Amway India Enterprises Pvt. Ltd. vs Bright Lifecare Pvt. Ltd. & Anr.
2019 Latest Caselaw 3093 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on : 30th May, 2019
                               Date of decision : 8th July, 2019
+                                 CS (OS) 550/2018
       AMWAY INDIA ENTERPRISES PVT. LTD.                        ......Plaintiff
                         Through:      Mr. Sudhir Chandra, Senior Advocate
                                       with Mr. Sohan Singh Rana, Mrs.
                                       Bindra Rana, Ms. Priya Adlaka, Ms.
                                       Tulip De & Mr. Ashish Sharma, Ms.
                                       Ruhee       Passi,       Advocates.
                                       (M:9818202368)
                         versus

       BRIGHT LIFECARE PVT. LTD. & ANR.             .....Defendants
                    Through: Mr. Sagar Chandra, Ms. Ishani
                              Chandra and Ms. Shubhie Wahi,
                              Advocates for D-1 (M:8130910708)
                              Mr. Sudarshan Rajan and Mr. Ramesh
                              Rawat,    Advocates        for   D-2.
                              (M:9990865829)
       CORAM:
       JUSTICE PRATHIBA M. SINGH
                    JUDGMENT

Prathiba M. Singh, J.

I.A. 14858/2018 (u/Order XXXIX Rules 1 and 2) in CS(OS) 550/2018

1. A batch of seven suits viz. CS (OS) 410/2018, CS(OS) 453/2018, CS (OS) 480/2018, CS(OS) 531/2018, CS(OS) 550/2018, CS(OS) 75/2019 and CS(OS) 91/2019 having overlapping issues were heard by this Court from time to time. The interim application filed in this suit has been disposed of vide a detailed common judgment dated 8th July, 2019, in CS(OS) 410/2018. For detailed judgment, refer to CS(OS) 410/2018.

2. However, the operative portion of judgment dated 8th July, 2019, in respect of the present application, reads as under:

"334. The Plaintiff in the present suit is M/s Amway India Enterprises Pvt. Ltd. The injunction application, qua Defendant No.1 - M/s Bright Lifecare Pvt. Ltd., (Healthkart), and Defendant No.2 - Kashvi Enterprises, is disposed of in the following terms:

a) Defendant Nos.2, i.e., the seller is restrained by an interim order of injunction from advertising, displaying, offering for sale products of the Plaintiff, namely Amway products, on the e- commerce platform www.healthkart.com or on the mobile application - Healthkart, or any other ecommerce platform or online mobile applications, without the consent of the Plaintiff - Amway.

b) Defendant No.1 - M/s Bright Lifecare Pvt. Ltd., which runs the website www.healthkart.com and mobile application - Healthkart, is restrained from displaying, advertising, offering for sale, selling, facilitating repackaging of any of the Plaintiff - Amway's products on its website www.healthkart.com and mobile application - Healthkart, except of those sellers who produce written permission/consent of the Plaintiff for listing of the Amway products on the Healthkart platform/mobile application.

c) In case of the sellers, if any, who produce consent given by the Plaintiff-Amway, allowing sale of its products through e-commerce platforms, Defendant No.1 - Healthkart shall, clearly, provide the name, address and contact details of the said sellers, including the telephone numbers, email address, etc., in a prominent manner, along with the product description.

d) If the Plaintiff finds during the pendency of the suit that any of the sellers have displayed its

products on the Healthkart platform or mobile application without its consent, then it shall give notice to Healthkart for taking down the listings of such sellers, which shall be duly taken down within a period of 36 hours, by Healthkart."

3. The I.A. stands disposed of in the above terms.

PRATHIBA M. SINGH JUDGE JULY 08, 2019/dk