CHRISTIAN LOUBOUTIN SAS Vs. NAKUL BAJAJ

JUDGEMENT

(1.) I.A. No. 19126/2014

(2.) The plaintiff has filed the present suit for infringement of trademarks, publicity rights, passing off, unfair competition, dilution, damages, rendition of accounts & delivery up against the defendants.

(3.) It has been stated that the plaintiff, a French company which derives its name from Mr. Christian Louboutin, the famous designer, is known for its high end luxury products. The plaintiff is well-known for its women's shoes with its distinctive "Red soles" and has also branched out into handbags and men's' shoes. The details of plaintiff's success, repute and well-known character in association with its products have been mentioned in paragraphs 2 to 12 and 16 of the plaint.