 billion with a profit of 780 million . Plaintiff's parent company manufactures various brands such as Pril, Henko, Fa, Margo, Mr. White, Chek etc. The plaintiff's business areas include laundry and home care, beauty and personal care products. Plaintiff's parent company vide a Licence Agreement dated 20th