HINDUSTAN LEVER LTD. Vs. RAKESH GOYAL

JUDGEMENT

(1.) The present Suit has been filed seeking a permanent injunction against the Defendants from engaging in the sale, manufacture, distribution, and advertising of counterfeit fast moving consumer goods ("FMCG"), such as shampoos and creams, causing infringement of Trade Marks and Copyright, Passing off, tarnishing the reputation, damages, seeking delivery up etc.

(2.) The Plaintiffs had conducted independent and joint raids at the premises of the Defendants on 17/10/2002, 29/1/2003 and 10.05.20023 for selling counterfeit goods ("Counterfeit Goods") under the following Marks of the Plaintiffs ("Plaintiffs' Marks"):

(3.) Despite being subjected to criminal raids against the Defendants they had refused to stop the infringing activities and, therefore, the Plaintiffs were forced to file the present Suit.