INTER IKEA SYSTEMS BV Vs. AKEA FURNITURE SOLUTIONS

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of trademark, passing off, rendition of accounts, damages and deliver up.

(2.) On 31st July, 2017, this Court had passed a detailed injunction order restraining the defendant from manufacturing, selling, offering for sale, advertising directly or indirectly dealing in the products under the mark AKEA or any other similar or identical mark with that of the plaintiff's mark IKEA.

(3.) Today learned counsel for the defendant states that the defendant has stopped using the impugned mark AKEA. She further states that the defendant has no objection if the present suit is decreed in accordance with the prayers 35 (a) and (b) of the plaint.