M/S.Apex Laboratories Private ... vs M/S.Jackson Laboratories ...
2021 Latest Caselaw 3304 Mad

                                                                                   Cont.P.No.2205 0f 2013




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :     10.02.2021

                                                           CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                  Cont.P.No.2205 of 2013


                     M/s.Apex Laboratories Private limited
                     rep. by its Chief Financial Officer and authorized
                     representative Mr.T.Venkataraman,
                      SIDCO Garment Complex,
                     III Floor, Guindy,
                     Chennai-600 032,                              ...Petitioner
                                                           Vs.

                     M/s.Jackson Laboratories Private Limited,
                     Bye-pass Majitha Road,
                     Amritsar
                     also having a branch office at 32-33, CBD,
                     Belapur, New Mumbai.                       ...Respondent


                     PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act to punish the respondent for breach and willful disobedience of
                     the Judgment and Decree passed in C.S.No.787 of 2005 dated 10.04.2007.


                                     For Petitioner    :     Mr.R. Sathish Kumar
                                     For Respondent    :     Mr.P.Purushotham Das Jain




https://www.mhc.tn.gov.in/judis/
                                                                                    Cont.P.No.2205 0f 2013



                                                                                       P.T. ASHA, J,

                                                                                                    mps
                                                            ORDER

An affidavit has been filed by the respondent wherein they have stated

that after the suit has been decreed, they had changed the trademark

ZINCOVIT to ZINCOPLEX FORTE and they have been using the said

trademark.

2.The learned counsel for the petitioner would also submit that on

verification, the Statement appears to be correct. Further, the respondent

has also given an Undertaking that neither the respondent Company nor the

Directors would use the ZINCOVIT at any point of time whatsoever in

future.

In the light of the above, this Contempt Petition is closed. No costs.

                                                                                           10.02.2021
                     Index           : Yes / No
                     Internet        : Yes / No
                     mps

                                                                             Cont.P.No.2205 of 2013

https://www.mhc.tn.gov.in/judis/