CROCS INC USA Vs. LIBERTY SHOES LTD

JUDGEMENT

(1.) Cs (COMM) No. 772/2016 and I. A. No. (to be numbered) (under Order XXXIX Rules 1 & 2 CPC)

(2.) In CS (COMM) No. 780/2017, the plaint is essentially/mostly same as the plaint filed qua registered design no. 197685. The plaintiff for seeking reliefs has relied upon its registered design no. 197686. To complete the narration, the sketches/pictorial representations of the footwear which is the subject matter of the registered design no. 197686 of the plaintiff is as under:-

(3.) So that we also understand the issue of violation of the registered design of the plaintiff, reproduced below are the photographs of the footwear of the plaintiff in colour:-