MATRIMONY.COM LIMITED Vs. NARJIS ENTERPRISE

JUDGEMENT

(1.) The suit has been filed for the following reliefs :

(2.) When the matter was taken up today, the learned counsel appearing for the defendant submitted that the matter between the parties is almost settled and the defendant undertakes to refrain from using the trademark of the plaintiff and they have also entered into a memorandum of compromise in this aspect and also produced a copy of the same signed by the plaintiff. he learned counsel appearing for the plaintiff has not disputed the same and further submitted that they are not pressing the suit for other reliefs.

(3.) Since the defendant has made an admission of infringement and also submitted that they also desist from infringing hereafter and also made a change in their marks, this Court is of the view that it is the fit case, where the decree and judgment itself can be passed on the basis of the admission of the fact made before this Court through their counsel. Even the oral admission of the learned counsel for the defendant can also be taken note of. In view of the above, the admission of the defendant's counsel taken on record and the suit is decreed.