L OREAL Vs. SIGMA ENTERPRISES AND ORS.

JUDGEMENT

(1.) The plaintiff has filed a suit under Sec. 134 and 135 of Trade Marks Act, 1999, Sec. 55 of Copyright Act, 1957 for permanent injunction restraining infringement, passing off, delivery up, rendition of accounts etc. against the defendants.

(2.) The defendants were served by way of publication. They failed to appear before the Court. They have also not filed the written statement. They were proceeded ex -parte by order dated 19th August, 2015.

(3.) Ex -parte evidence was filed by the plaintiff by way of affidavit of Ms. Surbhi Bansal, Constituted Attorney of the plaintiff. A copy of Power of Attorney in favour of Ms. Surbhi Bansal has been exhibited as Ex. PW -1/1. The suit was initially instituted by Shri Sheel Bansal, the then Constituted Attorney of the plaintiff. A copy of Power of Attorney in his favour has been placed on record and has been exhibited as Ex. PW1/2.