Natures Essence Private Limited vs Protogreen Retail Solutions Private Limited & Ors

Plaintiff’s Trademark,Defendant’s Trademark

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(i) which is not the subject of a separate application by the proprietor for registration as a trade mark; or,

(ii) which is not separately registered by the proprietor as a trade mark; or,

(b) contains any matter which is common to the trade or is otherwise of a non-distinctive character, the registration thereof shall not confer any",

exclusive right in the matter forming only a part of the whole of the trade mark so registered.â€​,

In view of Section 17 of the Act, it is submitted by the defendant that the plaintiff cannot claim any proprietary rights in the word “NATUREâ€",

or “NATURE’Sâ€​ as the right of the plaintiff, if any, can only be for the entire trademark “NATURE’S ESSENCEâ€​.",

The written statement also avers that, prior to the “NATURE’S TATTVA†mark, the defendants were successfully marketing their",

goods on the “EcoTokri†website, which is stated to be India’s first online marketplace for eco-friendly food, cosmetics and stationery",

products. The “EcoTokriâ€​ brand of the defendants is also stated to be extensively covered and reviewed in the print media.,

It is stated, in the written statement, that the defendants’ sales are exclusively online, and that, therefore, given the dissimilarity between the",

overall product appearances of the defendant and the plaintiff, there is no likelihood of confusion or deception. On the other hand, the defendant",

submits that the plaintiff’s claims to being a well-established or well-known brand are merely empty statements, with no supportive evidence. It is",

also pointed out, in the written statement, that the Registry of Trademarks has, in respect of some applications for registration filed by the plaintiff,",

specifically clarified that registration of the mark would not confer a right on the plaintiff to exclusive use in respect of the descriptive words contained,

in the mark. All assertions, in the plaint, regarding the purported goodwill accumulated by the plaintiff and its products over time, have been flatly",

denied in the written statement. It is also denied that the words “NATURE’S ESSENCEâ€, have, by use thereof, by the plaintiff, acquired any",

secondary meaning, identifying them as relating to the plaintiff’s products.",

The written statement reiterates the contention that there is no visual or phonetic similarity between the marks of the plaintiff and the defendants,

or any likelihood of confusion or deception amongst prospective customers, seeking to purchase their products. It is pointed out that the",

defendants’ mark “NATURE’S TATTVA†is a coined and unique mark, combining an English word “Nature†with the Sanskrit",

word “Tattvaâ€​, meaning “elementsâ€​. The defendant has asserted the popularity of its products among its target customer segment.",

In sum, the defendant has questioned the entitlement, of the plaintiff to any of the reliefs sought by it and has, therefore, prayed that the plaint be",

dismissed.,

Replication filed by the plaintiff,

The plaintiff has filed a replication, in response to the written statement of the defendants. In the replication, the plaintiff has contended that, in",

law, priority in adoption and use is pre-eminent in trademark jurisprudence, and takes precedence even over registration. In other words, submits the",

plaintiff, the rights of the prior user of an unregistered trademark are superior to the rights of a subsequent user of the same trademark, even if",

registered in favour of the subsequent user. The claim, of the defendants, of use of its trademark since 2015, has been categorically denied by the",

plaintiff in its replication. It is submitted that Defendant No. 2 was incorporated only in 2018, so that there could be no question of use of the impugned",

marks of the defendants from 2015. The sales figures of the defendants, as provided in the written statement, too, it is pointed out, are with respect to",

the Defendants’ “businessâ€, with no sub-division of the figures relating to Defendant No. 1 and Defendant No. 2, or any indication that these",

figures relate to the mark in controversy in the present case. The plaintiff has relied on the following documentary material, to bear out its allegation",

that the claim of user, by the defendants, from 2015, is unacceptable:",

(i) A news report from “Yourstory.comâ€​, contained in the list of documents filed by the defendants, specifically reflects the following statement:",

“Founded in October 2018 (emphasis supplied), beauty startup Nature’s Tattva will use the news funds to scale operations, acquire talent and",

for branding building activities…….â€​,

On the basis of this Report, it is alleged that sales of products under the mark “NATURE’S TATTVAâ€, prior to October 2018, could only",

have been effected by Defendant No. 2 and that the claim of sale of products by Defendant No. 1 from 2015 was completely frivolous and untrue.,

(ii) Eighteen of the invoices/tax invoices of Defendant No.1, filed by the defendants, did not bear the mark “NATURE’S TATTVAâ€, and",

pertained to sales by Ecotokri.com, with no brand mentioned on the invoices. The remaining ten invoices, in the name of Defendant No. 1, bearing the",

words “NATURE’S TATTVAâ€, related to the year 2019-2020. There was not a single invoice, submits the plaintiff, filed by the defendants,",

reflecting sale of products under the brand “NATURE’S TATTVAâ€​, prior to 2018.",

(iii) The three invoices filed by the defendants, bearing the words, “NATURE’S TATTVAâ€, were unsigned invoices generated from a",

computer system. The words, “NATURE’S TATTVAâ€, have apparently been added therein only to cause deception. A perusal of these",

invoices reveal that they were three copies of the same invoice, with the same invoice number “[INV-2015-1689]â€, being the copies meant for",

the supplier, the transporter and the recipient. There was no explanation as to how the defendants were in possession of all three copies.",

(iv) The defendants have also placed on record an article from the Economic Times dated 19th October 2014, reflecting “EcoTokri†as a online",

store for organic and green products, with no mention of the mark “NATURE’S TATTVAâ€​.",

(v) The user documents filed by the defendants with the application filed with the Registry of trademarks, for registering the mark",

“NATURE’S TATTVAâ€, contained invoices only from 2018. The affidavit, filed by Defendant No. 1, accompanying the application, too,",

asserted sale of products under the “NATURE’S TATTVA†mark only from 2018-2019. On the basis thereof, the plaintiff alleges that, while",

the plaintiff was using its mark since 1998 interruptedly, Defendant Nos. 1 and 2 started using a deceptively similar mark only in 2018, so as to encash",

on the goodwill and reputation of the plaintiff.,

(vi) The website of the defendants contained a categorical admission to the effect that “after running India’s largest online store for everything,

eco-friendly, organic and green, successfully for five years, (they) ventured into (their) own home-grown brand “NATURE’S TATTVAâ€​.",

(vii) Though the defendants had placed, on record, an article from the Femina magazine, the replication points out that, in the said article, published on",

17th July, 2020, the defendants are referred to as a “start-upâ€. Had they been using their mark since 2015, it is submitted that, they could not have",

been treated as a “start-upâ€​ in 2020.,

(viii) The plaintiff has also contested the defendants’ claim of hundreds of registrations being present under the database of the Registrar of,

trademarks in which the word, “NATURE†or “NATURE’S†is used. No evidence, to the effect that this data pertains to actual user of",

products bearing the said marks has, it is pointed out, been placed on record by the defendants. Even otherwise, the mere presence of third party",

products in the market can be no defence to adoption, by the defendants of a mark which is deceptively and confusingly similar to that of the plaintiff.",

The goodwill and reach of the plaintiff’s products, it is submitted, is apparent if a Google search of the words “NATURE’S",

COSMETICSâ€, were to be conducted, which leads directly to the plaintiff’s mark and the plaintiff’s company, and not to the defendants’",

mark or any other third party marks. It is submitted that the mark  is a slavish imitation of the mark .,

Insofar as product comparison is concerned, the plaintiff submits that the products of the defendants are same as to those of the plaintiff, or, at any",

rate, allied or cognate in nature, with every likelihood of deception amongst customers of the products. Even the packaging of the product, submits the",

plaintiff, is not entirely dissimilar.",

The contention, of the defendants that the plaintiff cannot claim any exclusive monopoly over the word “NATURE†or",

“NATURE’S†is contested on the ground that the word “NATURE’S†in the plaintiff’s mark “NATURE’S ESSENCEâ€,

has acquired a secondary meaning and distinctiveness, owing to interrupted use since 1998. Any goods or products, in the market, sold using brands",

containing the word “NATURE’S†and “NATURE’S ESSENCEâ€, asserts the plaintiff, are necessarily associated with the plaintiff",

alone and not with anyone else. In view thereof, the plaintiff disputes the defendants’ contention that the word “NATURE†being publici juris,",

the plaintiff has no exclusive right over the said expression can be claimed by the plaintiff.,

In fact, submits the plaintiff, the defendants have deceptively coined their trademark “NATURE’S TATTVAâ€, by borrowing the word",

“NATURE’Sâ€, from the plaintiff‘s mark “NATURE’S ESSENCEâ€, and the word “TATTVA†from the plaintiff’s mark,",

“NATURE’S PANCHTATTVAâ€, (which is still unregistered). The invocation, by the defendants, of Sections 9 and 11 of the Act is,",

therefore, alleged by the plaintiff, to be misguided. Having entered the market barely two years ago, it is contended that the defendants are seeking to",

encash on the reputation of the plaintiff developed over 22 years as on date.,

In view thereof, the plaintiff has reiterated its prayers in the plaint.",

Rival Submissions,

Submissions of Mr. Chander Lall, learned Senior counsel for the plaintiff",

Arguing for the plaintiff, Mr. Lall submits that the “triple testâ€, applicable in infringement claims, stands satisfied in the present case, as the",

impugned trademark of the defendants is deceptively similar to that of the plaintiff, the products are identical, and they are available through identical",

trade channels. He also submits that, having itself applied for registration of the “Nature’s Tattvaâ€, it was not open to the defendant to urge",

that the word “Nature’sâ€​ was descriptive in character.,

Adverting to the evidence produced by the defendants regarding usage, Mr. Lall submits that, of the invoices produced by the defendant, the only",

invoice, prior to 2018, which contained the words “Nature’s Tattva†was the invoice dated 3rd December, 2015, of which the defendant had",

produced all copies, including the copies for the buyer and the transporter. This, submits Mr. Lall, itself throws into doubt the veracity of the invoice.",

Other pre-2018 invoices filed by the defendants, he submits, do not make any reference to “Nature’s Tattvaâ€​. Mr. Lall also draws attention to",

the fact that the seller, in the Invoice dated 3rd December, 2015, is “Protogreen Retail Solutions Pvt Ltd (EcoTokri.com)â€, with the",

“EcoTokriâ€​ logo at the upper right corner of the invoice. For ready reference, a copy of the invoice may be provided thus:",

Mr. Lall has also referred to an item on the “YourStory†website, titled “Beauty startup Nature’s Tattva raises $ 150K from singer",

Sukhbir Singh, othersâ€, and to the caption, below the photograph of the defendant’s product in the same item, reading “Founded in October",

2018, beauty start-up Nature’s Tattva will use the new funds to create operations, acquire talent, and for brand building activitiesâ€, and an article",

from “BW Businessworldâ€, titled “Green Products: How Can They Provide Competitive Advantageâ€, which contains the recital “Fab",

India, EcoTokri, Organics India, Natural Mantra and many such organizations are riding the wave of this movement in India, making the best of this",

opportunityâ€, to discredit the assertion, of the defendants, that they were marketing their “Nature’s Tattva†products since 2015. In the same",

context, he refers to a statement of Mr. Karnesh, Director of EcoTokri, thus reproduced in an article in The Economic Times titled “Green Diwali",

options: Upcycled candle moulds, sandstone diyasâ€​:",

“Karnesh, Director of EcoTokri, says his company has come up with a wide range of eco-friendly products this Diwali that have a local flavour to",

them. “We have incorporated Indian elements into our products.â€​â€​,

Mr. Lall submits that, apart from belying the contention, of the defendants, that they have been marketing their “Nature’s Tattva†brand since",

2015, the above material also indicates that they have, in fact, a major brand “EcoTokriâ€, under which they had been marketing their products and",

which, in fact, constitutes their main brand. As such, he submits, no irreparable loss would ensue to the defendant, were injunction to be granted, as",

prayed by his client. He reiterates that, in fact, EcoTokri was the defendant’s flagship brand, and “Nature’s Tattva†was a mere",

disingenuous attempt to capitalise on his client’s goodwill.,

Mr. Lall also refers, in the same context, to the application, dated 26th April, 2018, filed by the defendant to register its mark, and the affidavit,",

filed by the Director of the defendant, before the Registry of Trade Marks, to the effect that the total sales of the defendant, till 2018, was only Rs. 40",

lakhs. This, he submits, was not believable, if the defendant had, in fact, been in the market, with its “Nature’s Tattva†mark since 2015. Mr.",

Lall also points out, in this context, that the registration of the word Mark “Nature’s Essenceâ€, as granted by the Registry of Trade Marks to",

his client on 12th March, 2020, did not make any reference to the existence of the Mark “Nature’s Tattvaâ€. There was, therefore, submits",

Mr. Lall, no marketed “Nature’s Tattva†product till 2018 and, during the period 2015 to 2018, the defendant was marketing its products only",

under the brand “EcoTokriâ€. In fact, points out Mr. Lall, the invoice dated 3rd December, 2015, filed by the defendant, was never filed with the",

Trade Marks Registry, at the time of applying for registration of the “Nature’s Tattva†mark, indicating that the invoice had been",

manufactured only for contesting the present suit. Mr. Lall has also referred, in this context, to the publicity literature of the defendant, titled",

“About Us â€" Nature’s Tattvaâ€​, particularly to the following recitals therein:",

“After running India’s largest online store for everything Eco-friendly, Organic and Green, successfully for 5 years, we ventured into our own",

home-grown Brand â€" Nature’s Tattva.,

With Nature’s Tattva, we want to solve 3 basic problems with Beauty today:â€​",

(Emphasis in original),

In this context, Mr. Lall has also pointed out that, on the defendant’s “Naturestattva.com†website, activity was apparent only w.e.f. March,",

2018.,

In view of the submissions of Mr. Lall, regarding the priority of user as claimed by the defendant, and the veracity of the invoices filed by the",

defendant with its written statement, the defendant chose to place several additional documents on record, along with IA 2748/2021, under Order XI",

Rule 1(10) of the CPC, including invoices and other documents which, according to learned Counsel for the defendant Mr. Sumit Sharma, indicate",

priority of user of the “Nature’s Tattva†brand by the defendants. While I have issued notice on the said application, learned Counsel for both",

sides were permitted to address arguments on whether it would be proper for me to refer to the said documents, while considering the plaintiffs",

application under Order XXXIX Rules 1 and 2, CPC. Mr. Lall, needless to say, emphatically contended in the negative, drawing attention, inter alia, to",

the following recital, contained in the Statement of Truth, filed with the Written Statement by the defendants:",

“I say that all documents in my power, position, control or custody, pertaining to the facts and circumstances of the proceedings initiated against",

Defendants No 1 and 2 have been disclosed and the copies of the same has been filed along with the written statement and that I do not have any,

other document in my power, possession, control or custody which to my knowledge are relevant to the present suit.â€​",

Having thus solemnly affirmed, in the Statement of Truth filed with the Written Statement, that it had filed all documents which were relevant and",

which were in its power, position, control or custody, with the written statement, the defendant, on the plaintiff discrediting the invoices filed by it with",

its written statement, chose to execute a volte face and introduce over 100 pages of additional documents, averring, in the application under Order XI",

Rule 1(10), as under:",

“The Defendants however filed all documents which were relevant for the matter and readily available within the power and possession. More,

specifically the Defendants filed invoices to establish and substantiate their continuous use of the mark ‘Natures Tattva’ since the year 2015.â€​,

(Emphasis supplied),

By adding the words “and readily available†in its application, therefore, submits Mr. Lall, the defendant was trying to wriggle out of the solemn",

affirmation contained in its Statement of Truth filed with the written statement. This, he submits, is not permissible at all. In any event, he submits,",

these additional documents cannot, at any cost, be taken into consideration by this Court, while adjudicating on the plaintiff’s application under",

Order XXXIX. While so protesting the defendants’ attempt to introduce these additional documents, Mr. Lall submits that a glance at the",

documents reveal that almost all of them are forged. He submits that, for the same product, invoices, on one day and the next, reflected widely varying",

prices and even widely varying GST rates. Moreover, he submits, all the invoices are recipients’ copies, with no explanation as to how the plaintiff",

was in possession thereof. Mr. Lall specifically relies on the guiding philosophy behind the Commercial Courts Act, 2015, which abhors such attempts",

at embellishing the record with additional documents, from time to time.",

Submissions of Mr Sumit R. Sharma, learned Counsel for the defendants",

Addressing, first, the objection, of Mr. Lall, to the additional documents, filed by the defendants with IA 2748/2021 being taken into account while",

adjudicating on the present application under Order XXXIX of the CPC, Mr. Sharma draws attention to the fact that the necessity of filing such",

additional documents arose because of the emphatic discrediting, by the plaintiff, in its replication, of the invoices filed by the defendants with the",

written statement as “fabricated and concocted to mislead the Hon’ble Courtâ€. In such circumstances, Mr. Sharma submits that he was well",

within his right in placing additional documents on record, which this Court ought to take into consideration while adjudicating on the plaintiffs",

interlocutory injunction application. He relies, for the said purpose, on the judgement of the Supreme Court in Sambhaji v. Gangabai (2008) 17 SCC",

117 and of a learned Single Judge of this Court in Mahesh Chaudhri v. IMV India Pvt Ltd 2019 SCC OnLine Del 9813.,

Adverting, thereafter, to the plaint, Mr. Sharma draws my attention to the prayer clause therein, which merely seeks to protect the",

“NATURE’Sâ€, “NATURE ESSENCE†and “NATURE’S ESSENCE†marks, with no reference to “Panchtattvaâ€. The",

pleas regarding goodwill, in the plaint, are also confined to the “Nature’s Essence†mark of the plaintiff. Sales figures, in the plaint, are also",

with respect to the said mark. Moreover, though the plaintiff pleads user, of the Panchtattva Mark, since 12th November, 2009, sales figures are",

provided only from 2014. Invoices, too, reflecting the “Nature’s Essenceâ€​ products, are also w.e.f. 2014.",

Apropos the application filed by his clients before the Trade Marks Registry for registration of the “Natures Tattva†mark, Mr. Sharma refers",

to the “Statement as to Use of Markâ€, as submitted by his client, in which it was clearly stated “The mark is used by the applicant or its",

predecessor in title since 10/05/2015 in respect of the goods and services mentioned in the applicationâ€. Insofar as the invoices, filed by the",

defendants with the written statement, were concerned, Mr. Sharma points out that no credible challenge had been raised, by the plaintiffs, regarding",

the invoice dated 3rd December, 2015 which, at any rate, referred to “Nature’s Tattva Pure Natural Beeswax Shreddings†and which,",

according to him, was sufficient to evidence the usage, by the defendants, of their “Natures Tattva†Mark, commercially, at least since December",

2015. Mr. Sharma also referred to invoices issued by Amazon.in on their website, for the defendant’s “Nature’s Tattva†product,",

reflecting the “date first availableâ€​ as 30th March, 2016 and 19th April, 2016, as reflected from the following screenshots:",

Mr. Sharma also relied on the registration details of the domain name naturestattva.com, as available on the Internet, which indicated that the domain",

name was registered on 22nd February, 2017. As against this, he points out that, even as per the case of the plaintiff, it is using its “Nature’s",

Essenceâ€​ mark only since 2018.,

Even on merits, submits Mr. Sharma, the marks of the plaintiff and the defendants are totally dissimilar, with no scope of deception or confusion.",

The product range of the plaintiffs and defendants, too, he would submit, are different. The only two products which are common are the hand",

sanitiser and charcoal facemask, which are easily distinguishable from each other. He has also invited my attention, in this context, to the websites of",

the plaintiff and the defendants, which set out their products thus, and which underscore the difference in the product range:",

The defendant’s products, submits Mr. Sharma, are DIY (Do It Yourself) products, unlike the plaintiffs, which are ready to use. As such, the",

shelf life of the defendant’s products is also less than that of the plaintiffs. Moreover, submits Mr. Sharma, the customers of the plaintiff and the",

defendants are niche clientele, who would be aware of the difference between DIY kits and ready to use products.",

Mr. Sharma has further submitted that there can be no monopolistic right over the use of the word “Nature’sâ€, as it is descriptive and is,",

therefore, publici juris. Over 100 marks, he submits, are registered in the Trade Marks Registry, starting with the word “Nature’sâ€, with a list",

of actual products having been filed with the written statement.,

Finally, Mr. Sharma has sought to highlight the reputation and length of usage of the defendant’s trademarks. He submits that, at the stage of",

argument of the interim injunction application of the plaintiff, under Order XXXIX of the CPC, the evidence of usage, since 2015, as produced by the",

plaintiff, could not be disputed, for which purpose he places reliance on the judgements of Division Benches of this Court in Marico Ltd v. Agro Tech",

Foods Ltd 174 (2010) DLT 279 (DB) and Rhizome Distilleries P. Ltd v. Pernod Ricard S.A. France 166 (2010) DLT 12. He submits that the,

defendants have, in the written statement, submitted their sales figures from the year 2014-2015 onwards. He has also referred me to various paras of",

the written statement, in which the defendants have sought to highlight their goodwill and reputation in the DIY cosmetics segment.",

Mr. Lall’s submissions in rejoinder,

Responding to the submissions of Mr. Sharma, Mr. Lall, in rejoinder, once again invited attention to the website article, titled “Beauty start-up",

Natures Tattva raises $ 150 K from singer Sukhbir Singh, othersâ€, with the note, below the photograph on the said page, “Founded in October",

2018, beauty start-up Natures Tattva will use the new funds to scale operations, acquire talent, and for brand building activitiesâ€. Similarly, on the",

very next page in the said article, Mr. Lall invites attention to the recital that, “in the first full year of operations, the start-up has clocked sales of",

Rs. 1.6 crore and is looking to grow at 20% month on month in the second year of operationsâ€. Mr. Lall further points out that there is contradiction,

between the sales figures, as provided in the affidavit filed with the application for registering the trademark, in which the sales figures have been",

shown as Rs. 40 lakhs whereas, in the written statement, it is averred that, during the year 2017-2018, the defendants had sales of Rs. 59 lakhs. He",

submits that, prior to 2018 , the DIY kits of the defendant were obviously being sold under the brand “EcoTokriâ€. He has invited attention, in this",

context, to the following recital, in the written statement of the defendants:",

“Even prior to ‘Nature’s Tattva’, the Defendants have successfully established, built and run its brand ‘EcoTokri’ which was",

India’s first online marketplace for green, eco-friendly and natural products in organic food, natural cosmetics, solar products and eco-friendly",

stationery segments. The Defendant’s brand ‘EcoTokri’ owing to its high-quality products, has achieved similar success and created",

incomparable goodwill and reputation for itself which is clear from the fact that it has been extensively covered and reviewed by the Economic,

Times.â€​,

As such, submits Mr. Lall, the sales figures provided in the written statement filed by the defendants, stated to be of their “businessâ€, were",

apparently under the brand ‘EcoTokri’.,

With respect to the additional documents, filed by the defendants under cover of IA 2748/2021, Mr. Lall submits that, apart from the fact that the",

said documents cannot be taken into account, the invoices filed therein are all photo copies, and bear the “EcoTokri†logo at the head. He has also",

sought to point out other infirmities in the said documents. However, as I am not inclined to take the said documents into account, in order to decide",

the present application under Order XXXIX, it is not necessary to refer to the other submissions of Mr. Lall, questioning the documents.",

Mr. Lall further submitted that the defendant had applied for registration, with the Trade Mark Registry, of its  mark, only on 26th April,",

2018, even though it was claiming user since 2015. This, he submits, further discredits the defendants claim of prior user, vis-Ã -vis the plaintiff.",

Insofar as the aspect of deceptive similarity was concerned, Mr. Lall relies on Section 29(2) of the Trade Marks Act, which reads thus:",

“(2) A registered trademark is infringed by a person who, not being a registered proprietor or a person using by way of permitted use, uses in the",

course of trade, a mark which because of â€"",

(a) its identity with the registered trade mark and the similarity of the goods or services covered by such registered trade mark; or,

(b) its similarity to the registered trade mark and the identity of similarity of the goods or services covered by such registered trade mark; or,

(c) its identity which the registered trade mark and the identity of the goods or services covered by such registered trade mark,",

is likely to cause confusion on the part of the public, all of which is likely to have an association with the registered trade mark.â€​",

Mr. Lall submits that the present case falls within clause (b) of Section 29(2), as the defendants’ mark is being used on the same, or similar,",

goods. In such circumstances, Mr. Lall submits that the burden would be on the defendants to show that the marks of the plaintiff and the defendant",

are so dissimilar that there is no likelihood of confusion or deception. Mr. Lall also relies on Section 29(4), which includes, within the ambit of",

“infringementâ€, usage by a person who is not its registered proprietor, of a mark which is identical with, or similar to, the registered trade mark,",

and is used in relation to goods or services which are not similar to those for which the trade mark is a registered, provided the registered trade mark",

has a reputation in India, and the use, by the defendant, without due cause, takes unfair advantage of, or is detrimental to, the distinctive character or",

repute of the registered trade mark. As such, submits Mr. Lall, even in the case of dissimilar goods, infringement can take place. The test, in such",

cases, he submits, is only whether an unwary customer would wonder at the association between the item before him, and that manufactured by the",

proprietor of the registered trade mark.,

Mr. Lall further asserts that the defence, regarding “Nature’s†being a descriptive word, and commonly used, is not available to the",

defendants, in view of the assertion, in the written statement, that “the defendants mark ‘Nature’s Tattva’ is a coined and unique mark",

combining the word Nature with a Sanskrit word ‘Tattva’ which means ‘Elements’, thus showing its honest and bona fide adoption. To",

support his submission that the defendant cannot plead that the plaintiff’s mark is not unique, Mr. Lall relies on Procter & Gamble Manufacturing",

Co. Ltd v. Anchor Health & Beauty Care Pvt Ltd 211 (2014) DLT 466, for the proposition that the defendants cannot be permitted to approbate and",

reprobate, and are estopped from pleading lack of distinctiveness, in view of the averments contained in the written statement. Mr. Lall further places",

reliance, on the aspect of deceptive similarity, on the judgements of the Supreme Court in Kaviraj Pt. Durga Dutt Sharma v. Navratna Pharmaceutical",

Laboratories AIR 1965 SC 980, of a learned Single Judge of this Court in Baker Hughes Ltd v. Hiroo Khushlani (1998) 74 DLT 715 and the",

judgement of the Supreme Court, on appeal therefrom, as reported in Baker Hughes Ltd v. Hiroo Khushlani (2004) 12 SCC 628. The prima facie",

case, submits Mr. Lall, is always in favour of the registered proprietor of the trademark.",

Analysis,

An interlocutory injunction can be granted, by a Court, only if three factors coalesce; a prima facie case in favour of the applicant seeking",

injunction, the balance of convenience being in favour of grant of injunction, as opposed to the refusal thereof and the likelihood of irreparable loss or",

prejudice being suffered by the applicant, were injunction not to be granted. The existence of one, or more, of these three factors, would by itself be",

insufficient to justify grant of injunction; all three must coalesce. Howsoever cast iron the case for the plaintiff may appear to be, a court would not",

grant an injunction unless it is manifest that such grant is necessary to avoid irreparable loss or prejudice to the plaintiff, and the balance of",

convenience warrants grant of injunction. To these, the Supreme Court has, in Mahadeo Savlaram Shelke v. Pune Municipal Corporation( 1995) 3",

SCC 33, added the consideration of public interest; however, in private intellectual property disputes, this factor may not be of much significance.",

A manifestation of the “irreparable loss†and “balance of convenience†concepts â€" which, by their very nature, overlap to some extent",

â€" in the context of intellectual property injunctions, is the consideration of the longevity of usage, by the defendant, of the allegedly infringing",

trademark or other intellectual property. [Wander Ltd. v. Antox India P. Ltd. (1990) Supp SCC 727; Mahendra & Mahendra Paper Mills Ltd. v.,

Mahindra & Mahindra Ltd. (2002) 2 SCC 147; Goenka Institute of Education & Research v. Anjani Kumar Goenka, 2009 SCC OnLine Del 1691]",

The right to carry on legitimate and lawful trade and business is a fundamental right under the Constitution, and, while interdicting, by grant of",

injunctive relief, the business of the defendant, the Court has to be acutely conscious of the time from which the defendant has been carrying on such",

business. Evaluation of the competing considerations of the alleged infringement of the plaintiff’s intellectual right, and the prejudice that would",

result to the defendant if its business is brought to a halt at an interlocutory stage of the proceedings, is an exercise in tightrope walking, and it is for",

the Court to undertake the exercise with the requisite skill and experience. A mere prima facie view that the trademark used by the defendant appears,

to be infringing in nature, is not sufficient, by itself, to grant an injunction as sought, though it is an overwhelming consideration. The Court, while",

granting injunction, has to bear in mind the serious prejudice that may result to the defendant’s business, as well as all others who may be",

dependent on that business , such as its employees, if the business is brought to a halt. That the defendant may continue to carry on his business under",

a non-infringing trade mark, is not a complete answer. Oftentimes, considerable goodwill may have been generated, over the course of time, even by",

the usage of an infringing trade mark. It is for this reason that the Court also examines the promptitude with which the plaintiff has approached the,

Court. If the allegedly infringing trademark has been in use for a number of years, for example, the Court would be more circumspect in granting",

interlocutory injunction against the defendant. At such times, the Court may balance the equities by requiring the defendant to furnish accounts of the",

earnings made by using the allegedly infringing trade mark so that the plaintiff could, if it succeeds in the suit, be monetarily recompensed. Whether",

such monetary recompense would be sufficient to offset the prejudice caused to the plaintiff as a result of continuous usage of infringing trademark is,",

however, also a competing consideration, given the fact that intellectual property is a sanctified Constitutional asset of the citizen, and infringement",

thereof ordinarily is not to be tolerated. At the end of the day, the Court has to make a conscious and judicious determination to examine exactly which",

pan of the equitable scale is heavier, and decide accordingly. By its very nature, this exercise cannot be circumscribed by any strict or definitive",

guidelines.,

The onus, to prove the existence of a prima facie case, balance of convenience, and irreparable loss, as would justify grant of injunction, is always",

on the plaintiff, and never shifts even if, on the aspect of consideration of the material on record, the onus may shift this way or that.",

One more consideration that the Court is required to bear in mind, while dealing with applications for interlocutory injunction against usage of",

infringing intellectual property, is the somewhat sui generis nature of such proceedings. More often than not, intellectual property infringement litigation",

survives, or perishes, depending on the grant, or refusal, of interlocutory injunction. If interlocutory injunction is granted, the defendant’s business,",

at least under the allegedly infringing trademark or other intellectual property, is brought to a halt. If, on the other hand, interlocutory injunction is",

refused, the allegedly infringing trademark or other intellectual property, to use a cliché, “floods the marketâ€, resulting in the grant of any",

injunction, at a later point of time, becoming largely an exercise in futility, and the litigation getting reduced to a claim for damages. Applications for",

interlocutory injunction in intellectual property disputes have, therefore, to be treated with, and accorded, greater respect; the consequence of grant, or",

refusal, of injunction being, in almost all cases, irreversible at any later point of time.",

The injunction Court is required to be suitably sensitised of these aspects, before embarking on the exercise of examination of the merits of the",

plea for injunction.,

In the present case, there are, quite obviously, only two issues which arise for consideration. The first is whether the defendants have, prima facie,",

infringed the plaintiff’s trademark, or not. The second is whether, if they have, grant of injunction, against their continuing to infringe the",

plaintiff’s trademark, would be justified.",

Is there a prima facie case of infringement?,

46.1. Two factors are required to be borne in mind, at the very outset. First, that the prayer in the plaint is restricted to the marks “NATUREâ€,",

“NATURE ESSENCEâ€​ and “NATURE’S ESSENCEâ€​. There is no prayer relating to any mark of the plaintiff which uses, as a whole or",

part thereof, the word “Tattvaâ€. Though the plaintiff avers that it had started using the “Nature’s Panchtattva†mark in 2018, there is no",

relief sought, with respect to the said mark. The allegation of infringement is, therefore, required to be examined, in respect of the defendants",

trademarks, vis-à -vis the marks “NATUREâ€, “NATURE ESSENCE†and “NATURE’S ESSENCEâ€, of the plaintiff. The second",

aspect, to be borne in mind, is that there is no prayer, in the plaint, against alleged passing off, by the defendant, of its products, as those of the",

plaintiff. The prayer relates only to infringement. Mr. Lall, with the candour expected of Senior Counsel, acknowledged that this appears to have been",

a lapse. Be that as it may, I do not propose, in this order, to examine whether the defendants are, or are not, passing off their products as those of the",

plaintiff, in the absence of any prayer predicated on such a plea.",

46.2 In order to establish a case of infringement, the plaintiff has to make out a clear case of deceptive and confusing similarity, between the marks of",

the defendant, and its own registered trade marks, as there can be no infringement with respect to an unregistered trademark [Ref. Section 27(1) of",

the Trade Marks Act, 1999 which prohibits any person from instituting “any proceeding to prevent, or to recover damages for, the infringement of",

an unregistered trade mark.â€​].,

46.3 The plaintiff has placed, on record, certificates of registration, issued by the Trade Marks Registry, with respect to its various marks. They",

pertained to the word Mark “NATURE ESSENCE†and “NATURE’S ESSENCEâ€, and the trademarks , ,",

 and . Though applications, for registration of other marks, have also been placed on record, it does not appear that any other trademark",

has been registered in favour of the plaintiff. I am required, therefore, to examine the allegation of infringement, with respect to the aforesaid",

trademarks, vis-Ã -vis the mark of the defendants which is .",

46.4 On the aspect of deceptive similarity, this Court has, in its recent decision in FDC Ltd v. Faraway Foods Pvt Ltd MANU/DE/0230/2021, culled",

out the following principles from, inter alia, the judgements in Satyam Infoway (P) Ltd v. Siffynet Solutions (P) Ltd (2004) 6 SCC 145, Cadila Health",

Care Ltd v. Cadila Pharmaceuticals Ltd (2001) 5 SCC 73, Kaviraj Pt. Durga Dutt Sharma6, National Sewing Thread Co. Ltd v. James Chadwick &",

Bros Ltd AIR 1953 SC 357, Corn Products Refining Co. v Shangrila Food Products Ltd AIR 1960 SC 142, Amritdhara Pharmacy v. Satya Deo Gupta",

AIR 1963 SC 449, K. R. Krishna Chettiar v. Shri Ambal & Co. (1969) 2 SCC 131, F. Hoffman-La Roche & Co. Ltd v. Geoffrey Manners & Co. Pvt",

Ltd (1969) 2 SCC 716, Mahendra & Mahendra Paper Mills Ltd v. Mahindra & Mahindra Ltd (2002) 2 SCC 147, Laxmikant V. Patel v. Chetanbhai",

Shah (2002) 3 SCC 65, Khoday Distilleries Ltd v. Scotch Whisky Association (2008) 10 SCC 723, Nandhini Deluxe v. Karnataka Co-operative Milk",

Producers Federation Ltd (2018) 9 SCC 183 and Wockhardt Ltd v. Torrent Pharmaceuticals Ltd (2018) 18 SCC 346:,

(a) In assessing deceptive similarity, the class of the customer would purchase the product is relevant. The look/appearance, and the sound, of the",

trade marks, as well as the nature of the goods, are all relevant considerations. Surrounding circumstances are also relevant.",

(b) The onus of proof is on the plaintiff who alleges passing off. As against this, in an opposition to the registration of a trade mark, the onus to prove",

deceptive similarity is on the defendant who seeks non-registration, or removal of the trade mark from the register.",

(c) ""Confusion"" refers to the state of mind of the customer who, on seeing the mark, thinks that it differs from the mark on the goods which he has",

previously bought, but is doubtful whether that impression is not due to imperfect recollection. The question is one of first impression.",

(d) This is especially true in the matter of phonetic similarity. A meticulous comparison of the words, syllable by syllable, is to be avoided. The",

possibility of careless pronunciation and speech, both on the part of the buyer walking into the shop, as well as the shop assistant, is also required to be",

factored into consideration.,

(e) The matter has to be examined from the point of view of a person of average intelligence and imperfect recollection. It has to be seen as to how,

such a purchaser would react to the trade mark, the association which he would form and how he would connect the trade marks with the goods he",

would be purchasing.,

(f) The Pianotist test [Enunciated in In re. Pianotist Application (1906) 23 RPC 774], postulated over a century ago, has repeatedly been endorsed by",

the Supreme Court, as the definitive test to be adopted while comparing rival trade marks. According to this test, the Court is required to judge the",

rival trade marks by their look and sound, and consider,",

(i) the goods to which they are to be applied,",

(ii) the nature and kind of customer who would be likely to buy those goods,",

(iii) all surrounding circumstances and,

(iv) the consequences which would follow if each of the marks is used in the normal way as the trade mark for the goods of the respective owners.,

While doing so, the common part of the words forming the competing marks may not be decisive. The overall similarity of the composite words is",

required to be seen, having regard to the circumstance (if applicable) that both are on like goods of similar description. The test to be applied is",

whether, if the two marks are used in a normal and fair manner, there is likelihood of confusion or deception.",

(g) The whole word/mark is to be considered. An ordinary man would not split a word or name, in a trade mark, into its components, but would go by",

the overall structural and phonetic similarity of the marks at the nature of the goods previously purchased, or of which he has been told and which he",

wants to purchase. It has to be examined whether the totality of the trade mark of the defendant is likely to cause deception/confusion or mistake in,

the minds of the persons accustomed to the existing trade mark of the plaintiff.,

(h) The resemblance may be phonetic, visual or in the basic idea represented by the plaintiff's mark. The Court is, however, required to apply both the",

phonetic and the visual tests. At times, ocular similarity may be sufficient to find possibility of confusion/deception, even if the marks are visually",

dissimilar, though ocular similarity, by itself, may not, generally, be the decisive test. Where, however, (i) in all other respects, the marks of the plaintiff",

and defendant are different, (ii) the word/words, in the marks, which are phonetically similar, cannot be regarded as the dominant word, or essential",

feature, in the marks, and (iii) the surrounding circumstances also belie any possibility of confusion, it has been held that deceptive similarity cannot be",

found to exist merely on the basis of phonetic similarity or even identity. The matter, apparently, is always one of fact. The Court would have to",

decide, on a comparison of the two marks, and the parts thereof which are phonetically similar, as to whether such phonetic similarity is likely,",

considering all other circumstances, to confuse or deceive a purchaser of average intelligence and imperfect recollection, always bearing in mind the",

nature of the goods, and the degree of circumspection which would be expected of the purchasers who would purchase such goods.",

(i) The Court is required to examine whether the essential features of the plaintiff's mark are to be found in the mark of the defendant. Identification,

of the essential features is a question of fact, left to the discretion of the Court.",

(j) No objective standards are possible, regarding the degree of similarity which is likely to cause deception. It has to be seen from the viewpoint of the",

purchasers of the goods.,

(k) The test to be applied would depend on the facts of the case. Precedents are valuable only to the extent they specify tests for application, and not",

on facts.,

(l) On the issue of deceptive similarity, and especially with respect to the aspect of phonetic similarity, English cases are not of relevance. English",

cases are useful only to the extent they aid in understanding the essential features of trade mark law. The tests for deceptive similarity, which apply in",

other jurisdictions, may not always apply in India.",

46.5 That the application of the aforesaid tests, in any given case, is purely a question of fact, involving exercise of judicial discretion by the Court, and",

that no objective or preset standards could be stipulated in that regard, may be apparent from the fact that, applying these tests,",

(i) ""Sify"" and ""Siffy"" were held to be phonetically and visually similar, with the addition of the suffix ""net"" after ""Siffy"" being found to be insufficient to",

tide over the similarity,",

(ii) ""Gluvita"" and ""Glucovita"" were found to be phonetically similar, with the syllable ""co"" in the latter name being regarded as insignificant,",

(iii) ""Amritdhara"" and ""Lakshmandhara"" were found to be deceptively similar, and",

(iv) ""Sri Ambal"" was found to be phonetically similar to ""Sri Andal""16, but",

(v) on an intricate and microscopic comparison of the competing words, it was held that ""Protovit"" and ""Dropovit"" were dissimilar, with no possibility of",

confusion.,

46.6 Applying the above tests, the conclusion that the marks  and  are deceptively similar is, in my view, prima facie undisputable.",

The marks are in identical colours with the placement of words being also similar. Both contain the word “Nature’s†in a larger font, above",

the word “Tattva†in the case of the defendant’s mark, and “Inc.â€, in the case of the plaintiff’s mark, below it in smaller letters. Both",

marks are green in colour, and use the word “Nature’s†with an apostrophe. In both cases, there is the insignia of a leaf over the word",

“Nature’s†which, even by itself, prima facie indicates imitation, by the defendants, of the plaintiff’s mark, this being a clearly distinctive",

feature of the plaintiff’s mark.,

46.7 Vis-à -vis the “Nature’s Essence†mark of the plaintiff, the “Nature’s Tattva†mark of the defendants also appears to be a",

case of “idea infringementâ€, as one of the principal meanings of the Hindi (or, rather, Sanskrit) word “tattva†is “essenceâ€. (The",

suggestion, by the defendants, that “tattva†means “elementsâ€, though etymologically also correct, is an apparent attempt to obfuscate this",

issue.) This appears, prima facie, to be an attempt to confuse the customer of “average intelligence and imperfect recollectionâ€​.",

46.8 The contention, of Mr. Sharma, that the plaintiff cannot claim any trademark rights over the word “Natureâ€, as it is descriptive in nature, is",

neither here nor there. In the first place, the plaintiff’s trademark, of which it alleges infringement, is not “NATURE†per se, but",

“NATURE’S INC.†or “NATURE’S ESSENCEâ€. As I have already held hereinbefore, the defendant’s mark is, visually and",

phonetically, deceptively similar to the plaintiff’s “NATURE’S INC.†mark, and conveys a deceptively similar idea to that conveyed by",

“NATURE’S ESSENCEâ€, as has the potential of confusing a customer of average intelligence and imperfect recollection. Whether an",

intellectual property monopoly can be claimed in respect of the word “NATURE†is, therefore, really off the mark. It would be totally antithetical",

to all canons of trademark jurisprudence to question the validity of the  or  marks because “Nature†is a descriptive word.,

Once “Nature’s†is used in conjunction with “Inc.â€, or “Essenceâ€, it assumes a definite and distinct â€" as well as distinctive â€"",

connotation and meaning, which is totally different from “Nature†per se. Even if “Inc.†were to be treated as an acronym for",

“Incorporatedâ€, the  mark has a distinctive identity all its own, immediately apparent to the naked eye. Once, therefore, deceptive",

similarity is established, violation of the proprietorial right, of the plaintiff, over the  or  trademark, stands made out. Infringement",

being in the nature of a violation of the proprietorial right of the owner of a registered trade mark, a case of infringement stands, thereby, prima facie",

established.,

46.9 In Kaviraj Pt. Durga Dutt SharmaA IR 1965 SC 980, the Supreme Court held that the “resemblance may be phonetic, visual or in the basic",

idea represented by the plaintiff’s markâ€. Any one of these similarities would, therefore, be sufficient to make out a case of infringement. In the",

present case, the defendants’ mark is, at least visually as well as qua the basic idea thereof, starkly similar to the plaintiff’s marks. Even",

phonetically, it cannot be said that “Nature’s Essence†and “Nature’s Tattva†are wholly dissimilar, especially given the fact that the",

opening word of both expressions is the same.,

46.10 Mr Sharma, on behalf of the defendant, sought to contend that there was no overlap in the goods on which the defendant used its mark and",

those on which the plaintiff did so, as the products of the defendant, except for Hand Sanitizer and Charcoal Face Pack, were DIY items, whereas the",

plaintiff’s products were ready to use. To my mind, this makes little, if any, difference. Both make cosmetics and toilet preparations. The “do-",

it-yourself†aspect of the defendant’s products pertains to the mode of use of the product, and not to the nature of the product itself. In any",

event, both the products being cosmetics, and the marks being similar visually as well as by idea association, the existence of infringement cannot be",

gainsaid merely because the defendants’ products are DIY and the plaintiff’s ready to use. With the expansion of product portfolios in nearly,

every stream of business, such diversity is often encountered in different products of the same manufacturer. For example, it is a matter of common",

knowledge that the same pharma company may be manufacturing syrups both as ready solutions or emulsions, or as suspensions which have to be",

prepared by mixing the medicine, in powder form, with water. That factor, in my prima facie view, cannot overwhelm the essentially infringing nature",

of the defendants’ marks, vis-a-vis those of the plaintiff.",

46.11 Prima facie, therefore, the essential features of the plaintiff’s mark, including (i) the colour, (ii) placement of the words “Nature’sâ€",

and “Inc.â€, in the case of the  mark, and of the words “Nature’s†and “Essence†in the case of the  mark of the",

plaintiff, vis-à -vis the words “Nature’s†and “Tattva†in the case of the  mark of the defendants, (iii) the use of the leaf",

insignia over the word “Nature’sâ€, and (iv) the idea conveyed by the words “Nature’s Essence†(vis-à -vis “Nature’s",

Tattvaâ€), have deliberately been adopted and imitated, by the defendants, making out a prima facie case of infringement. Viewed from the",

perspective of a person of average intelligence and imperfect recollection, the marks, in my view, are confusingly similar.",

Is the plaintiff entitled to interim injunction?,

47.1 Once a case of prima facie infringement is established, ordinarily, the plaintiff would be entitled to injunction, in view of the trespass, by the",

defendants, into its valuable proprietary domain. The Court is also required, however, to consider the longevity of use, by the defendants, of the",

allegedly infringing trademark, as part of the twin considerations of balance of convenience and irreparable loss. In this exercise, however, the general",

principle is that injunction follows infringement. In cases where the infringement appears to be deliberate, injunction must follow suit. This position of",

law is thus pithily, and unequivocally, stated, by the Supreme Court, in Midas Hygiene Industries (P) Ltd v. Sudhir Bhatia (2004) 3 SCC 90:",

“The law on the subject is well settled. In cases of infringement either of trademark or copyright, normally an injunction must follow.",

Mere delay in bringing action is not sufficient to defeat grant of injunction in such cases. The grant of injunction also becomes necessary if,

it prima facie appears that the adoption of the mark was itself dishonest.â€​,

(Emphasis supplied),

There are decisions, of this Court as well as of other High Courts, on similar lines; however, given the categorical exposition of the legal position by",

the Supreme Court, in the afore-extracted passage, it is not necessary to advert thereto.",

47.2 The similarity in design and idea identity between the expressions “Nature’s Essence†and “Natures Tattvaâ€, and usage of the",

“leaf insigniaâ€, prima facie lead me to believe that the infringement, by the defendants, of the plaintiff’s trademark, was not innocent or",

coincidental. A deliberate attempt to encash on the goodwill and reputation of the plaintiff appears to have been made by the defendants. Though, as",

already noticed at the commencement of this judgement, no relief, qua passing off, has been sought in the plaint, this factor becomes relevant when",

one assesses whether the imitation, by the defendants, of the plaintiff’s mark, was unintentional or deliberate. I am inclined to hold in favour of the",

plaintiff , rather than the defendants, on the facts before me.",

47.3 In view thereof, the plaintiff cannot be regarded as is entitled to interim injunction, on the ground of longevity of user, by the defendants, of the",

infringing trademark.,

47.4 To turn, now, to the plea, of the defendants, of priority of user.",

47.5 The submissions, of Mr. Lall, regarding the defendants having produced only one solitary invoice, dated 3rd December, 2015, referring to any",

“Nature’s Tattva†product, with their written statement, to claim user since 2015, with no explanation as to how all three copies of the",

invoices were in the possession of the defendants, also merits consideration. In any event, the plaintiff has a valid registration, of the  mark",

since 24th November, 2009, and of the  mark at least since 27th October, 2016, being the dates of the Certificates of Registration issued by",

the Trade Marks Registry in respect of the said marks. As against this, the defendant had applied for registration of their  mark only on 26th",

April, 2018. Till date, the mark remains unregistered. No credible evidence of prior user, by the defendants, of their  mark is forthcoming on",

the record, as all invoices, save and except for the single invoice dated 3rd December, 2015, which make reference to any “Natures Tattvaâ€",

product, are of 2018, 2019 and 2020. I may note, in this context, that, while the prayer, in the plaint, does not refer to the “Nature’s Inc.â€",

mark, it does seek protection against infringement of the “Nature’s†mark of the plaintiff. Besides, there is a categorical allegation, in the",

plaint, regarding infringement, by the defendants, of the  mark of the plaintiff.",

47.6 I am not inclined to take, into consideration, the documents filed by the defendants with IA 2748/2021, for adjudicating the present application, by",

the plaintiffs, under Order XXXIX of the CPC. The Statement of Truth, filed by the defendants with the written statement clearly avers that “all",

the documents in (their) power, possession, control or custody, pertaining to the facts and circumstances of the proceedings initiated against",

Defendants No 1 and 2 have been disclosed in the copies of the same has been filed along with the written statement and that (they) (did) not have,

any other document in (their) power, possession, control or custody which to (their) knowledge are relevant to the present suitâ€. This declaration,",

having been tendered under the Commercial Courts Act, has to be accorded enhanced solemnity, is a complete answer to the request, of Mr. Sharma,",

for the additional documents, filed with IA 2748/2021, to be taken into account while deciding the present application. It is also difficult to comprehend",

how, when the defendants have filed, with the written statement, as many as 14 invoices, with the lone “Nature’s Tattva†invoice being of 3rd",

December, 2015, they failed to file all other invoices of the said period. All invoices now filed with IA 2748/2021 being merely printed copies, with no",

signature or other insignia of genuineness, I am not inclined to take them into consideration while considering the application of the plaintiff under",

Order XXXIX of the CPC.,

47.7 Besides, if the defendants were, in fact, selling their products, with the “NATURE’S TATTVA†mark, prior to 2018, it defeats",

comprehension, prima facie, that they would have filed, with their written statement, only one solitary invoice, dated 3rd December, 2015.",

47.8 Even on the basis of the consideration of priority of user, therefore, the plaintiff is, prima facie, entitled to interlocutory injunction as sought.",

Conclusion,

In view of the aforesaid discussion, the plaintiff is found entitled to the prayer for interlocutory injunction, as contained in the present application.",

Pending disposal of the suit, therefore, the defendants, as well as their servants, agents, dealers, representatives and all other persons acting on",

their behalf, shall stand restrained from dealing in/making, selling, offering for sale or advertising, in any manner, cosmetics and toiletries products or",

any allied goods, bearing the impugned mark, or any other mark, confusingly or deceptively similar to the registered “NATURE’S INC.†and",

“NATURE’S ESSENCEâ€​ trademarks of the plaintiff.,

The application stands allowed accordingly.,

Needless to say, all observations in this order are merely prima facie, intended to aid disposal of the plaintiff’s application under Order XXXIX",

Rules 1 and 2, CPC, and would not inhibit the Court from taking a different view, at any later stage or at the final hearing of the suit.",