RADICO KHAITAN LTD Vs. DEVANS MODERN BREWERIES LTD

JUDGEMENT

(1.) The present suit has been filed for permanent injunction restraining infringement of trade mark, passing off, delivery up, rendition of accounts, damages etc. The prayer clause in I.A. 3483/2018 is reproduced hereinbelow:-

(2.) This Court passed an ex-parte ad interim injunction order dated 13th March, 2018. The relevant portion of the said order is reproduced hereinbelow:-

(3.) A Division Bench of this Court, on an appeal being filed, being FAO (OS)(COMM) 20/2018, with consent of parties, vide order dated 11th April, 2018 permitted the defendant to sell some of its stock lying in Delhi and directed a monthly affidavit giving details of sales made in Delhi to be filed in the Court.