(1.) IA No.12449/2016 (of plaintiffs u/O XXXIX R-1&2 CPC) and IA No.15269/2016 (of defendant u/O XXXIX R-4 CPC).
(2.) The plaintiffs Mr. Sunil Mittal and Darzi (India) LLP claiming to be registered proprietor of the label mark in respect of textile cloth included in Class 24 (of IV Schedule of Trade Marks Rules, 2002) have sued the defendant M/s Darzi on Call (a partnership of Md. Ali Reza, Ms. Nazia Nabi and Sh. Avinash Kumar) for injunction restraining the defendant from using the word 'DARZI' or any other word, mark, label identical with or deceptively similar to the word/mark 'DARZI' amounting to infringement of plaintiffs? trademark and passing off its services as those of the plaintiffs and for ancillary reliefs, pleading:
(3.) Vide subsequent ad-interim order dated 7th December, 2016, the defendant was permitted to use the alphabet 'D' stylised as under: and the logo as under: <IMG>JUDGEMENT_133_LAWS(DLH)4_2017_1.jpg</IMG>