DABUR INDIA LTD Vs. VAIDYA NANDRAM GIGRAJ CHAMRIA

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of copyright, design, passing off, damages/rendition of accounts and delivery up etc. against the defendant. The prayer clause in the present suit is reproduced hereinbelow:-

(2.) The defendant initially entered appearance. However, after leading evidence, none has appeared for the defendant since 2010. Consequently, it is proceeded ex-parte.

(3.) At the outset, learned counsel for plaintiff gives up prayers (ii), (iv) and (v) of the prayer clause to the suit. The statement made by learned counsel for plaintiff is accepted by this Court and plaintiff is held bound by the same.