HINDUSTAN UNILEVER LIMITED Vs. C.C. COSMETICS

JUDGEMENT

(1.) By this Interim Application, the Applicant/Original Plaintiff has sought direction to the Court Receiver to destroy the counterfeit goods that are in possession of the Plaintiff after retaining few samples as evidence for further use in the Suit and submit the report to make the inventory of the retained goods.

(2.) Mr. Kirpekar, learned Counsel for the Applicant/Plaintiff has referred to the ex-parte ad-interim order dated 1 st February, 2022 wherein this Court had granted ad-interim relief in terms of the prayer Clauses (a), (b) (d) and (e). The Court Receiver appointed by this Court through the Additional Special Receiver has executed the commission. This Court was prima-facie satisfied that the impugned products of the Defendants were counterfeit projects and that is a very strong prima-facie case had been made out for grant of the relief.

(3.) The Defendants have been served during the execution of the commission and learned Counsel appears for Defendant No.2 has sought time to file Affidavit-in-Reply to the main Interim Application (L) No.2734 of 2022. He has submitted to the orders of this Court in the present Interim Application.