LOUIS VUITTON MALLETIER Vs. OMI & ANR

JUDGEMENT

(1.) Factual BACKGROUND

(2.) The suit was filed against the respondents/defendants for the sale of counterfeit products bearing the petitioner's/plaintiff's registered trade mark and logo on 29th August, 2013.

(3.) An ex-parte ad interim injunction was passed in favour of the petitioner/plaintiff and a local commissioner was appointed to visit the premises of the respondent/defendant on 30th August, 2013. The local commission was conducted on 03rd September, 2013, wherein infringing goods were found at the premises of the respondents/ defendants. The relevant portion of the Local Commissioner's report is reproduced hereinbelow:-