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Calcutta High Court

Exxon Mobil Corporation & Anr vs Mr. P. K. Sen on 4 July, 2018

Author: Soumen Sen

Bench: Soumen Sen

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                            GA 1052 OF 2018
                                  WITH
                              CS 43 of 2018
                     EXXON MOBIL CORPORATION & ANR.
                                 Versus
                             MR. P. K. SEN


  BEFORE:

  The Hon'ble JUSTICE SOUMEN SEN

  Date : 4th July, 2018.



                                     Mr. Ranjan Bachawat, Sr. Advocate
                                     Mr. Debnath Ghosh, Advocate
                                     Mr. Gautam Banerjee, Advocate
                                     Ms. Adreeka Pandey, Advocate
                                                 ...for petitioners
                                     Mr. Soumya Ray Choudhury, Advocate
                                     Mr. Sarosij Dasgupta, Advocate
                                     Ms. L. Sinha, Advocate
                                                ...for respondent

The Court :-The Learned Counsel representing the defendant has submitted that the defendant is not using the trade-mark "Exxon" in relation to its products namely fire extinguishing equipment and is using the word "Exon" as part of their business name.

This submission is apropos to the submissions made on behalf of the respondent before the Hon'ble Court on 23.11.2017 where the matter appears to have been adjourned in order to enable the learned Counsel representing the respondent before the Hon'ble Supreme Court to take instruction as to whether 2 the respondent would in terms of order of injunction passed by Delhi High Court would not use the said mark in future till the application filed by the respondent for registration of the trade mark is decided by the statutory authority.

Similarly, the learned Counsel representing the petitioners who are the plaintiffs in this proceeding were directed to obtain instruction whether in the event the respondent is willing to refrain from using the trade-mark in question, plaintiffs would still be pursuing their suit for damages.

Mr. Ranjan Bachawat, learned Senior Counsel representing the plaintiffs has prayed for an adjournment to obtain instruction in the matter.

Mr. Ray Choudhury, learned Counsel shall also take instruction as to whether the respondent has stopped using "Exon" as their business name in view of the disclosures made in Court today by Mr. Bachawat showing that respondent is now carrying on business under the name and style of "Skon".

The matter is adjourned till next Wednesday (11.7.2018).

(SOUMEN SEN, J.) GH.