Bombay High Court
Sms Formulations Private Limited vs Sahib Singh Agencies (Bom.) Limited on 10 August, 2012
Author: B.R.Gavai
Bench: B.R.Gavai
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 1918 OF 2006
IN
SUIT NO. 1721 OF 2006
1. SMS Formulations Private Limited.
2. M/s.Santacruz Medical Stores. ... Plaintiffs.
V/s.
1.
Sahib Singh Agencies (Bom.) Limited.
2. M/s.Kamla Overseas.
3. Jasmika Healthcare Private Limited. ... Defendants.
AND
1. Assistant Drugs Control (India).
2. The Collector of Customs (General)
3. Assistant Collector of Customs. ... Respondents.
Dr.Birendra Saraf with Archit Jayakar and Pooja Kshirsagar i/b.
Jayakar & Partners for the plaintiffs.
Sandip Parikh with Bhagwati Trivedi and Ms.Bijal Trivedi i/b.
Bhagwati & Co. for the defendants.
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CORAM : B.R.GAVAI, J.
RESERVED ON: 31st July 2012.
PRONOUNCED ON: 10th August 2012.
ORDER :
The plaintiff No.2 is a partnership firm and a sister concern of plaintiff No.1 which is a private limited company. The plaintiff No.1 is manufacturing medicinal products under the licence of plaintiff No.2.
The plaintiffs have filed the present suit claiming that their registered trademark "IBULMOL" bearing No.999809 in class-5 has been infringed by the defendants by manufacturing the product under the trademark "IBUNMOL". The plaintiffs have also prayed for an order restraining the defendants from manufacturing or selling their product by passing it of as that of the plaintiffs' product. The plaintiffs have also taken out notice of motion for an injunction during the pendency of the suit restraining the defendants from infringing the plaintiffs' product and passing of their product as that of the plaintiffs' product. The plaintiffs had also moved this Court for ad-interim order. This Court vide order dated 22 nd June 2006 granted ad-interim relief in terms of prayer clauses (a) and (b) except the bracketed portion, prayer clause (c) against defendant Nos.1 and 2 and prayer clauses (d) and (e).
2. The motion was heard finally. Heard Dr.Saraf, learned counsel for the plaintiffs in support of motion and Shri Parikh, learned counsel for the defendants.
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3. Dr.Saraf, learned counsel appearing for the plaintiffs submits that the plaintiffs by their innovation have coined the trademark "IBULMOL" in December 1999. It is submitted that an innovative carton, in which the tablets are packed, was created by the plaintiffs' artist, namely, Shri Sachin Chheda. It is further submitted that the plaintiffs' trademark was registered on 30th August 2005 with effect from 28th March 2001. It is submitted that on 8 th April 2005, the plaintiffs' copyright of the design on the carton was registered by the Deputy Registrar of the Copyrights. It is the case of the plaintiffs that initially the product was manufactured by plaintiff No.2 till 2003 and that from 2003 the plaintiff No.1, which is a sister concern of plaintiff No.2, is manufacturing the said product under the licence of plaintiff No.2. It is submitted that the plaintiffs have received substantial goodwill in the market and have sold the said product as per the sales certificate issued by the Chartered Accountant. Dr.Saraf also submitted that the plaintiffs have invested substantial amount in advertising their product. It is submitted that the plaintiffs received a letter from one of their buyers in Nigeria on 25th April 2006 stating that a product having similar trademark to that of the plaintiffs' product, namely, IBUNMOL with similar packing was sold in the market and, as such, the plaintiffs had issued cease and desist notice to the defendants. Since the defendants failed to desist from imitating the plaintiffs' product, the suit as aforesaid was required to be filed. The learned counsel submits that since the plaintiffs are the owner of the registered trademark, they have exclusive rights to use the same. It is submitted that the defendants, who are pirators, cannot be allowed to imitate the plaintiffs' product and sell it by passing of in the market as that ::: Downloaded on - 09/06/2013 18:58:24 ::: 4/24 1918.06-nms of the product of the plaintiffs. In reply to the contention of the defendants that trademark is common to trade and that the mark is extensively used in the market, it is submitted by learned counsel for the plaintiffs that it is not sufficient to prove that the mark is registered but it is necessary to prove that it is actually and extensively used. The learned counsel further submitted that the defendants have produced various fabricated documents to show that the similar cartons were being used in the market prior to that of the plaintiffs. He submits that in so far as reliance on document of Shreechem Pharmaceuticals Pvt.Ltd. is concerned, they have addressed a letter to plaintiff No.2 stating therein that they tried to export the goods in the name of the plaintiffs and they also tendered apology. He further submits that in the said letter, an undertaking has been given by the said firm, to the effect that it will not export any of the pharmaceutical products in the name of the plaintiffs. It is further submitted that in so far as the other letters, which are relied on by the defendants, are also of such parties which do not have any credentials. He, therefore, submits that the reliance placed by the defendants on such documents is of no use. He further submits that the contention of the defendants that they met Shri Sachin Chheda who told them that the work done by him on the carton is not original is also without any substance. The learned counsel relying on sub-section (3) of section 28 of the Trade Marks Act, 1999 submits that as long as the trademark is registered, the person in whose favour it is registered has a right to seek an action against the person whose trademark is not registered. The learned counsel relies on the following judgments.
::: Downloaded on - 09/06/2013 18:58:24 :::5/24 1918.06-nms Corn Products Refining Co. v. Shangrila Food Products Ltd., AIR 1960 SC 142; Ultra Tech Cement Limited v. Alaknanda Cement Pvt.Ltd. & Anr., 2011 (5) Bom.C.R. 588; Cadila Health Care Ltd. v. Cadila Pharmaceuticals Ltd., AIR 2001 SC 1952; Medley Laboratories (P) Ltd. v. Alkem Laboratories Ltd., 2002 (25) PTC (Bom); Wyeth Holdings Corporation & Anr. v. Burnet Pharmaceutial (Pvt.) Ltd., 2008 (36) PTC 478 (Bom.); Cadila Pharmaceuticals Ltd. v. Sami Khatib of Mumbai & Anr., 2011 (3) Bom.C.R. 587; Midas Hygiene Industries P.Ltd. v. Sudhir Bhatia & Ors., 2004 (28) PTC 121 (SC): 2004 (2) SCALE 231;
Glenmark Pharmaceutical Ltd. v. Wockhardt Limited (Notice of Motion No.1357/2011 in Suit No.976/2011); National Bell Co. v. Metal Good Manufacturing Co.Ltd., AIR 197 SC 898: (1970) 3 SCC 665;
Serum Institute of India Ltd. v. Green Signal Bio Pharma Pvt.Ltd., 2011 (6) Bom.C.R. 82; Green Signal Bio Pharma Pvt.Ltd. v. Serum Institute of India Ltd. [Appeal (Ldg.) No.431/2011]; and M/s.Maxheal Pharmaceuticals (India) and ors. v. Shalina Laboratories Pvt.Ltd. and Ors. (Appeal No.88/2005)
4. As against this, Shri Parikh, learned counsel for the defendants submits that the trademark of the plaintiffs itself is a pirated mark. He submits that in 2001, various identical marks were registered in the industry. It is, therefore, submitted that the plaintiffs' adoption itself is fraudulent and deceptive. In so far as the design of the carton is concerned, learned counsel submits that said Shri Chheda himself has admitted that the work on the carton of the plaintiffs was not original artistic work and was copied from others. He further submits that as ::: Downloaded on - 09/06/2013 18:58:24 ::: 6/24 1918.06-nms could be seen from the letters addressed by M/s.Saphire Lifesciences Pvt.Ltd.; M/s.Shreechem Pharmaceuticals Pvt.Ltd.; and M/s.Maxheal Pharmaceuticals India, similar cartons were already used much prior to the one used by the plaintiffs. Learned counsel further submits that the trademark used by the plaintiffs and that by the defendants is common in trade and, therefore, the plaintiffs cannot claim any monopoly on the same. Learned counsel, therefore, submits that no case for infringement is made out by the plaintiffs.
5. The learned counsel, in so far as action on passing of is concerned, submits that the plaintiffs have failed to establish that they have any goodwill in the market. It is submits that only photocopy of the invoices have been relied on and no originals are produced on record. It is submitted that on an enquiry made by the defendants it has been found that the details given by the plaintiffs regarding promotional expenses are totally false. The learned counsel submits that leave aside plaintiffs having any goodwill, on the contrary, it does not carry any good reputation inasmuch as its product is banned in Nigeria being substandard. Learned counsel further submits that the licence executed by plaintiff No.2 in favour of plaintiff No.1 is a sham and bogus document. He, therefore, prays for dismissal of the motion. Learned counsel for the defendants relied on the following judgments:
Ayushakti Ayurved Pvt.Ltd. & ors. v. Hindustan Lever Limited, 2004 (28) PTC 59 (Bom.); J.K.Sons v. Parksons Games & Sports & Anr.
(Appeal No.1176/2010); Abdul Cadur Allibhoy v. Mahomedally ::: Downloaded on - 09/06/2013 18:58:24 ::: 7/24 1918.06-nms Hyderally, 3 BLR 220; Shalina Laboratories Pvt.Ltd. v. Maxheal Pharmaceuticals (I) Ltd. & ors. (Notice of Motion No.2638/2004 in Suit No.2663/2004); Prem Singh v. Ceeam Auto Industries, AIR 1990 Delhi 233; Schering Corporation & Anr. v. United Biotech (P) Ltd. & Anr., 2011 (1) Bom.C.R. 89; Ranbaxy Laboratories Ltd. v. Indohemie Health Specialties Pvt.Ltd., 2002 (24) PTC 510 (Bom.); S.B.L. Limited v.
Himalaya Drug Co., AIR 1998 Delhi 126; and Shalina Lab.Pvt.Ltd. v. Maxheal Pharmaceuticals (I) & ors., (Notice of Motion No.2638/2004 in Suit No.2663/2004).
6. From the record it appears to be an undisputed position that the plaintiffs' product, viz., IBULMOL has been registered by certificate dated 30th August 2005 with effect from 28th March 2001 in Class-5 bearing registration No.999809. It also appears to be an undisputed position that the carton of the plaintiffs' having an artistic design under the title work IBULMOL has also been registered on 8 th April 2005 bearing registration No.A-69423/2005. It is also not in dispute that neither the trademark of the defendants IBUNMOL nor their design of the carton has been registered. In that view of the matter, we have to decide the present motion in the light of this factual position.
7. The Apex Court in the case of Cadila Pharmaceuticals Ltd.
v. Sami Khatib of Mumbai & Anr (supra) has observed as under:
"32 Public interest would support lesser degree of proof showing confusing similarity in the case of trade mark in respect of medicinal product as against other non-medicinal products. Drugs are poisons, not sweets.::: Downloaded on - 09/06/2013 18:58:24 :::
8/24 1918.06-nms Confusion between medicinal products may, therefore, be life threatening, not merely inconvenient. Noting the frailty of human nature and the pressures placed by society on doctors, there should be as many clear indicators as possible to distinguish two medicinal products from each other. It is not uncommon that in hospitals, drugs can be requested verbally and/or under critical/pressure situations. Many patients may be elderly, infirm or illiterate. They may not be in a position to differentiate between the medicine prescribed and bought which is ultimately handed over to them........"
After analyzing the provisions of law, the conclusions are given by the Apex Court in paragraph-35 of the said judgment, which read thus:
"35. Broadly stated in an action for passing off on the basis of unregistered trade mark generally for deciding the question of deceptive similarity the following factors to be considered:
a) The nature of the marks i.e. whether the marks are word marks or label marks or composite marks, i.e. both words and label works.
b) The degree of resembleness between the marks, phonetically similar and hence similar in idea.
c) The nature of the goods in respect of which they are used as trade marks.
d) The similarity in the nature, character and performance of the goods of the rival traders.
e) The class of purchasers who are likely to buy the goods bearing the marks they require, on their education and intelligence and a degree of care they are likely to exercise in purchasing and/or using the goods.::: Downloaded on - 09/06/2013 18:58:24 :::
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f) The mode of purchasing the goods or placing orders for the goods and
g) Any other surrounding circumstances which may be relevant in the extent of dissimilarity between the competing marks.
Weightage to be given to each of the aforesaid factors depends upon facts of each case and the same weightage cannot be given to each factor in every case."
8. The Division Bench of this court in the case of Medley Laboratories (P) Ltd. v. Alkem Laboratories Limited (supra) was considering a case of the plaintiff wherein the plaintiff alleged infringement of its registered trademark SPOXIN. It was the case of the plaintiff therein that defendant had started selling pharmaceutical preparation under the mark SUPAXIN which was deceptively similar to the plaintiff's registered trademark SPOXIN. The Division Bench observed thus:
"15. In our opinion, the learned counsel for the appellants is right in contending that once the plaintiffs' mark is registered, what was necessary for the plaintiffs to show was that the defendant has used a mark 'deceptively similar' to that of the plaintiffs. In view of registration of marks, the plaintiffs had an exclusive right to use the said mark "SPOXIN", and they were also entitled to prevent any other person from using an identical mark or a mark 'deceptively similar' to such mark.
16. Inviting our attention to the term "deceptively similar" in Clause (d) of Sub-section (1) of Section 2 of the Act, the counsel contended that a mark can be said ::: Downloaded on - 09/06/2013 18:58:24 ::: 10/24 1918.06-nms to be 'deceptively similar' to another mark, if such mark is likely to deceive or cause confusion. SUPAXIN, according to the learned counsel, is deceptively similar to SPOXIN, the registered mark of the plaintiffs. It is visually, phonetically and structurally very close to the appellants mark SPOXIN. Once the mark is identical or deceptively similar, the other factors, viz., the packing being different, number of tablets contained in the competing package is not the same, prices are not identical and/or the goods being sold on doctor's prescription are altogether irrelevant and immaterial."
Thus, the Division Bench in an unequivocal terms has held that once the plaintiff's mark is registered, what is necessary for the plaintiff to show is, that the defendant had used the mark 'deceptively' similar to that of the plaintiff's. The Division Bench in unequivocal terms held that in view of the registration of mark, the plaintiff has exclusive right to use the mark registered and they are also entitled to prevent any other from using the identical mark or a mark 'deceptively similar' to such mark. The Division Bench further observed thus:
"28. The case of the appellants is that suffix 'XIN' being common to both the drugs, there is likelihood of confusion. The mark of the plaintiffs is registered, and, hence, it has statutory protection. It relates to a medicinal preparation. In the circumstances, in our opinion, the test of 'possibility' laid down in Cadila Health Care Ltd. would apply. Applying the said test, there is likelihood, or in any case, possibility of consumer being confused, and the plaintiffs were entitled to interim injunction. Moreover, SPOXIN and SUPAXIN are visually, phonetically and structurally similar. No doubt, both the drugs are sold under ::: Downloaded on - 09/06/2013 18:58:24 ::: 11/24 1918.06-nms prescription, but that fact alone is not sufficient to prevent confusion which is likely to arise."
It can, thus, be seen that the test that is to be applied, as held by the Division Bench, is likelihood or possibility on account of visual, phonetically and structural similarity.
9. In a case of Wyeth Holdings Corporation & Anr. v. Burnet Pharmaceutial (Pvt.) Ltd. (supra), the learned single Judge of this Court was considering the case of the plaintiff wherein plaintiff alleged infringement of its trademark "FOLVITE" in class-5. The defendant was earlier using the mark FOLCACID which was subsequently changed to FOLV. The learned Judge observed thus:
"18. The contention of the Defendant is that the mark FOLVITE is a combination of FOL which stands for folic acid and VIT which is an abbreviation for Vitamin. The theory propounded by the Defendant is that the Plaintiffs cannot assert a monopoly over folic acid on the one hand and Vitamin on the other by adding an "e" to an abbreviation of the two words. This argument of the Defendant clearly misses the point and there are several reasons why it cannot be accepted. First and foremost, the word FOLVITE has absolutely no meaning in the English language. It is an invented word. As the Supreme Court observed in Cadila, it is not right to take a part of a word and compare it with a part of another.
Each word must be taken as a whole and compared as a whole with the other: "It is not right to take a portion of the word and say that because that portion of the word differs from the corresponding portion of the word in the other case, there is no sufficient similarity to cause confusion."::: Downloaded on - 09/06/2013 18:58:24 :::
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19. Secondly, it is a settled principle of law that so long as a mark continues on the Register, it is not open to the Defendant in an action for infringement to question the validity of the registration. Subsection (1) of Section 31 postulates that in all legal proceedings relating to a trade mark registered under the Act, the original registration of the trade mark and of all subsequent assignments and transmissions of the mark shall be prima facie evidence of the validity thereof. The sequitur of the submission of the Defendant is that the mark of the Plaintiffs comprises of a generic description of two elements, namely, folic acid and Vitamin, resulting thereby in the mark losing its distinctive character. During the course of the submissions, however, Mr. Dhond, the Learned Counsel appearing on behalf of the Defendant who argued the case with felicity, submits that the Defendant does not question the distinctive character of the mark of the Plaintiffs or the validity of the mark. The mark of the Plaintiffs constitutes a composite invented word and it would not be open to the Defendant by a process of breaking down the mark to claim that it is only a combination of common elements. Such an exercise would be impermissible and so long as the mark continues to borne on the Register of Trade Marks, the validity of the mark cannot be questioned."
It can, thus, be seen that learned Judge held that the mark of the plaintiff constitutes a composite invented word and it is not open to the defendant, by a process of breaking down the mark, to claim that it is only a combination of common elements. Learned Judge also held that as long as the mark continues to be a registered trademark, the validity of the same cannot be questioned.
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10. The Division Bench of this Court in Cadila Pharmaceuticals Ltd. v. Sami Khatib of Mumbai & Anr. (supra) was considering the question as to whether the plaintiff's mark "RB TONE" is being copied by the defendants as "HB RONE" or "HB TONE". The Division Bench observed thus:
15. We will assume that the Appellant adopted the mark "Hb TONE" as alleged in the affidavit in support.
Firstly, even if it did so honestly and independently, it would make no difference to the grant of an injunction for infringement or passing off once it is held that the mark is deceptively similar to the Respondent's mark.
(See Sun Pharmaceutical Industries Ltd. v. Wyeth Holding Corporation, 2005 (30) PTC 14 (Bom) (DB) paragraph 21.
16. Secondly, it is difficult to accept that the average consumer would, when purchasing the product, be aware of the fact that the letters "Hb" are symbolic of and an abbreviation and the chemical symbol of haemoglobin and thereby distinguish the Appellant's products from those of the Respondents. Indeed, only a microscopic minority of consumers could be expected to even know the chemical symbol "Hb" much less distinguish the products of the parties based on the chemical symbol "Hb".
17. It is settled law that the test while determining similarity is one of possibility and not probability of confusion. Moreover, while comparing marks, the Court does not go into the etymological meaning of the rival words/marks........."
11. Another learned single Judge of this Court in Serum Institute of India Ltd. v. Green Signal Bio Pharma Pvt.Ltd. (supra) was ::: Downloaded on - 09/06/2013 18:58:24 ::: 14/24 1918.06-nms considering the case of the plaintiff wherein the plaintiff alleged that the defendant therein by using the mark "BCG-ONCO" was infringing the plaintiff's registered trademark "ONCO-BCG". It was sought to be contended by the defendant therein that the word ONCO stands for Oncology and BCG for Bacillus, Calmette, Guerin i.e. the names of the chemicals used in vaccine and, therefore, the ONCO BCG being descriptive terms, cannot be said to be distinctive on the date of plaintiff's filing application for registration of trademark. The learned Judge found that the trademark "ONCO BCG" has become distinctive of the plaintiff's goods and that the plaintiff has acquired statutory as well as common law rights in the trademark and, as such, the plaintiff was entitled to use the same in respect of medicinal and pharmaceutical preparations to the exclusion of other manufacturers and/or traders. The learned Judge, accordingly, granted interim relief in favour of the plaintiff therein. The said order was carried in appeal. However, the Division Bench vide its reasoned order dated 8th August 2011 passed in Appeal (Ldg.) No.431/2011 (Green Signal Bio Pharma Pvt.Ltd. v. Serum Institute of India Ltd.) was pleased to uphold the view taken by the learned single Judge.
12. By now, in so far as this Court is concerned, It is a settled position of law that as long as the mark remains in the registry, the Court cannot go beyond it and enquire the validity thereof and as long as the trademark is registered, the owner of it is entitled to an order of injunction. The view taken by the learned single Judge in the case of Hindustan Embroidery Mills Pvt.Ltd. v. K.Ravindra and Co., (1974) 74 Bom.L.R. 146 was reiterated by the Division Bench of this Court in ::: Downloaded on - 09/06/2013 18:58:24 ::: 15/24 1918.06-nms M/s.Maxheal Pharmaceuticals (India) and ors. v. Shalina Laboratories Pvt.Ltd. and Ors. (Appeal No.88/2005 decided on 16 th February 2005). The observations made by the Division Bench in paragraph-6 would be relevant, which reads as under:
6. Mr.Tulzapurkar also submitted that the mark was earlier registered in the name of American Remedies and having regard to the fact that in the examination report the said mark (American Remedies) was cited as conflicting mark there is reason to believe that the respondents managed to get registration by fraud and misrepresentation. The answer to this contention is contained in the judgment of Justice Vimadalal of this Court in Hindustan Embroidery Mills Pvt Ltd vs K Ravindra and Co (l974) 74 Bom L R, l46,wherein the learned Judge pointed out that it is not the practice of this court to consider the validity of registration of a trade mark on a motion for interlocutory reliefs taken out by the person who has got the mark registered in his name. While a mark remains on the register (even wrongly), it is not desirable that others should imitate it.
Moreover the respondents have already applied for rectification of the registration in favour of the American Remedies.
13. As already discussed hereinabove, since the plaintiffs' mark is a registered mark and the defendants' mark is not a registered mark, the plaintiffs would be entitled to use their mark to the exclusion of others, whose marks are not registered.
14. It is the contention of the defendants that there are several other marks with the names which are identical to the trademark of the ::: Downloaded on - 09/06/2013 18:58:24 ::: 16/24 1918.06-nms plaintiffs and also that of the defendants and, as such, the plaintiffs are not entitled to an order of injunction. The answer to this contention would lie in sub-section (3) of section 28 of the Trademarks Act which reads thus:
"28. Rights conferred by registration.-
(1) ..... ..... ..... ..... ..... ..... (2) ..... ..... ..... ..... ..... .....
(3) Where two or more persons are registered proprietors of trade marks, which are identical with or nearly resemble each other, the exclusive right to the use of any of those trade marks shall not (except so far as their respective rights are subject to any conditions or limitations entered on the register) be deemed to have been acquired by any one of those persons as against any other of those persons merely by registration of the trade marks but each of those persons has otherwise the same rights as against other persons (not being registered users using by way of permitted use) as he would have if he were the sole registered proprietor."
It can, thus, clearly be seen that if two or more persons are registered proprietors of the trademarks which are identical with or nearly resemble each other, they shall not have exclusive rights of any of those trademarks to the exclusion of the persons whose identical marks are registered.
However, the person who is having registered trademark will have the same right as against the other persons whose marks are not registered, as he would have if he were the sole registered proprietor. It is, thus, clear that the plaintiffs herein may not be entitled to an order of injunction against the persons who are having similar or identical trademarks with that of the plaintiffs and whose trademarks are registered. However, the plaintiffs would be entitled to enforce their ::: Downloaded on - 09/06/2013 18:58:24 ::: 17/24 1918.06-nms rights against the persons whose marks are not registered as if the plaintiffs are the sole proprietor of their registered trademark. It can, thus, clearly be seen that since plaintiffs' mark is registered trademark and the defendants' mark is not a registered one, the contention of the defendants in that regard is without any substance.
15. The next contention of the defendants in so far as passing of is that there are various manufacturers in the market who are using the similar design on their cartons as that of the plaintiffs much prior to the use by the plaintiffs and, as such, the plaintiffs are not entitled to the exclusive use thereof. In this regard, learned counsel for the defendants has relied on the letters by M/s.Saphire Lifesciences Pvt.Ltd.;
M/s.Shreechem Pharmaceuticals Pvt.Ltd.; and M/s.MaxHeal Pharmaceuticals India. The learned counsel for the plaintiffs heavily attacked on these communications stating that these manufacturers are not reliable manufacturers and they are at business loggerhead with the plaintiffs. It is also submitted that some of these have also admitted that they had exported the goods under the plaintiffs' name and have further undertaken not to do so in future. However, I do not find it necessary to go into that aspect of the matter, inasmuch as I find that the design of the plaintiffs on the carton is registered under the Copyright Act whereas the defendants have not produced any material to show that any of the persons who are using the identical design is also having registration under the Copyright Act. In that view of the matter, the contention in that regard would be of no assistance to the case of the defendants.
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16. It is the contention of the defendants that the trademark is registered under the name of plaintiff No.2 and not plaintiff No.1 and that licence issued by plaintiff No.2 in favour of plaintiff No.1 is sham and bogus document. From the material on record, it would be seen that plaintiff Nos.1 and 2 are the sister concerns. The question as to whether the licence between plaintiff No.2 and plaintiff No.1 is valid or not is a matter inter se between them. Both the plaintiffs have jointly filed this suit. In that view of the matter, it would not lie in the mouth of the infringer to contend that the licence issued by plaintiff No.2 in favour of plaintiff No.1 is not a valid licence.
17. The next contention of the defendants is that the trademark adopted by the plaintiffs is derived from the generic term of medicines which are used in the product and that names are common to the trade.
It is also contended that in the trademark register itself there are various similar names registered similar to that of the plaintiffs' trademark.
18. The Apex Court in the case of Corn Products Refining Co. v.
Shangrila Food Products Ltd. (supra), was considering an identical question. It has been observed thus:
13. The second point on which the learned appellate Judges based themselves in arriving at the conclusion that there was no reasonable apprehension of confusion or deception was, as we have earlier stated, that there were various trade marks with a prefix or suffix 'Gluco' or 'Vita' and that made it impossible to say that the ::: Downloaded on - 09/06/2013 18:58:24 ::: 19/24 1918.06-nms common features 'Glu' and 'Vita' were only associated with the appellant's products. This view was founded on a passage which the learned appellate Judges quoted from Kerly on Trademarks, 7th Edn. p. 624. That passage may be summarised thus : Where there are a "series" of marks, registered or unregistered, having a common feature or a common syllable, if the marks in the series are owned by different persons, this tends to assist the applicant for mark containing the common feature. This statement of the law in Kerly's book is based on In re :
an application by Beck, Kollar and company (England) Limited . It is clear however from that case, as we shall presently show, that before the applicant can seek to derive assistance for the success of his application from the presence of a number of marks having one or more common features which occur in his mark also, he has to prove that those marks had acquired a reputation by user in the market......."
In the present case also, apart from similar labels which are placed on record, the defendants have not produced any material to show that the products on which he is relying have acquired reputation by user in the market. In that view of the matter, the contention in that regard is also liable to be rejected.
19. In so far as the view taken by me in the case of Glenmark Pharmaceutical Ltd. v. Wockhardt Limited (Notice of Motion No.1357/2011 in Suit No.976/2011 decided on 27th June 2012) wherein I have held that when a particular trademark is adopted from the generic term, no single proprietor can claim absolute monopoly on the said trademark is concerned, it is to be noted that the said case was of passing of and not of infringement of the trademark. It is further to be noted that ::: Downloaded on - 09/06/2013 18:58:24 ::: 20/24 1918.06-nms in the said case trademarks of both i.e. plaintiff's as well as that of defendant's were registered. In that view of the matter, since in the present case, infringement of trademark is also alleged and is not a case simplicitor of passing of, reliance on the said case would not be applicable to the facts of the present case.
20 In so far as judgment of learned single Judge of this Court in the case of Ayushakti Ayurved Pvt.Ltd. & ors. v. Hindustan Lever Limited (supra) is concerned, it can be seen that the said case also was a case of passing of and not of infringement of the registered trademark. In that view of the matter, said judgment would not be applicable to the facts of the present case.
21. In so far as judgment of Division Bench of this Court in Appeal No.1176/2010 (M/s.J.K.Sons v. M/s.Parksons Games & Sports & Anr.) decided on 18th March 2011 is concerned, as a matter of fact, the Division Bench has come to the conclusion that the appellant- defendant has failed to establish, by producing any material, that the respondents- plaintiffs themselves have infringed the marks of another and, therefore, the appeal which was filed challenging grant of interim relief was dismissed. As such, the said judgment would also not be applicable in the facts of the present case.
22. In so far as judgment of the Full Bench of this Court in Abdul Cadur Allibhoy v. Mahomedally Hyderally (supra) is concerned, the Full Bench has held that if the plaintiff himself has imitated his mark from ::: Downloaded on - 09/06/2013 18:58:24 ::: 21/24 1918.06-nms the mark of the others, then he is not entitled to claim an injunction. However, in the present case, it is to be noted that the plaintiffs' trademark as well as design of the carton are registered. The defendants, though have contended that the plaintiffs have imitated the label from others, nothing is placed on record to show that the trademark of any such manufacturers, which according to the defendants are using similar cartons prior to that of the plaintiffs, is registered prior to that of the plaintiffs. In that view of the matter, the said judgment would also not be applicable to the facts of the present case.
23. In so far as order of the learned single Judge in Notice of Motion No.2638/2004 in Suit No.2663/2004 [Shalina Laboratories Pvt.Ltd. v. Maxheal Pharmaceutical (India) & others] is concerned, it is pertinent to note that it is this Maxheal Pharmaceutical whose certificate is being relied upon by the defendants to support their case. In the said case, the learned Judge while finding that Maxheal Pharmaceutical is infringing the trademark of the plaintiff therein had granted an order of injunction in favour of the plaintiff. It is the very same Maxheal Pharmaceutial whose letter is produced on record by the defendants to support their case. It is, thus, clear that the defendants are resting their case on the basis of the certificate issued in their favour by a party who has been, prima facie, found to be an infringer.
24. In so far as judgment of the learned single Judge of the Delhi High Court in the case of Prem Singh v. Ceeam Auto Industries (supra) is concerned, the said judgment is distinguishable for the very same ::: Downloaded on - 09/06/2013 18:58:24 ::: 22/24 1918.06-nms reasons as given by me while distinguishing the judgment of the Full Bench of this court in the case of Abdul Cadur Allibhoy v. Mahomedally Hyderally (supra).
25. In so far as judgment of the Division Bench of this Court in the case of Schering Corporation & Anr. v. United Biotech (P) Ltd. & Anr (supra) is concerned, in the said case the products of the plaintiffs so also of defendants therein were registered products and, as such, the Division Bench held that there was no error committed by the learned single Judge refusing to grant injunction in favour of the plaintiffs, inasmuch as the defendants therein also had statutory right to use the trademark registered in their favour. As such, the said judgment would also not be applicable to the facts of the present case.
26. In so far as judgment of the learned single Judge of this Court in the case of Ranbaxy Laboratories Ltd. v. Indohemie Health Specialties Pvt.Ltd. (supra) is concerned, learned single Judge on the facts of the said case found that there was no phonetic similarity in ZANOCIN and OFFOXACIN and, as such, refused to grant injunction.
27. In so far as the judgment of the Division Bench of the Delhi High Court in the case of S.B.L. Limited v. Himalaya Drug Co. (supra), in the said case, on the basis of comparison of carton of the plaintiff and that of defendant, the Court found that there was no similarity between two cartons and there was no possibility of one being accused of deceptively similar with other and the likely customer mistaking one with ::: Downloaded on - 09/06/2013 18:58:24 ::: 23/24 1918.06-nms the other even by recollecting faint impressions. In this view of the matter, the Division Bench reversed the order of injunction granted by learned single Judge.
28. Such is not the case in the present matter. In the present case, the mark used by the defendants "IBUNMOL" is phonetically similar to the registered trademark of the plaintiffs "IBULMOL". The comparison of the cartons would reveal that the cartons are identical. The carton of the defendants is an imitation of the carton of the plaintiffs which is registered under the Copyrights Act. Perusal of two cartons would reveal that there is a great possibility of consumer being confused mistaking the carton of the defendants to be that of the plaintiffs. In that view of the matter, I find that this is a fit case wherein the statutory rights of the plaintiffs are being infringed and, as such, injunction needs to be granted during the pendency of the suit.
29. I also find that the test of balance of convenience and irreparable injury also tilts in favour of the plaintiffs than that of defendants. On one hand, the plaintiffs have statutory rights to the exclusive use of their registered trademark and of the design on the carton which is registered under the Copyrights Act. On the other hand, if the injunction as prayed for is granted, no prejudice would be caused to the defendants, inasmuch as an injunction is already operating in favour of the plaintiffs and against the defendants for a period of more than six years. On being asked, the learned counsel for the defendants fairly stated that the defendants are manufacturing and exporting their products ::: Downloaded on - 09/06/2013 18:58:24 ::: 24/24 1918.06-nms under some other trademark. As such, even if an injunction is continued, no prejudice would be caused to the defendants inasmuch as they can continue to manufacture and export their products under the trademark which is being used by them for last six years. I find that the very fact that ad-interim injunction is already operating for last six years should be a factor which should weigh in allowing the present motion.
30. In that view of the matter, notice of motion is made absolute in terms of ad-interim order dated 22nd June 2006.
Sanjay Nanoskar, P.S.
ig (B.R.GAVAI, J.)
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