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Delhi High Court - Orders

Monster Energy Company vs Vineet Deshwal Trading As Radha Krishna ... on 8 July, 2022

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~1
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +               CS (COMM) 118/2022 & I.A. 2795/2022
                                MONSTER ENERGY COMPANY                      ..... Plaintiff
                                            Through: Mr. Pravin Anand, Mr. Shobhit
                                                     Agrawal and Mr. Deepank Singhal,
                                                     Advocates. (M:9782830038)
                                            versus

                                VINEET DESHWAL TRADING AS RADHA KRISHNA
                                ENTERPRISES                             ..... Defendant
                                               Through: Mr. Vineet Deshwal in person
                                                        virtually.
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                         ORDER

% 08.07.2022 I.A.2795/2022 (for Stay)

1. The interim injunction order dated 18th February, 2022, is made absolute during the pendency of the suit.

2. Accordingly, I.A.2795/2022 is disposed of. CS (COMM) 118/2022

3. Mr. Vineet Deshwal, the Defendant, has appeared before the Court virtually and submits that he does not wish to continue the use of the mark 'MONSTER'.

4. Further, the Defendant is willing to return the seized products to the manufacturer from whom they have obtained the said products, as the Defendant has closed his business.

5. Ld. Counsel for the Plaintiff submits that they are willing to work on an amicable settlement with the Defendant and file an appropriate Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:11.07.2022 17:35:50 application.

6. Accordingly, the matter is referred to the Delhi High Court Mediation and Conciliation Centre for the purpose of amicably resolving the disputes and placing the settlement terms on record.

7. List before the Mediation Centre on 25th July, 2022 at 3:00 pm.

8. Parties to appear before the Mediation Centre either virtually or physically, subject to convenience of all concerned. It shall be ensured that competent officials on behalf of the Plaintiff and the Defendant shall be present in the mediation proceedings. The proceedings may be conducted either physically or virtually.

9. List before the Court on 19th September, 2022.

PRATHIBA M. SINGH, J.

JULY 8, 2022/dk/ss Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:11.07.2022 17:35:50