LOUIS VUITTON MALLETIER Vs. SANTOSH

JUDGEMENT

(1.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the trademarks of the plaintiff, passing off their goods as that of the plaintiff's, dilution and other ancillary reliefs.

(2.) The case set up by the plaintiff in the plaint is that the plaintiff company, Louis Vuitton Malletier incorporated under the laws of France is a French luxury fashion and leather goods company owning the brand, Louis Vuitton. Louis Vuitton merged with Moet Hennessy SA to form the LVMH Group, the luxury conglomerate.

(3.) The plaintiff opened its first store in India at the Oberoi Hotel in New Delhi in 2003. Currently, there are three Louis Vuitton stores in India, details of which have been filed along with the plaint.