SUMIT SHARMA Vs. VIKAS KUNDALIA & ORS

JUDGEMENT

(1.) Pursuant to the parties being referred to the Delhi High Court Mediation and Conciliation Centre, a Settlement Agreement dated 8.9.2015 has been placed on record. The terms and conditions of the settlement have been recorded in para 12 thereof.

(2.) Counsels for the parties state that in accordance with the terms and conditions of the settlement, the defendants have admitted the plaintiff is the owner of the proprietary trademark "LEG-ON" and copyright in the words "LOG-IN" and they have agreed to stop using the word "LEG-ON" for their products, namely, clothing. Further, the defendants have agreed to withdraw any pending application for registration of the trademark "LEG-ON". Both the parties have agreed that the defendants shall exhaust their existing stocks within a period of one week year from the date of execution of the Settlement Agreement, but not later than 7th September, 2016. The rest of the terms and conditions of the settlement are part of the Settlement Agreement.

(3.) Counsels for both the parties state that in view of the settlement arrived at between the parties, the suit may be decreed.