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Judgment
D.K. Deshmukh, J.—The learned Counsel appearing for the Defendant has placed on record two labels, which are taken on record and marked "X" and "Y" for identification. The learned Counsel appearing for the Defendant, without prejudice to his rights and contentions in the ''suit and in opposition proceedings, submits that during the pendency of the suit the Defendant will only use the label at "Y" in relation to mosquito repellants and electrically operated apparatus in respect thereof. The learned Counsel further states that they have existing stock of labels, cartoon and other advertising material bearing label at "X" and that within a period of six months from today that stock will be disposed of. He further states that the value of the material referred to above is approximately Rs. 1 crore. The learned Counsel further submits that except for disposing of the stock as aforesaid, the label at "X" shall not be used by the Defendant in relation to mosquito repellants machines and electrically operated apparatus in respect thereof during the pendency of the suit. Statement in accepted.
In view of this statement, Notice of Motion is disposed of.