Dabur India Limited vs Shree Baidyanath Ayurved Bhawan ...
2022 Latest Caselaw 293 Cal/2

OD 5

                             ORDER SHEET
                            IA NO.GA/1/2021
                                   In
                              CS/232/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                        DABUR INDIA LIMITED
                               Versus
             SHREE BAIDYANATH AYURVED BHAWAN PVT. LTD.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 4th February, 2022.

(Via Video Conference)

Appearance:

Mr. Sudipta Sarkar, Sr. Adv.

Mr. Jawahar Lal, Adv.

Mr. Debnath Ghosh, Adv.

Mr. Anuj Garg, Adv.

Mr. Sudhakar Prasad, Adv.

Mr. Pradipta Bose, Adv.

...for the plaintiff/petitioner

Mr. Manish Biala, Adv.

Ms. Amrita Panja Moulick, Adv.

Mr. Ashutosh Upadhaya, Adv.

Mr. Devesh Ratan, Adv.

...for the defendant

The Court: Heard counsel for the parties. On the suggestion of the

Court, a revised print advertisement has been taken out with regard to the

Annexure-'K' wherein the words 'is main 42 nahi balki' have been removed and

replaced with the words 'is main hai pure 52'.

The above text is written under the picture of the bottle in the

advertisement. With regard to Annexure-'I', the same would remain

permanently stayed and the original Annexures-'J' and 'K' are permanently

stayed. However, Annexures- 'J' and 'K' can be advertised with the

modifications as indicated above.

As indicated in the earlier order, Annexure-'L' shall continue to be

allowed to be advertised. With regard to Annexure-'M', the injunction shall

continue till further orders.

Since the matter has been heard at length, the judgment is reserved.

(SHEKHAR B. SARAF, J.) B.Pal