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Delhi High Court - Orders

Colgate Palmolive Company & Anr vs John Doe(S) & Anr on 29 November, 2021

Author: Asha Menon

Bench: Asha Menon

$~27
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(COMM) 612/2021

      COLGATE PALMOLIVE COMPANY & ANR          ..... Plaintiffs
                  Through: Mr. Pravin Anand, Mr. Saif Khan,
                           Mr. Achuthan Sreekumar and Mr.
                           Rohit Bansal, Advs.

                                 Versus

      JOHN DOE(S) & ANR.                                      ..... Defendants
                    Through:               Mr. Anurag Ojha, Mr. Shivam
                                           Malhotra and Mr. Himanshi Nagar,
                                           Advs. for D-2.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
                             ORDER

% 29.11.2021 I.A.15706/2021 (for exemption)

1. Allowed, subject to just exceptions.

2. The application stands disposed of.

CS(COMM) 612/2021 & I.As. 15704/2021 (of plaintiffs u/O XXXIX R- 1&2 CPC for interim injunction), 15705/2021 (of plaintiffs u/O XI R- 1(4) CPC for filing additional documents), 15707/2021 (of plaintiffs u/Section 149 r/w Section 151 CPC for exemption from filing court fee) & 15708/2021 (of plaintiffs under section 12A of the Commercial Courts Act, 2015 for exemption from pre-litigation mediation)

3. The plaint be registered as a suit.

4. The suit is filed for permanent injunction restraining infringement of registered trademarks, copyright and trade-dress, passing off, damages, rendition of accounts, delivery up, etc. CS(COMM) 612/2021 Page 1 of 2

5. Issue summons in the suit and notice in the applications to the defendants.

6. Mr. Pravin Anand, learned counsel for the plaintiffs seeks interim protection.

7. Mr. Anurag Ojha, Advocate accepts summons in the suit and notice in the applications on behalf of the defendant No.2. After some hearing, he seeks time to verify the position from the Mundra Port, Kachchh, Gujarat in view of the letter dated 20th October, 2021 of the Superintendent, Special Intelligence & Investigation Branch (S.I.I.B.), Custom House, Mundra, Kachchh, Gujarat at page 58 of the plaintiffs‟ documents.

8. List for further hearing tomorrow i.e. 30th November, 2021.

9. The order be uploaded on the website forthwith.

ASHA MENON, J.

NOVEMBER 29, 2021 „bs‟ CS(COMM) 612/2021 Page 2 of 2