LOUIS VUITTON MALLETIER Vs. MANOJ KHURANA AND ORS.

JUDGEMENT

(1.) THE plaintiff has filed the present suit for permanent injunction restraining infringement of registered trademarks, passing off, dilution, tarnishment, damages and delivery up against the defendants.

(2.) BY order dated 30th August, 2013 this Court had passed an ex parte ad interim injunction in favour of the plaintiff and against the defendants restraining them from manufacturing, selling and/or offering for sale, advertising, directly or indirectly dealing in wallets, handbags, purses, belts and other goods etc. bearing the trademarks of the plaintiff or any deceptively variant thereof amounting to infringement of plaintiff's trademarks, copyright and passing off.

(3.) WHEN the matter was listed before this Court for further proceedings, counsel for the defendants had reaffirmed his statement that let a decree for permanent injunction be passed except for damages and costs. The matter was discussed in the Court. Counsel for the plaintiff foregoes the said reliefs including relief of damages but presses for the relief of costs.