EMAMI LIMITED Vs. DABUR INDIA LIMITED.

JUDGEMENT

(1.) This is a suit for disparagement and infringement. The plaintiff impugnes a Television Commercial (TVC) for its product 'Dabur COOL KING Icy Perfume Talc'.

(2.) In this application, the defendant seeks leave to rely on two additional documents (a) The modified TVC, stored in a pen drive and (b) The story board of the modified TVC.

(3.) By an interim order dtd. 11/7/2024, this Court had restrained the defendant from airing and broadcasting the impugned advertisement. The interim order was ultimately confirmed on 17/1/2025. The defendant had affirmed its Written Statement in September, 2024. Pursuant to the ad-interim order dtd. 11/7/2024, the defendant had also modified the impugned television commercial (TVC).