BATA INDIA LIMITED Vs. SUBHASH KAPOOR & ORS

JUDGEMENT

(1.) Ia No.10852/2017 and 15042/2017

(2.) Ia No. 10852/2017is filed seeking to add certain additional facts which, it is stated, have arisen after filing of the suit. These facts relate to the steps taken by defendants No. 2 and 3 to delete the word "Bata" from the trailer/film.

(3.) As far as IA No.15042/2017 is concerned, by this application the plaintiff seeks to add that defendant No.5 has applied for registration of the trade mark "KHILADI" in Class 25 which relates to footwear. The grievance of the plaintiff is that defendant No.5 is a Brand Ambassador for a brand which is said to be a rival brand of the plaintiff. Hence, it is necessary to place on record the fact that defendant No.5 is dealing in/proposing to deal in footwear.