Madras High Court
Unza International Limited vs Cavinkare Private Limited on 15 November, 2018
Author: M.M.Sundresh
Bench: M.M.Sundresh, Krishnan Ramasamy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.11.2018
Coram
The Hon'ble Mr. Justice M.M.SUNDRESH
and
The Hon'ble Mr. Justice KRISHNAN RAMASAMY
C.S.Nos.1006 of 2009, 221 and 222 of 2010
and
W.P.Nos.23855 of 2012 and 15387 of 2013
and
W.M.P.Nos.32564 and 31199 of 2018
C.S.No.1006 of 2009
1.UNZA International Limited
rep. by its Authorised Signatory
Peeyush Jain
2.WIPRO Limited,
76 P & 80 P, Doddakannelli,
Sarjapur Road, Bangalore - 560 035. .. Plaintiffs
Vs
1.Cavinkare Private Limited
rep. by M.D.Sudharsan,
Vice President - Legal and
Secretarial,
No.12, Cenotaph Road,
Chennai - 18.
2.Spencer's Retail Ltd.,
IV Floor, Spencer Plaza,
769, Anna Salai, Chennai - 2. .. Defendants
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C.S.No.221 of 2010
Cavinkare Private Limited,
No.12, Cenotaph Road,
Chennai - 18. .. Plaintiff
Vs
1.Wipro Enterprise Pvt. Ltd.,
No.33/34, Ganesh Nagar GK
Industrial Estate,
Alapakkam, Chennai - 116.
2.Wipro Chandrika Private Limited,
Doddkannelli, Sarjapur Road,
Bangalore - 560 035. .. Defendant
(Amended as per order dated 24.10.2018
in A.No.8089 of 2018;
D2 impleaded as per order dated 14.06.2011
in A.No.2071 of 2010;
Amended as per order dated 30.10.2018
in A.No.8390 of 2018)
C.S.No.222 of 2010
Cavinkare Private Limited,
No.12, Cenotaph Road,
Chennai - 18 rep. by its
Vice President (Legal and Secretarial)
M.D.Sudharsan .. Plaintiff
Vs
Wipro Enterprise Pvt. Ltd.,
rep. by its Manager (Legal)
Peeyush Jain .. Defendant
(Amended as per order dated 24.10.2018
in A.No.8090 of 2018)
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W.P.No.23855 of 2012:
Cavinkare Private Limited,
No.12, Cenotaph Road,
Chennai - 18. .. Petitioner
Vs.
1.Wipro Limited,
33/34, Ganesh Nagar,
G.K.Industrial Estate,
Alapakkam, Chennai - 116.
2.Intellectual Property Appellate
Board, 2nd Floor,
Annex 1, Guna Complex,
443, Anna Salai, Chennai - 18
rep. by its Deputy Registrar
3.Registrar of Trademarks,
Trademarks Registry,
Intellectual Property Bhavan,
Near Antop Hill Head Post Office,
S.M.Road, Antop Hill,
Mumbai - 400 037.
4.Deputy Registrar of Trademarks,
Trademarks Registry,
IP Building, GST Road, Guindy,
Chennai - 32. .. Respondents
W.P.No.15387 of 2013
Wipro CHANDRIKA Private Limited,
Doddakannelli,
Sarjapur Road,
Bangalore - 560 035. .. Petitioner
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Vs.
1.The Deputy Registrar,
Intellectual Property Appellate
Board, Annexe 1,
Guna Complex,
II Floor, 443, Anna Salai,
Teynampet, Chennai - 18.
2.Registrar of Trademarks,
Trade Marks Registry,
Mumbai.
3.The Deputy Registrar of
Trademarks,
The Trademark Registry,
Chennai.
4.Cavinkare Private Limited,
No.12, Cenetoph Road,
Chennai - 600 018. .. Respondents
Prayer in C.S.No.1006 of 2009
Civil Suit filed under Order IV Rule I of O.S. Rules and Order VII
Rule 1 CPC read with Sections 27(2), 29, 134 and 135 of The Trade
Marks Act, 1999 praying for:
(a)A permanent/ perpetual injunction restraining the defendants,
their promoters, assignees, successors-in-interest, licensees,
franchisees, partners, representatives, manufacturing, storing, selling,
advertising and offering for sale using the registered Trade Mark
ENCHANTEUR or ENCHANTE upon deodorants and talcum powder or
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any goods or in any media and use the same in invoices, letter heads
and visiting cards or by using any other trade mark with prefix or
suffix with the expression ENCHANTE or any other similar sounding
expression which is in any way visually, phonetically or deceptively
similar to the plaintiff's registered trade mark ENCHANTEUR or in any
manner infringing the plaintiff's registered trademark No.1178832.
(b)for permanent/perpetual injunction restraining the
defendants, their promoters, assignees, successors-in-interest,
licensees, franchisees, partners, representatives, servants,
distributors, employees, agents or anyone claiming through them from
passing off in any manner the 1st plaintiff's trade mark/name
ENCHANTEUR or any deceptive variations thereof or other words
and/or logo singularly or in conjunction with any other word or
monogram/logo identical or deceptively similar thereto as a trade
mark, service mark, trade name, trading style, or in any other manner
whatsoever in relation to or upon any goods and/or services
whatsoever;
(c)directing the defendants to surrender to the plaintiffs all the
products, packing materials, cartons, advertisement materials and
hoardings, letter heads, visiting cards, office stationery and all other
materials containing/bearing the Trade Mark ENCHANTEUR or other
deceptively similar Trade Marks;
(d)for a preliminary decree in favour of the plaintiffs, directing
the defendants to render an account of profits made by them by the
use of the mark ENCHANTE on the goods referred and for a final
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decree in favour of the plaintiff for the amount of the profits found to
have been made by the defendants, after the defendants have
rendered accounts;
(e)directing the defendants to pay to the plaintiffs the costs to
the suit.
Prayer in C.S.No.221 of 2010:
Civil Suit filed under Order IV Rule I of O.S. Rules and Order VII
Rule 1 CPC read with Sections 27, 134 and 135 of The Trade Marks
Act, 1999 praying for:
(a)A perpetual injunction restraining the defendant, its
distributors, stockiest, servants, agents, retailers, representatives or
any other person claiming under/through them from in any manner
infringing the plaintiff's registered trademark "Fairever" by
manufacturing, selling, offering for sale, stocking, advertising, either
directly and/or indirectly any goods and in particular any cosmetic
products including soap under the trademark "Forever" either per se or
in combination and/or any other mark either in English or Hindi or any
other language, which is identical with and/or deceptively similar to
plaintiff's registered trademark "Fairever"or in any other manner
whatsoever;
(b) A perpetual injunction restraining the defendant, its
distributors, stockiest, servants, agents, retailers, representatives or
any other person claiming under/through them from in any manner
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manufacturing, selling, offering for sale, stocking, advertising, either
directly and/or indirectly any goods and in particular any cosmetic
products including soap under the trademark "Forever" either per se or
in combination and/or any other mark either in English or Hindi or any
other language which is identical with or deceptively similar to the
plaintiff's trademark "Fairever" so as to pass off the defendant's
products as and for the products of the plaintiff or in any other manner
whatsoever connected with the plaintiff.
(c) The defendant be ordered to surrender to plaintiff for
destruction all packed goods, labels, dyes, blocks, moulds, screen
prints, packing materials and other materials bearing the trademark
"Forever" either per se or in combination in English or Hindi or any
other other language;
(d) A preliminary decree be passed in favour of the plaintiff
directing the defendant to render account of profits made by use of
trademark "Fairever"and a final decree be passed in favour of the
plaintiff for the amount of profits thus found to have been made by the
defendant after the latter have rendered accounts;
(e) The defendant be ordered and decreed to pay to the plaintiff
a sum of Rs.15,00,000/- as damages for acts of passing off and
infringement of trademark committed by the defendant.
(f) for costs of the suit.
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Prayer in C.S.No.222 of 2010:
Civil Suit filed under Order IV Rule I of O.S. Rules and Order VII
Rule 1 CPC read with Sections 27, 134 and 135 of The Trade Marks
Act, 1999 praying for:
(a)A perpetual injunction restraining the defendants, its
distributors, stockists, servants, agents, representatives or any other
person claiming under/through them from in any manner
manufacturing and/or selling and/or offering for sale, advertising either
directly or indirectly, any goods and in particular any cosmetic
products including Talcum Powder and Deodorant under the trademark
"Enchanteur" which is identical with or deceptively similar to the
plaintiff's trademark "Enchante" so as to pass off the defendant's
goods and for that of the plaintiff's or any other manner whatsoever
connected with the plaintiff;
(b)The defendant be ordered to surrender to plaintiff for
destruction all packed goods, labels, dyes, blocks, moulds, screen
prints, packing materials and other materials bearing the trademark
"Enchanteur";
(c)A preliminary decree be passed in favour of the plaintiff
directing the defendant to render account of profits made by use of
trade mark "Enchanteur" and a final decree be passed in favour of the
plaintiff for the amount of profits thus found to have been made by the
defendant after the latter have rendered accounts;
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(d)The defendant be ordered and decreed to pay to the plaintiff
a sum of Rs.15,00,000/- as damages for acts of passing off
committed by the defendant;
(e)for costs of the suit;
Prayer in W.P.No.23855 of 2012:
Writ Petition filed under Article 226 of The Constitution of India
praying for the issuance of a writ of certiorari calling for the records of
the second respondent comprised in ORA Nos.97 to 100/2010/TM/CH
and quash the common order dated 10.08.2012 passed by the second
respondent Board in ORA Nos.97 to 100/2010/TM/CH insofar as it
relates to the rectification of the petitioner's registrations under
Nos.1249412, 101481, 810756 and 1255978.
Prayer in W.P.No.15387 of 2013:
Writ Petition filed under Article 226 of The Constitution of India
praying for the issuance of a writ of certiorari calling for the records on
the file of the first respondent pertaining to ORA/246/2010/TM/CH and
quash the common order dated 10.08.2012 passed by the first
respondent insofar as it has rectified the registration of the petitioner
pertaining to Application No.1615601 in Classes 3 and 5 in respect of
all kinds of soaps including toilet soaps and toiletary preparations in
Class 3 and medicated toiletary preparations like soaps, shampoos,
handwash, sanitizers etc., in Class 5.
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C.S.No.1006 of 2009
For Plaintiffs .. Mr.C.Daniel
For Defendants .. Mr.R.Parthasarathy
C.S.Nos.221 and 222 of 2010
For Plaintiffs .. Mr.R.Parthasarathy
For Defendants .. Mr.C.Daniel
W.P.No.23855 of 2012
For Petitioner .. Mr.Madhan Babu
For Respondents .. Mr.C.Daniel for R1
Mr.T.L.Thirumalaisamy, CGSC
for R2 to R4
W.P.No.15387 of 2013
For Petitioner .. Mr.C.Daniel
For Respondents .. Mr.T.L.Thirumalaisamy, CGSC
for R1 to R3
Mr.R.Parthasarathy for R4
COMMON JUDGMENT
(Judgment of the Court was delivered by M.M.SUNDRESH, J.) When these matters are taken up for hearing, learned counsel appearing for the parties submit that the matter has been resolved http://www.judis.nic.in 11 pursuant to the compromise memo signed by the parties in the month of July 2018. The aforesaid memo of compromise along with respective covenants are also filed with Annexures A and B. The terms of memo of compromise read as under:
“STATEMENT WITH RESPECT TO THE TRADEMARKS ENCHANTEUR/SPINZ enchante A. THAT the Party of the Fourt Part agrees to use the mark SPINZ ENCHANTE only in conjunction with their mark SPINZ in respect of Perfumes, Colognes, Deodorants, Antiperspirants, Body Lotions, Facial creams, Facial pack, False Eye Lashes, False Nails, Foundation Make up, Hair colourants, Hair remover, Hair spray, Hand/leg lotion, Lip Gloss, Lip Stick, Mascara, Nail Enamel, Nail Polish, Nail Polish remover, Vanishing cream, Talcum Powder, Preparations (non medicated) for use in face, hair conditioner, hair dye, hair gel, hair oil, makeup removing preparations, moisturizer, nail varnish, petroleum jelly, punice stone, rose oil, rouge, shampoo, skin care preparations, deostick aftershave, chapstick, cleansing milk, cold cream, cream, cream for whitening the skin, dentrifices, denture polish, depilatories, depilatory preparations, depilatory wax, eye brow pencil, eye liner, eye shadow, facial bleach, soaps, essential oils, cosmetics and toiletries preparations and the party of http://www.judis.nic.in 12 the first and second party has no objection to the use of the mark SPINZ Enchante for the said products including in respect of any promotion, advertisements, public notices etc. B. THAT the party of the fourth part agrees not to use the variant ENCHANTE as a standalone mark as it is used only as variant name for the brand SPINZ. The party of the fourth part has right to continue to use Enchante as variant name and it will be used in conjunction with the trademark SPINZ as done at present.
C. THAT the party of the fourth part undertakes to use the mark ENCHANTE and SPINZ only as depicted in ANNEXURE-A wherever used.
D. THAT the party of the fourth part undertakes not to ever extend the use of ENCHANTE variant, in conjunction with any other mark to products other than Perfumes, Colognes, Deodorants, Antiperspirants, Body Lotions, Facial creams, Facial pack, False Eye Lashes, False Nails, Foundation Make up, Hair colourants, Hair remover, Hair spray, Hand/leg lotion, Lip Gloss, Lip Stick, Mascara, Nail Enamel, Nail Polish, Nail Polish remover, Vanishing cream, Talcum Powder, Preparations (non medicated) for use in face, hair conditioner, hair dye, hair gel, hair oil, makeup http://www.judis.nic.in 13 removing preparations, moisturizer, nail varnish, petroleum jelly, punice stone, rose oil, rouge, shampoo, skin care preparations, deostick aftershave, chapstick, cleansing milk, cold cream, cream, cream for whitening the skin, dentrifices, denture polish, depilatories, depilatory preparations, depilatory wax, eye brow pencil, eye liner, eye shadow, facial bleach, soaps, essential oils, cosmetics and toiletries preparations. THAT the party of the first and second part agrees and have no objection to the use of the Trademark variant SPINZ Enchante in conjunction as agreed in paragraphs A to D above.
E. THAT the party of the fourth part agrees and has no objection to the use of the Trademark ENCHANTEUR used by the Party of the First and Second Part for Talcum Powder, Deodorants & Perfumes, Soaps, Essential Oils, Ean De Cologne, Eau De Toilette, Preparations (Non medicated) for use on the face skin and body, hair lotions, mousses, conditioners and shampoos, preparations for use in the bath and shower, face wash, tooth paste & toiletries, body sprays, liquid soaps, handwash, gels & cosmetic products.
F. THAT the party of the first and second part undertake not to ever extend the use of the Trademark ENCHANTEUR, either in isolation or in conjunction with http://www.judis.nic.in 14 any other mark to products other than those mentioned in Paragraph E above.
SETTLEMENT WITH RESPECT TO THE TRADEMARKS FAIREVER/FOREVER G. THAT the party of the third part agrees to use the Trademark CHANDRIKA FOREVER as whole mark under classes 3 & 5 only in respect of all kind of toilet soaps, liquid soaps and medicated soap, handwash and sanitizers in all cases.
H. THAT the party of the third part agrees not to use the Trademark FOREVER as a standalone Trademark as the mark is used only in conjunction with the brand CHANDRIKA.
I. THAT the party of the third part undertakes to use the Trademark CHANDRIKA and FOREVER in ANNEXURE-B wherever used.
J. THAT the party of the third part undertakes not to ever extend the use of FOREVER, either in isolation or in conjunction with any other mark to products other than all kind of soaps including toilet soaps, liquid soaps and medicated soap, handwash and sanitizers in all cases. THAT the party of the fourth part agrees and have no objection to the use of the Trademark http://www.judis.nic.in 15 CHANDRIKA FOREVER only as agreed in Annexure – B in accordance with the MEMO OF COMPROMISE.
K. THAT the party of the first and third part have no objection to the use of the trademark FAIREVER and further also have no objection whatsoever to any new application made by the party of the fourth part for registration of any mark/label or device which comprises of the mark fairever in any manner whatsoever in respect of skin lotions, cream, anti- perspirants, hair care preparations, facial bleach, cleansing milk, fairness cream, facial leach, moisturizers, cold cream, vanishing cream, facial cream, cosmetics and toiletries preparations.
L. THAT the party of the fourth part has no objection for setting aside the order dated 10th August 2012 in ORA No. 246/2010/TM/CH and restoring the registration secured by the party of the third part under No. 1615601 in classes 3 & 5 in respect of all kinds of soaps including toilet soaps, liquid soaps and medicated soap, handwash and sanitizers in all cases with respect to the Trademark CHANDRIKA FOREVER and in such manner disposing off Writ Petition No. 15387 of 2013.
M. THAT in view of the above, the party of the first part has no objection for setting aside the order dated 10th August 2012 in ORA no. 97-100/2010/TM/CH and http://www.judis.nic.in 16 restoring the registration secured by the party of the fourth part under Nos. 810756, 1014841, 1255978 & 1249412 with respect to the trademark FAIREVER and in such manner disposing of WP No. 23855 of 2012.
N. The Party of the fourt part shall also have no objection whatsoever to any new application made by the party of the first and third part for registration of any mark/label or device which comprises of the mark CHANDRIKA FOREVER as whole mark for the products listed in Paragraphs G & J above..
O. The party of the first and third part shall also have no objection whatsoever to any new application made by the Party of the Fourth Part for registration of any mark/label or device which comprises of the mark FAIREVER in any manner whatsoever.
P. THAT parties to the memo compromise clarify that the grounds on which the marks were rectified including Association of the marks/User Affidavit filed with the Registered marks under 810756, 1014841, 1255978, 1249412 & 1615601 shall stand withdrawn as not maintainable.
MISCELLANEOUS Q. THAT the party of the first and second part are giving up Defendant No. 2 Spencer Retail Limited arrayed as 2nd defendant in C.S.No.1006 of 2009.
http://www.judis.nic.in 17 R. THAT it is made clear that Respondents 1 to 3 in WP No. 15387 of 2013 are only formal parties and are hence not party to this Memo of Compromise except for restoration of the marks 810756, 1014841, 1255978 & 1249412 as originally existed in the registers before the Writ Petition/Suits were filed by and between the Parties.
S. THAT it is made clear that respondents 2 to 4 in WP No. 23855 of 2012 are only formal parties and are hence not party to this Memo of Compromise except for restoration of the mark 1615601 as originally existed in the registers before the Writ Petition/Suits were filed by and between the Parties.
T. THAT the following suits and writ petitions stated hereunder may be decreed/disposed off in terms of this Memo of Compromise and that the Memo of Compromise may form part of the decree/order. (Suits and Writ Petition) Sl. Plaintiff/Petitioner Defendant/ Case No. Trademark No. Respondent
1. UNZA International Cavinkare CS No. Enchanteur/ Ltd Pvt Ltd. & 1006 of Spinz Enchante Anr. 2009 Wipro Enterprises Ltd
2. Cavinkare Pvt. Ltd. Wipro Ltd. CS No. Fairever/ 221 of Chandrika a 2010 Forever/Forever http://www.judis.nic.in 18 Sl. Plaintiff/Petitioner Defendant/ Case No. Trademark No. Respondent
3. Cavinkare Pvt. Ltd. Wirpro Ltd. CS No. Enchanteur/ 222 of Spinz Enchante 2010
4. Cavinkare Pvt. Ltd. Wipro Ltd. & WP No. Forever/ 3 others 23855 of Fairever 2012
5. Wipro Chandrika Cavinkare WP No. Fairever/ Ltd. Pvt. Ltd. & 3 15387 of Forever others 2013
2.In such view of the matter, C.S.No.1006 of 2009 stands decreed as per the memo of compromise signed by the parties in the month of July 2018. The memo of compromise shall form part of the decree. Consequently, C.S.Nos.221 and 222 of 2010 stand dismissed and W.P.Nos.23855 of 2012 and 15387 of 2013 stand closed. No costs. Consequently, connected miscellaneous petitions are closed.
(M.M.S.J.,) (K.R.J.,) 15.11.2018 Index:Yes/No mmi http://www.judis.nic.in 19 To
1.The Deputy Registrar, Intellectual Property Appellate Board, 2nd Floor, Annex 1, Guna Complex, 443, Anna Salai, Chennai - 18.
2.The Registrar of Trademarks, Trademarks Registry, Intellectual Property Bhavan, Near Antop Hill Head Post Office, S.M.Road, Antop Hill, Mumbai - 400 037.
3.The Deputy Registrar of Trademarks, Trademarks Registry, IP Building, GST Road, Guindy, Chennai - 32.
http://www.judis.nic.in 20 M.M.SUNDRESH, J.
and KRISHNAN RAMASAMY, J.
mmi C.S.Nos.1006 of 2009, 221 and 222 of 2010 and W.P.Nos.23855 of 2012 and 15387 of 2013 15.11.2018 http://www.judis.nic.in