Sunil Mittal & Anr. vs Anup Gupta & Anr.
2019 Latest Caselaw 6063 Del

$~17
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 645/2019, IA No.16653/2019(u/O.XXXIX R-1&2 CPC),
      IA No.16654/2019(exemption from filing original documents) &
      IA No.16655/2019(exemption)
      SUNIL MITTAL & ANR.                              ..... Plaintiffs
                      Through: Mr. Amit Tomar with Mr. Chirag
                                   Rathor & Mr. Sudhir Balyan, Advs.

                          versus

      ANUP GUPTA & ANR.                                     ..... Defendants
                   Through:            None.

      CORAM:
      HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                   ORDER

% 27.11.2019

1. The plaintiffs have sued the two defendants namely (i) Anup Gupta; and, (ii) M/s. DA'DARZEE inter alia for permanent injunction to restrain the defendants from infringing the trade mark THE DARZI of the plaintiff and from passing off their tailoring services and tailored goods as that of the plaintiffs by using the word DA'DARZEE.

2. As per the case of the plaintiffs, the mark of the defendants is DZINES AUF' DARZEE (DA'DARZEE). No injunction restraining the defendants from using the said mark has been claimed.

3. I have enquired from the counsel for the plaintiffs, whether the plaintiffs have no objection to the defendants' using the mark DZINES AUF' DARZEE (DA'DARZEE), registration whereof has also been applied

for by the defendants.

4. The counsel for the plaintiffs states that the plaintiffs have no objection.

5. Now on second thought, it is stated that the plaintiffs have objection.

6. However no relief to that effect has been claimed.

7. The counsel for the plaintiffs, upon the same being pointed out, states that the plaintiffs will amend the plaint.

8. I have observed in an order in an earlier suit filed by the plaintiffs that the plaintiffs, in the business of tailoring if unable to stitch their own 'suit' with precision, cannot be expected to properly stitch 'suits' of others. The said position is found to continue.

9. List on 18th December, 2019.

RAJIV SAHAI ENDLAW, J NOVEMBER 27, 2019 'ak'..