STEELCASE INC Vs. K. J. BHUTA

JUDGEMENT

(1.) I.A. 7450/2019 (Application by the plaintiff under Order VI Rule 17 CPC) in CS(COMM) 1180/2018

(2.) The suit concerns the trademark "STEELCASE", of which the plaintiff claims to be the registered owner. In the suit, the plaintiff inter alia claims an injunction on the use of the said trademark by defendant No.1, injunction on passing off, injunction on infringement of plaintiff's copyright, account of profits, and damages.

(3.) On the plaintiff's application for injunction [I.A. 14250/2018], the Court passed the following ad interim order on 15.10.2018: -