SUJATA CHAUDHRI Vs. SWARUPA GHOSH

JUDGEMENT

(1.) The plaintiff is the proprietor of Sujata Chaudhri IP Attorneys, a law firm engaged primarily in intellectual property litigation. The plaintiff is also the proprietor of the following registered trademark:

(2.) The plaint complaints of infringement and passing off, by the defendant, of the plaintiff's registered trademark by using the impugned marks

(3.) Consequent to issuance of summons, the defendant has filed an affidavit dtd. 16/11/2022, agreeing to give up the impugned marks