LOUIS VUITTON MALLETIER Vs. KAPIL PAHUJA

JUDGEMENT

(1.) None has been appearing for the defendants for the last three hearings. Even today none has appeared for the defendants. The defendants are proceeded ex-parte.

(2.) The present suit is filed seeking an order for permanent injunction restraining the defendants from dealing directly or indirectly in wallets, handbags, suitcases, luggage, purses, belts, footwear, jewellery or any other goods bearing the registered trademarks "LOUIS VUITTON", "LV" logo, Toile monogram pattern, Damier pattern and/or LV Flower pattern or any similar trademark amounting to an infringement of registered Trademarks Nos. 441451, 448229, 441452B, 448230, 448231, 448235, 448234, 441453B, 861145, 1335385 and 1335386. Other connected reliefs are also sought.

(3.) The plaintiff is said to be a company incorporated and existing under the laws of France, having its registered office at 2, rues du Pont-Neuf, 75001- Paris, France. The plaintiff derives its name from its founder, Mr.Louis Vuitton, who opened the first Louis Vuitton Store in Paris in the year 1854. It is pleaded that the plaintiff has built and maintained a reputation for producing a variety of lifestyle goods that are products of imaginative and distinctive designs etc.