Delhi High Court
Novartis Ag & Anr. vs Novaegis (India) Private Limited on 24 February, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
Neutral Citation Number : 2023/DHC/001401
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 86/2023 & I.A. 3659/2023
NOVARTIS AG & ANR. ..... Plaintiff
Through: Ms. Mamta Rani Jha, Mr. Abhijeet
Rastogi, Ms. Mamta Bhadu and Mr. Abhay
Tandon, Advs.
versus
NOVAEGIS (INDIA) PRIVATE LIMITED ..... Defendant
Through: Mr. Jayant Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (O R A L)
% 24.02.2023 CS(COMM) 86/2023 & I.A. 3659/2023
1. The plaintiff, in the present suit, alleged infringement, by the defendant, of the registered trademark of the plaintiff by use of the defendant's .
2. By order dated 20th February 2023, ad interim interlocutory reliefs were granted by this Court. While issuing summons in the suit and notice in the application filed by the plaintiff in I.A. 3130/2023 filed by the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC).
3. Subsequently, the parties have arrived at an amicable resolution of CS(COMM) 86/2023 Signature Not Verified Page 1 of 5 Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.02.2023 13:16:39 Neutral Citation Number : 2023/DHC/001401 the dispute between them. They have placed on record an undertaking dated 24th February 2023, signed by Mr. Chauhan Mohmad Moshin, director of the defendant, whereby the defendant has agreed to suffer a decree of injunction in terms of prayers b to d in para 47 of the plaint and to undertake as under:
1. "The Defendant acknowledges the intellectual property rights of the Plaintiffs in the trade mark/trade name NOVARTIS, as well as the exclusive right of the Plaintiffs to use the said mark as a trade mark/trade name/house mark/corporate name in relation to its goods and services.
2. The Defendant further undertakes to file appropriate request with the Trade Marks Registry for withdrawal of its trade mark application no. 4222559 for the mark NOVAEGIS/ within 1 week of this undertaking. The said trade mark application shall be deemed to withdrawn.
3. The Defendant has confirmed that it has not filed any other trade mark, copyright or trade name applications before any concerned authority for the word/name/mark NOVAEGIS either by itself or part thereof, nor it has filed any such application containing word/name/mark which may be deceptively similar to the trade mark/trade name/corporate name NOVARTIS of the Plaintiffs.
4. The Defendant undertakes that it shall not use the mark NOVAEGIS/ or any other mark as a domain name/trade mark/trade name/part of the corporate name in future as may be phonetically, visually, and structurally deceptively similar to the trade mark/trade name NOVARTIS of the Plaintiffs.
5. The Defendant undertakes to file appropriate application seeking change of its company name Novaegis (India) Private Limited before the Registrar of Companies within 7 days from the date of this undertaking under intimation to the Plaintiffs' or its counsel about the changed company name/mark adopted by the Defendant and undertakes that the company name containing the impugned mark NOVAEGIS shall not remain on Register of the Company beyond 7 days from the signing of this undertaking nor it shall be used in future "earlier known as Novaegis".
CS(COMM) 86/2023 Signature Not Verified Page 2 of 5 Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.02.2023 13:16:39 Neutral Citation Number : 2023/DHC/001401
6. The Defendant undertakes that it shall not adopt any trade mark/domain name/trade name or company name which may be visually, phonetically or structurally deceptively similar to the Plaintiffs' trade marks/trade name NOVARTIS.
7. The Defendant undertakes and agrees that it shall dispose of the existing stock of medicines bearing the mark NOVAEGIS/ having the value of INR 24,97,517.69 as detailed in para 6 of the I.A. No. 3659 of 2023 within 60 days from the date of this undertaking.
8. The Defendant undertakes that the products bearing the mark NOVAEGIS/ already in circulation in the market are as per the following details including batch number, date of manufacture and expiry date with the sale value of the product.
Sale
Product Name Batch Mfg Exp Qty Value
AEZOR ASP 150 CAP MC22908 Jul-22 '08/24 7020 98280
AEZOR ASP 75 CAPS NIPL2EZ01 Jun-22 '07/24 18780 201885
AEZOR ASP 75 CAPS NIPL2EZ02 Sep-22 '10/24 19290 206403
AEZORE GOLD 10 CAPS MC21639 Jun-21 '07/23 10110 131430
AEZORE GOLD 10 CAPS MC221014 Aug-22 '09/24 10040 145580
BACTOXIME 200 DT
TAB CT22241G Sep-22 '10/24 4960 156240
CETNYX 5 TAB T-22067 Apr-22 '05/24 4930 21199
CETNYX M TAB AT-21302C Oct-21 '11/23 5660 56600
May-
CETNYX M TAB AT-22181A 22 '06/24 5640 56400
ESCIFRESH LC TAB MT214496 Aug-21 '09/23 10000 68000
ESCIFRESH LC TAB MT225740 Oct-22 '11/24 10130 87118
ESCIFRESH PLUS 10
TAB MT214495B Aug-21 '09/23 10040 86344
ESCIFRESH PLUS 10
TAB MT224919 Aug-22 '09/24 10050 75375
ESCIFRESH PLUS 5 TAB MT222249 Mar-22 '04/24 10190 61140
GOUTLESS 40 TAB T211426R Aug-21 '09/23 2870 25830
GOUTLESS 40 TAB T222016 Sep-22 '10/24 4950 44550
May-
ITRAGIS 100 CAP C-22014 22 '06/24 2310 51924.18
ITRAGIS PURE 100MG ITR2201 Dec-21 '01/24 4900 222313
LEVEPREX-500
TABLETS T221764 Aug-22 '09/24 4980 92130
LEVEPREX-500
TABLETS T222254 Oct-22 '11/24 9970 169490
MEDRIX 16 TAB T210600 Apr-21 '05/23 5580 103230
May-
MEDRIX 8 TAB T220826 22 '06/24 4970 59640
CS(COMM) 86/2023
Signature Not Verified Page 3 of 5
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:27.02.2023
13:16:39
Neutral Citation Number : 2023/DHC/001401 MEDRIX 8 TAB T221649 Aug-22 '09/24 9880 108680 May-
NEBIZEST 2.5 TAB T220823 22 '06/24 4980 39840 NEBIZEST 5 TAB T222242 Oct-22 '11/24 9840 108240 NEBIZEST AM TAB T221624 Aug-22 '09/24 9940 124250 NEOMYLIN 2ML INJ 22LJ10B Oct-22 '03/24 20000 85000 NEOMYLIN 2ML INJ 22LL01F Dec-22 '05/24 20000 60000 NEOMYLIN D TAB NIPL2ND02 Nov-22 '04/24 19300 463200 NOVAGLIM M1 TABLET 293AA02 Aug-22 '09/24 3410 44500.5 NOVAGLIM M1 TABLET 293AA02 Aug-22 '09/24 3130 40846.5 NOVAGLIM M2 May-
TABLET 293AB02 22 '06/24 5590 77142
May-
NOVAGLIM MV 1.3 TAB NIPL1NV01 21 '06/23 9150 143655
NOVAGLIM MV 1.3 TAB NIPL2NV01 Aug-22 '09/24 9080 142556
May-
NOVAGLIM MV 2.3 TAB NIPL2NG01 22 '06/24 8850 137175
NOVAGLIM MV 2.3 TAB NIPL2NG02 Sep-22 '10/24 9000 127800
NOVAGLIM MV 2.3 TAB NIPL2NG03 Sep-22 '10/24 9900 140580
PEPFREE 20 TAB MOT22387 Sep-22 '10/24 9640 60732
May-
PEPFREE ED CAP AC-22085A 22 '06/24 5680 62480
PEPFREE ED CAP AC-22152A Oct-22 '11/24 5470 57435
PULMOZEST TAB T222402 Nov-22 '12/24 4950 126225
ROZUNIX 10 TABLETS T212567 Dec-21 '01/24 4970 39760
ROZUNIX 10 TABLETS T222279 Oct-22 '11/24 4960 39680
ROZUNIX 20 TABLET T221950 Sep-22 '10/24 4980 54780
ROZUNIX 5 TABLETS T210063 Feb-21 '03/23 4900 29400
ROZUNIX 5 TABLETS T-22239 Dec-22 '01/25 2950 20650
ROZUNIX GOLD 10
CAPS MC21669 Jul-21 '08/23 10160 213360
TELGIS 40 TABLETS T211887 Oct-21 '11/23 9980 64870
TELGIS 40 TABLETS WTGS322001 Sep-22 '10/25 14700 117600
TELGIS AM TABLETS NIPL2GT01 Dec-21 '01/24 9440 88736
TELGIS AM TABLETS NIPL2TG02 Oct-22 '11/24 9280 87232
TELGIS CH 40 TAB T221918 Sep-22 '10/24 4710 47100
TELGIS M 25 TAB MT213234 Jun-21 '07/23 10040 80320
TELGIS M 25 TAB MT224392 Jul-22 '08/24 9980 95808
TELGIS M 50 TAB MT214509B Aug-21 '09/23 10120 91080
TELGIS M 50 TAB MT230546 Dec-22 '12/24 10130 103326
TELGIS TRIO TABLETS NIPL2TR01 Jan-22 '02/24 9250 95275
TELGIS TRIO TABLETS NIPL2TR02 Oct-22 '11/24 9050 103170
TENYZ 20 TABLET T211272 Jul-21 '08/23 9900 64350
TENYZ M 500 TAB T211338 Jul-21 '08/23 4900 53900
TENYZ M 500 TAB T222737 Dec-22 '01/25 4970 57155
ULTRAMEXX TAB 41UTA22002 Aug-22 '09/24 12990 126652.5
CS(COMM) 86/2023
Signature Not Verified Page 4 of 5
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:27.02.2023
13:16:39
Neutral Citation Number : 2023/DHC/001401 XECTUS 50 TAB BD22085N Dec-21 '01/24 9120 100320 XECTUS 50 TAB BD23197A Sep-22 '10/24 9800 102900 May-
XECTUS M 500 TAB BD22694D 22 '06/24 9850 144795 XECTUS M 500 TAB BD23211C Sep-22 '10/24 9790 141955 May-
ZESTIER 50 TAB T220789 22 '06/24 9910 158560 May-
ZESTIER M 500 TAB T220813 22 '06/24 4940 177840
9. The Defendant further undertakes that the new stock of medicine having the value of INR 4,65,000 as detailed in para 6 of the I.A. No. 3659 of 2023 admittedly manufactured in January 2023 shall not be released in the market bearing the injuncted mark/trade name/corporate name NOVAEGIS/ ."
4. The plaintiff through Ms. Mamta Rani Jha, learned Counsel has agreed, in view of the aforesaid undertaking, to forego its claim for damages and costs.
5. As such, nothing survives for adjudication in the suit.
6. The suit shall stand decreed in terms of the afore-noted undertaking submitted by the defendant by which the defendant shall remain bound.
7. Let a decree sheet be issued accordingly. The plaintiff would be entitled to refund of the Court fees, if any, deposited by it.
8. Pending applications stand disposed of accordingly.
C.HARI SHANKAR, J FEBRUARY 24, 2023/ar CS(COMM) 86/2023 Signature Not Verified Page 5 of 5 Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.02.2023 13:16:39