Hero Cycles Ltd vs Naveen
2016 Latest Caselaw 5908 Del

$~4.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 249/2014 and I.A. 1700/2014
      HERO CYCLES LTD                           ..... Plaintiff
                   Through: Mr. M.K. Miglani, Advocate

                          versus

      NAVEEN                                             ..... Defendant
                          Through: Mr. Robin R. David, Advocate with
                          Mr. Febin M. Verghese, Ms. Megha Srivastava,
                          Advocates and defendant in person.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 08.09.2016

1. On the last date of hearing, counsel for the plaintiff had stated that in view of the averments made by the defendant in para 1 of the preliminary objections taken in the written statement to the effect that he did not have any intention of infringing, passing off, misusing or otherwise making any use of the plaintiff's trademark, "HERO" in future, the suit can be disposed of. As neither the defendant nor the counsel for the defendant was present on the said date, the case was adjourned for today.

2. Today, the defendant is present alongwith his counsel and states that he has never infringed or passed off or violated any of the rights of the plaintiffs in the registered trademark, "HERO" and nor does he have any

intention of doing so in the future. The defendant is bound down by the statement recorded hereinabove and with the consent of the parties, the suit is disposed of while leaving them to bear their own expenses, alongwith the pending application.

HIMA KOHLI, J SEPTEMBER 08, 2016 rkb/ap