Reasoning
Decision
Bharat Matrimony.com Pvt. Ltd
v.
People Interactive (i) Pvt. Ltd
(Supreme Court Of India)
Civil Appeal No. 2142 Of 2007 | 07-01-2016
1. It has been brought to our notice that the parties have amicably settled the disputes. The Joint Memo of Settlement dated 10.11.2014 has been filed before this Court on 18.11.2014. The terms of Settlement read as follows:
“(a) Appellant shall use the certificate granted to it by the Limca Records as defined in the certificate and shall not make any contrary statement.
(b) The Appellant agrees to use the following statement in its website/marketing communications:
“Featured in the Limca Book of Records, for record number of documented marriages online”
(c) That the parties herein shall file the above terms of settlement before the Honble Supreme Court and shall request the court hearing the Appeal bearing C.A.No.2142/2007 to dispose of the appeal in terms of the said consent terms.
(d) The Respondent shall close/withdraw complaint bearing complaint No. UTP 10/2007 filed against the Appellant before the MRTP Commission (now Competition Commission of India)
(e) The parties agree that they shall have no claim against each other now or in future, on the same ground mentioned in the present Appeal and or the UTP Complaint NO.10/2007.
(f) The parties shall bear their own costs.”
2. The appeal is disposed of in terms of the Settlement entered between the parties. No costs.
Advocates List
For the Appellant ----------- For the Respondent ---------
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Eq Citation
2016 (4) SCJ 93
(2016) 3 SCC 294
2016 (1) SCALE 493
LQ/SC/2016/38
HeadNote
to either party IPR — Trademarks, Copyrights and Patents — Trademarks — Infringement — Settlement between parties — Appeal disposed of in terms of settlement entered between parties
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