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Judgment
This Civil Suit is filed by the plaintiff seeking a permanent injunction to restrain the defendant from manufacturing, marketing, or selling soaps under the mark "MYSOAP", which is deceptively and confusingly similar to the plaintiff's registered trademark "MYSOP" (also referenced as "MYSPO"), thereby constituting trademark infringement and passing off. Additionally, the plaintiff prays for a mandatory order directing the defendant to surrender all infringing packaging, dies, and promotional materials for destruction, a decree awarding Rs.10,00,000/- in damages, a preliminary decree for the rendition of accounts to recover profits made from the illegal use of the mark, and the costs of the suit.
Today, the above C.S.No.225 of 2018 is listed under the caption ‘for memo of compromise’. Both the parties appeared before this Court and submitted that they have arrived at an amicable settlement and a joint compromise memo dated 15.08.2026 duly signed by both parties and their respective counsels have been filed before this Court.
Recording the said joint compromise memo dated 15.08.2026, this Civil Suit is disposed of. The joint compromise memo dated 15.08.2026 shall also form part of the order. Consequently, connected Applications, if any, are closed. However, there shall be no order as to costs.