Bombay High Court
Unilever Plc. And Anr vs Ashok Kumar (Unknown Person) on 23 March, 2021
Author: G. S. Patel
Bench: G.S. Patel
26-IAL-5825-2020 IN COMIPL-5820-2020.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 5825 OF 2020
IN
COMMERCIAL IP SUIT (L) NO. 5820 OF 2020
Unilever PLC & Anr ...Plaintiff
Versus
Afhok Kumar (Unknown Perfon) ...Defendant
Mr Vinod Bhagat, with Prachi Shah, i/b GS Hegde & VA Bhagat, for
the Plaintifss
Mr DN Kher, Court Receiver, is presents
Atul G. CORAM: G.S. PATEL, J
Kulkarni DATED: 23rd March 2021
Digitally signed PC:-
by Atul G.
Kulkarni
Date: 2021.03.24
10:51:30 +0530
1.There waf an ad-interim order dated 6th November 2020.
There if alfo a Court Receiver'f Report. The paperf have been ferved. There if an Afdavit of Service.
2. The Plaint and the Interim Application have been amended. There if no Afdavit in Reply.
Page 1 of 223rd March 2021 26-IAL-5825-2020 IN COMIPL-5820-2020.DOC
3. The previouf ad-interim order if confrmedd including the injunction in refpect of the markf that are added by amendmentd i.e. DOVEd FAIR & LOVELY and ELLE 18.
4. The Defendantf are not to ufe thefe markf and their affociated artworkf/labelf in any manner whatfoeverd nor are they to ufe any other deceptively or confufingly fimilar markfd artworkf or labelf.
5. The Notice of Motion if made abfolute in thefe termf.
6. The coftf of the Notice of Motion will be recovered af coftf in the Suit.
7. Thif order will be digitally figned by the Private Secretary/ Perfonal Affiftant of thif Court. All concerned will act on production of a digitally figned copy of thif order.
(G. S. PATEL, J) Page 2 of 2 23rd March 2021