ANHEUSER-BUSCH LLC Vs. SURJEET LAL

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present suit has been filed by the Plaintiff seeking permanent injunction restraining the Defendants from using any glass bottles with the embossed word 'BUDWEISER'. The prayers sought in the suit are as under:

(3.) The present suit was listed on 20/12/2018. The case of the Plaintiff - Anheuser-Busch LLC is that it is the owner of the mark 'BUDWEISER'. It was submitted by ld. Counsel for the Plaintiff that the Defendant is the manufacturer and seller of beer under the marks 'BLACK FORT' and 'BLACK FORT' . The grievance of the Plaintiff is that the bottles of beer manufactured by the Plaintiff with the embossed word 'BUDWEISER' are being used by the Defendants by re-labelling them as 'BLACK FORT' and 'BLACK FORT' . Images of such bottles, as also physical bottles, were also produced before this Court.