SPALON INDIA PRIVATE LIMITED Vs. MAYA CHOU-DHARY

JUDGEMENT

(1.) The "Bounce" word mark and trademark used in business of hairdressing is the subject matter of these appeals.

(2.) The Interlocutory application filed seeking an interim injunction was considered at the time of admission and an exparte interim injunction was granted. Thereafter, the respondent/defendant filed an application to vacate the injunction. The learned Single Judge, after considering the rival submissions, found that, in his prima facie opinion, there is a notable difference in the trademark, logo and design of the plaintiff and the defendant. His conclusion regarding the rival claims is as below:-

(3.) After considering the judicial pronouncements on infringement, the learned Single Judge vacated the interim order granted in favour of the plaintiff on 12/3/2025 and allowed the application in A.Nos.3226 and 3227 of 2025. Being aggrieved, the present appeals are filed by the plaintiff.