UNILEVER PLC Vs. SALEEM COSMETICS

JUDGEMENT

(1.) Heard Ms.Laher Shah, the learned counsel for the plaintiffapplicant and Mr. Deepak Kohali, the learned counsel for defendant No.1.

(2.) This suit is an action for infringement of trade mark,copyright combined with an action in passing off.

(3.) This Court passed an interim order on 30/8/2021. The interim order has been executed. The Court Receiver has submitted report of execution of his commission, being Court Receiver 's Report No.381 of 2021. The plaintiff has amended the plaint and defendant No.2-Rakesh Kumar came to be impleaded as a party defendant.