GURNAM SINGH Vs. G I COSMETICS

JUDGEMENT

(1.) Ias No.5743/2018 (of plaintiff u/O XXXIX R-1&2 CPC) & 8080/2018 (of defendant u/O XXXIX R-4 CPC)

(2.) The suit came up first before this Court on 27th April, 2018, when while issuing summons/notice thereof, vide ex-parte ad-interim order, the defendant was restrained from using the word 'HEAVEN' on the cosmetic products being manufactured and sold by the defendant. The said ex-parte order has continued till now. The defendant has also filed an application under Order XXXIX Rule 4 of the Code of Civil Procedure, 1908 (CPC). The counsels were heard on 2nd November, 2018 and have been further heard today.

(3.) It is deemed appropriate to, at this stage, depict herein below the danglers of the products of the plaintiff and the defendant: