POLO/LAUREN COMPANY, L.P. Vs. SIDDHARTH CHIBBA

JUDGEMENT

(1.) The plaintiff instituted this suit for the reliefs of, a) permanent injunction restraining the five defendants from making representations in relation to the plaintiff's business or its trademarks or from creating a false impression of a relationship between the plaintiff and any of the defendants; and, b) from using the plaintiff's trademarks; and, c) for recovery of damages in the sum of Rs.20,05,000/-, pleading:

(2.) Summons of the suit were issued and vide ex-parte ad-interim injunction dated 6th July, 2010, the defendants were restrained from representing in any manner to the public including on their website that the plaintiff had entered into or was proposing to enter into any franchise or agreement for selling plaintiff's products in India.

(3.) The order dated 21st July, 2010 in the suit records that the Court, on an application of the plaintiff for contempt, examined the website did not find the impugned article, though the same was found on the website. Accordingly, notice of contempt was issued to the defendant No.5 only.