HINDUSTAN UNILEVER LIMITED Vs. EMAMI LIMITED

JUDGEMENT

(1.) Heard by video conferencing.

(2.) Not on board. Mr. Kamod, the Ld. Advocate for the Plaintiff mentioned this matter today stating that there is a great urgency in the matter. He submitted that an urgent application for production with necessary papers and proceedings have been filed by the Plaintiff, by email, yesterday i.e. on 5th July 2020. In view thereof, I have taken up the matter on board.

(3.) The Plaintiff seeks to move without notice for the reasons set out in paragraph 29 of the Plaint. The Plaintiff has filed the present suit under Section 142 of the Trade Marks Act, 1999 seeking injunction against the Defendant from issuing groundless threats to the Plaintiff in respect of the use of its trade mark "GLOW and HANDSOME".