Delhi High Court
M/S Crocs Inc Usa vs M/S Liberty Shoes Ltd & Anr on 24 January, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 08.05.2018
Pronounced on: 24.01.2019
+ FAO(OS) (COMM) 79/2018 & CM APPL. 17362-65/2018
M/S CROCS INC USA ..... Appellant
versus
M/S LIBERTY SHOES LTD & ANR ..... Respondents
+ FAO(OS) (COMM) 80/2018 & CM APPL. 17366-69/2018
M/S CROCS INC USA ..... Appellant
versus
M/S AQUALITE INDIA LTD & ORS ..... Respondents
+ FAO(OS) (COMM) 81/2018 & CM APPL. 17370-73/2018
M/S CROCS INC USA ..... Appellant
versus
M/S ACTION SHOES PVT LTD & ORS ..... Respondents
+ FAO(OS) (COMM) 82/2018 & CM APPL. 17374-77/2018
M/S CROCS INC USA ..... Appellant
versus
M/S AQUALITE INDIA LTD & ANR. ..... Respondents
FAO(OS)(COMM)No.79/2018 & connected matters Page 1 of 4
+ FAO(OS) (COMM) 83/2018 & CM APPL. 17378-81/2018
M/S CROCS INC USA ..... Appellant
versus
BIOWORLD MERCHANDISING INDIA LTD. & ANR. Respondents
+ FAO(OS) (COMM) 84/2018 & CM APPL. 17382-85/2018
M/S CROCS INC USA ..... Appellant
versus
M/ S BATA INDIA LTD & ORS ..... Respondents
+ FAO(OS) (COMM) 85/2018 & CM APPL. 17386-89/2018
M/S CROCS INC USA ..... Appellant
versus
BIOWORLD MERCHANDISING (I) PVT LIMITED & ANR
..... Respondents
+ FAO(OS) (COMM) 86/2018 & CM APPL. 17390-93/2018
M/S CROCS INC USA ..... Appellant
versus
M/S BATA INDIA LTD & ORS ..... Respondents
+ FAO(OS) (COMM) 87/2018 & CM APPL. 17394-97/2018
M/S CROCS INC USA ..... Appellant
versus
M/S RELAXO FOOTWARE LTD ..... Respondent
FAO(OS)(COMM)No.79/2018 & connected matters Page 2 of 4
+ FAO(OS) (COMM) 88/2018 & CM APPL. 17398-17401/2018
M/S CROCS INC USA ..... Appellant
versus
M/S ACTION SHOES PVT LTD & ANR ..... Respondents
+ FAO(OS) (COMM) 89/2018 & CM APPL. 17402-05/2018
M/S CROCS INS USA ..... Appellant
versus
M/S RELAXO FOOTWEAR LTD ..... Respondent
+ FAO(OS) (COMM) 90/2018 & CM APPL. 17470-73/2018
M/S CROCS INC USA ..... Appellant
versus
KIDZ PALACE & ORS ..... Respondents
+ FAO(OS) (COMM) 91/2018 & CM APPL. 17474-76/2018
M/S CROCS INC USA ..... Appellant
versus
M/S LIBERTY SHOES LTD & ORS ..... Respondents
Present: Mr.Akhil Sibal, Sr. Adv.with Mr.S.K.Bansal, Mr.Ajay
Amitabh Suman, Mr.Pankaj Kumar, Mr.Kapi Giri,
Mr.Vinay Shukla, Mr.Nikhil Chawla and Ms.Tanvi
Mishara, Advocates for appellants.
Mr.Neeraj Grover, Mr.Kanika Bajaj and Mr. Abhishek
Butoliya, Advs. for respondent in FAO(OS) (COMM)
Nos.84/2018 & 86/2018.
FAO(OS)(COMM)No.79/2018 & connected matters Page 3 of 4
Mr.Jayant Mehta, Mr.Kapil Wadhwa, Ms.Devyani Nath
and Mr.Shubhankar, Advocates for respondent in
FAO(OS)(COMM)Nos.79/2018 & 81/2018.
Mr.Peeyoosh Kalra, Mr.C.A.Brijesh and Mr.Rohan Seth,
Advocates for respondents in FAO(OS) (COMM)
Nos.80/2018 & 82/2018.
Mr.Kapil Wadhwa and Ms.Devyani Nath, Advocates for
respondent in FAO(OS) (COMM) 81/2018 & 88/2018.
Mr.Anil Dutt, Ms.Vindhya S.Mani, Advocates for
respondent no.1 in FAO(OS) (COMM) Nos.83/2018 &
85/2018.
Mr.Anil Dutt, Ms.Vindhya S.Mani, Advocates for
respondent nos.2 and 3 in FAO(OS) (COMM) 90/2018.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE A.K. CHAWLA
JUDGMENT
S. RAVINDRA BHAT, J.
The appeals are dismissed without order on costs. For detailed judgment, the decision dated 24.01.2019 in FAO(OS)(COMM)No.78/2018 may be referred to.
S. RAVINDRA BHAT (JUDGE) A.K. CHAWLA (JUDGE) JANUARY 24, 2019 FAO(OS)(COMM)No.79/2018 & connected matters Page 4 of 4