Bombay High Court
Unilever Plc And Anr vs Kuldeep Singh And Anr on 16 February, 2021
Author: G.S. Patel
Bench: G.S. Patel
23-IAL3012-21-IN-COMIPL182-20.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 3012 OF 2021
IN
COMMERCIAL IP SUIT (L) NO.182 OF 2020
Unilever PLC & Anr ...Plaintiff
Versus
Kuldeep Singh & Anr ...Defendantf
Mr Hiren Kamod, with Niyadti Davawala, i/b ALJ & Partners, for
the Plaintifss
Mr DN Kher, Court Receiver, with Mrs SV Golatkar, Master (Adm),
to the Court Receiver, presents
CORAM: G.S. PATEL, J
DATED: 16th February 2021
PC:-
Shephali
Mormare
1.Thif Interim Application if for deftruction of goodf with the infringing/counterfeit markf feized and fealed by the Court Digitally signed by Shephali Mormare Date: 2021.02.17 11:08:21 +0530 Receiver purfuant to the order dated 13th December 2019.
2. The Interim Application if made abfolute in termf of prayer claufe (a). Since the goodf are counterfeit, the Plaintif will be entitled to retain fome goodf at their coft for ufe af evidence in the Page 1 of 2 16th February 2021 23-IAL3012-21-IN-COMIPL182-20.DOC fuit. Thefe coftf are recoverable af coftf of the fuit along with intereft.
3. The Plaintiff will deftroy the goodf and will maintain a figned inventory of both the goodf deftroyed and retained. Thif lift may alfo be ufed af evidence in the Suit.
4. The Interim Application if difpofed of in thefe termf.
5. Thif order will be digitally figned by the Private Secretary 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 16th February 2021