Haldiram Bhujiawala and Ors. v. Anand Kumar Deepak Kumar and Ors. - (High Court of Delhi) (19 Oct 2015)

Deciphering Haldiram: Court finds needle in bhujia

MANU/DE/3333/2015

Intellectual Property Rights

In a convoluted and long-standing case involving a devolved Haldiram brand, the Delhi High Court assessed plethoric familial disputes, sprinkled with trade mark claims, to come to the conclusion that the trial court was correct in its determination that Appellants’ use of the brand Haldiram Bhujiawala had caused irreparable harm to the Respondents’ business ‘Haldiram’. The Court dismissed contentions that the trial court had conducted a ‘mini-trial’ in the grant of temporary injunction at an interim stage of legal proceedings.

Relevant : Anand Prasad Agarwalla v. Tarkeshwar Prasad and Ors.MANU/SC/0350/2001 Wander Limited and Anr. v. Antox India Pvt. Limited MANU/SC/0595/1990 ALKEM Laboratories Limited v. Mega International (Private) Limited MANU/DE/0957/2007

Tags : HALDIRAM INTERIM INJUNCTION MINI TRIAL