Delhi High Court - Orders
Reckitt Benckiser India Private ... vs Ravi Kumar & Ors on 25 January, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 542/2021 & I.A. 14066/2021
RECKITT BENCKISER INDIA PRIVATE LIMITED ..... Plaintiff
Through Ms. Saugaat Khurana, Adv.
versus
RAVI KUMAR & ORS. .... Defendants
Through Mr. Yatin Grover, Adv. for D-1
Ms. Rhea Dube, Adv. for D-3
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 25.01.2022 The hearing has been conducted through video conferencing.
1. Learned counsel for defendant No.1 has entered appearance and has submitted that defendant No.1 has stopped the production of infringing product, i.e. products under mark/name "HARPIK" and "HARCIK", due to loss occurred and the defendant No.1 is ready to face the decree.
2. According to plaintiff, defendant No.1 supplies infringing products to defendant No.2, which are linked and listed on defendant No.3.
3. Learned counsel for defendant No.3 has also entered appearance and has submitted that the infringing products are on their website through links, (https://www.indiamart.com/company/68357606/, https://www.indiamart .com/shiva-industries-bijnor and https://shivaindustries-corporate- office.business.site/) and the same shall be deleted as per the directions of this Court.
4. At this stage, learned counsel for plaintiff seeks time to obtain instructions and assist the Court on the next date of hearing.
CS(COMM) 542/2021 Page 1 of 25. At her request, renotify on 08.02.2022.
SURESH KUMAR KAIT, J JANUARY 25, 2022/rk CS(COMM) 542/2021 Page 2 of 2