KAYA LIMITED Vs. RUBY SHARMA

JUDGEMENT

(1.) I.A. 9732/2016 (joint application u/O XXIII R 3 CPC)

(2.) The details of the terms and conditions of the settlement have been set out in para 4 of the application, whereunder the defendant has acknowledged the plaintiff to be the registered proprietor of the trademark, "KAYA" and has further undertaken not to use the same in future. Further, the defendant has changed its name from "KAYA BEAUTY CARE & TRAINING CENTRE" to "DLOOKS". The remaining terms and conditions of the settlement have also been set out in the present application.

(3.) Xxx XXX XXX