Madras High Court
M/S.Aravind Laboratories vs Kaybee Exim Pte Ltd on 1 September, 2021
C.S.No.656 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.09.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.656 of 2011
M/s.Aravind Laboratories,
3/17, Valluvar Salai,
Ramapuram, Chennai – 600 089.
Represented by its Partner,
Mr.T.Devanathan ...Plaintiff
Vs.
Kaybee Exim PTE Ltd.,
7500A Beach Road,
#13 – 308 The Plaza,
Singapore – 199591. ...Defendant
Prayer: Plaint filed under Order VII, Rule 1 of C.P.C., r/w. Order IV Rule 1
of the High Court original side rules r/w. Sections 27, 134 & 135 of the
Trademarks Act, 1999, praying as follows:-
a) granting a permanent injunction, restraining the Defendant, by
itself, its servants, agents, distributors, or anyone claiming through them
from manufacturing, selling, advertising and offering for sale using the
Trade Mark BEST EYES upon the goods or in any media and use the same
in “TEXTILE AND TEXTILE GOODS, NOT INCLUDED IN OTHER
CLASSES, BED AND TABLE COVERS, ALL BEING GOODS FALLING
IN CLASS 24” by using any other trade mark which is in any way visually,
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C.S.No.656 of 2011
phonetically or deceptively similar to the Plaintiffs registered Trademark
“EYETEX”, or in any manner infringing the plaintiffs registered trademark
Nos.124824 & 271583 in Class 3.
b) directing the Defendant to surrender to the Plaintiffs all the
packing material, cartons, advertisement materials and hoardings, letter-
heads, visiting cards, office stationery and all other materials containing /
bearing the Trade Mark BEST EYES or other deceptively similar Trade
Mark.
c) for a preliminary decree in favour of the Plaintiffs, directing the
defendant to render an account of profits made by them by the use of the
Trademark BEST EYES on the goods referred and for a final decree in
favour of the Plaintiffs for the amount of the profits found to have been
made by the Defendants, after the Defendants have rendered accounts.
d) directing the Defendant to pay to the Plaintiffs the costs of the
suit.
For Plaintiff : M/s.C.Daniel & Gladys Daniel
For Defendant : Set exparte
JUDGMENT
Mrs.Gladys Daniel, learned counsel appearing for the plaintiff
would submit that she has got instructions to withdraw the suit.
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C.S.No.656 of 2011
2.Recording the said statement, this suit is dismissed as
withdrawn. No costs.
01.09.2021
kkn
Internet:Yes
Index:No
Non-speaking
List of witness examined on the side of the plaintiff:
Mr.D.Balajhi (P.W.1)
List of documents marked on the side of the plaintiff:
S.No. Description of Documents Exhibit
1 The original Authorization letter dated 13.02.2021. Ex.P1
2 The original Plaintiff's pouch EYETEX. Ex.P2
3 The Xerox copy of the legal use certificate of Trademark No.124824 Ex.P3
is respect of word EYETEX in Class 3 dated 11.09.1946 with renewal
along with 65B affidavit enclosed.
4 The xerox of the legal use certificate of Trademark No.271583 in Ex.P4
respect of word EYETEX in Class 3 dated 24.04.1971.
5 The Xerox copy of the legal use certificate of Trademark No.296914 Ex.P5
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C.S.No.656 of 2011
S.No. Description of Documents Exhibit
in respect of word EYETEX in Class 3 dated 14.06.1974.
6 The Xerox copy of the partnership deed dated 01.10.2006 Ex.P6
7 The Trademark journal No.1400 showing the Defendant Ex.P7
advertisement in the Trademark Application No.1011987 dated
25.05.2001.
8 The office copy of the Trademark Opposition papers filed by the Ex.P8
plaintiff on 08.12.2008.
9. The office copy of the Cease and Desist notice sent by the plaintiff to Ex.P9
the Defendant on 23.09.2009.
List of witness and documents filed on the side of the defendant:
Nil
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kkn
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C.S.No.656 of 2011
R.SUBRAMANIAN, J.
KKN
C.S.No.656 of 2011
https://www.mhc.tn.gov.in/judis/
C.S.No.656 of 2011
01.09.2021
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