Madras High Court
Mr.Vijay Nahar vs Nutan Enterprises on 5 August, 2021
C.S.No.796 of 2003
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.08.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.796 of 2003
Mr.Vijay Nahar,
Proprietor,
M/s.Overseas Incorporation,
Old No.86A, New No.74,
Pondy Bazaar,
Chennai – 600 017. ...Plaintiff
Vs.
1.Nutan Enterprises,
7, Ulagappa Street,
Chintadripet,
Chennai – 600 002.
2.Majeed & Co.,
No.18, Kasi Chetty Street,
Opposite 40, Narayana Mudali Street,
Chennai – 600 079.
3.Mahaveer Enterprises,
No.40, Narayana Mudali Street,
(Near Kasi Chetty Street)
Chennai – 600 079.
4.Tamilnadu Enterprises,
No.12, Reddy Raman Street,
Chennai – 600 079.
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C.S.No.796 of 2003
5.Kothari Marketing,
No.52, Narayana Mudali Street,
Chennai – 600 079.
6.Rajesh & Co.,
24/L (Old 26/L), Reddy Raman Street,
Chennai – 600 079.
7.Mr.Rutki Bari
Bari Market, Ground Floor,
Gusave Wali Gate, Sadar Bazaar,
Delhi – 110 006.
8.Arora Enterprises,
2832, Partap Market,
Sadar Bazaar, Delhi 110 006.
9.Jatinder Sports,
Shop No.5265, Gandhi Market,
Sadar Bazar, Delhi – 110 006.
10.Satnam Singh & Sons,
5263, Gandhi Market,
Sadar Bazaar, Delhi.
11.Brij Trading Co.,
Shop No.5452/A, Gandhi Market,
Sadar Bazaar, Delhi – 110 006.
12.Dinesh Toys,
Bari Market, Sadar Bazaar,
Delhi – 110 006.
13.Raghav Traders,
2488, Vidyanand Market,
1st Floor, Teliwara Chowk,
Sadar Bazaar, Delhi – 110 006.
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C.S.No.796 of 2003
14.K.B.Enterprises,
Dongri, Mumbai – 400 009. ...Defendants
Prayer: Plaint filed under Order VI Rule 1 of C.P.C., r/w. Sections 134 &
135 of the Trade Marks Act, 1999, praying as follows:-
a) for a decree of permanent injunction restraining the defendants,
their directors, partners, servants, agents and distributors or anyone claiming
through them from marketing Bouncing Balls by manufacturing or
importing the Bouncing Balls with the trade mark and colour scheme with
the get up as shown in Document No.16 reflected in M.O.No.3 & 4 or any
other trade mark in same or similar mark or pack or in the colour
combination get up as shown in Document No.17 (Plaintiff) reflected in
M.O.No.1 & 2 and pass off the Defendants Bouncing Balls M.O.2 & 3 as
that of the plaintiff M.O. 1 & 2 or enable others to pass off.
b) directing the defendants to surrender to the plaintiff all the
High Bouncing Balls packed with the impugned trade mark as shown in
M.O.No. 3 & 4.
c) directing the defendants to render honest and true account of,
the profits that the Defendants derived from the business by using the colour
combination carton, packing and use of the Trade Mark, as shown in
document No. 16 & 17 and pass on such profit to the Plaintiff.
d) directing the Defendants 1 to 13 to pay to the plaintiff, the cost
of the suit.
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C.S.No.796 of 2003
For Plaintiff : Mr.A.Prabhakara Reddy -
No Instructions
For Defendants : Mr.G.Veerapathiran for D3
Mr.P.C.N.Raghupathy for D1
JUDGMENT
Mr.A.Prabhakara Reddy, learned counsel appearing for the
plaintiff would submit that they have no instructions and the plaintiff has
not chosen to contact them, despite their letters. Hence, this suit is
dismissed for non-prosecution. No costs.
05.08.2021
kkn
Internet:Yes/No
Index:Yes/No
Speaking/Non-speaking
https://www.mhc.tn.gov.in/judis/
C.S.No.796 of 2003
List of witness and documents filed on the side of the plaintiff:
Nil
List of witness and documents filed on the side of the defendants:
Nil
05.08.2021
kkn
https://www.mhc.tn.gov.in/judis/
C.S.No.796 of 2003
R.SUBRAMANIAN, J.
KKN
C.S.No.796 of 2003
05.08.2021
https://www.mhc.tn.gov.in/judis/
C.S.No.796 of 2003
https://www.mhc.tn.gov.in/judis/
