LAWS(DLH)-2019-10-57

GSK CONSUMER HEALTHCARE S.A Vs. EG PHARMACEUTICALS

Decided On October 31, 2019
Gsk Consumer Healthcare S.A Appellant
V/S
Eg Pharmaceuticals Respondents

JUDGEMENT

(1.) The plaintiff has instituted this suit against (i) EG Pharmaceuticals;

(2.) It is the case of the plaintiff in the plaint, that (i) the plaintiff is the registered proprietor of the trade marks "OTRIVIN", the device and "OTRIVIN PERFECT NIGHT"; (ii) the product under the said trade mark were launched first in the year 1956 in Finland;

(3.) The suit came up before this Court first on 8th May, 2019, when though was entertained but no ex parte relief as sought granted.