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Judgment
Prabha Sridevan, J
A compromise has been arrived at for the Hon'ble High Court of Delhi in FAO No. 115/2012, by which the plaintiff P.K.J. Cosmetic Pvt. Ltd., was
recorded as being entitled to use the word/mark VENUS word per se and in other forms in relation to hair removing preparations/products and the
said plaintiff was recorded as being entitled to the trade mark No. 220711 in Class 3 and No. 1339866 in Class 35. The plaintiff agreed to withdraw
the pending trade mark application in No. 1823077 in Class 3 dated 28th May 2009, but the plaintiff acknowledged that RSPL Limited was entitled to
use the mark VENUS in relation to other goods and services and that it will not interfere with that right. The plaintiff also agreed to withdraw the
various opposition numbers against the defendant application and the rectification application pending before this Board. This is found in Para 9 of the
affidavit filed in support of the compromise memo. Accordingly, All the Miscellaneous Petitions and ORA/147/2012/TM/DEL, ORA/22-
24/2012/TM/DEL, ORA/138/2012/TM/DEL and ORA/161/2012/TM/DEL are dismissed. Orders were reserved in M.P. Nos. 170/2012 and 40 to
42/2012. But in view of the compromise, no orders are necessary in the miscellaneous petitions.