Grupo Bimbo, S.A.B. De C.V. & Anr. vs. M/S. Bimbis Through Its Proprietor
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Cause title — parties, addresses and appearances
O R D E R %
2026
This suit is instituted on behalf of the Plaintiffs inter alia seeking a decree of permanent injunction restraining the Defendant and all others acting on its behalf from manufacturing, exporting, distributing, selling, advertising or in any other manner using impugned trademarks BIMBI’S and/or and/or any other trademark deceptively similar to Plaintiffs’ registered trademarks BIMBO, and , amounting to infringement of trademark and/or passing off. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2026 at 11:35:12 2. During the pendency of the suit, parties were referred to the Delhi High Court Mediation and Conciliation Centre, where they have amicably settled their inter se disputes and a Settlement Agreement has been executed and signed on 29.07.2026, incorporating the terms of settlement, copy of which is on record.
Court has perused the terms of settlement and finds the same to be lawful. The terms of settlement are extracted hereunder for ready reference:- “1. The Second Party agrees, understands, acknowledges, and confirms that the Plaintiffs/First Party are the proprietor of the registered Trade Mark and has exclusive rights, title, goodwill, reputation, validity and enforceability in and to the BIMBO trademarks as claimed in the suit. The Second Party undertakes to not to challenge, oppose, cancel, invalidate, or otherwise contest such rights of the First Party.
The Second Party agrees and undertakes that it will refrain, from the time and in the manner further set out in this Agreement, from using the mark/word "Bimbi's" as a trademark for the marketing, branding, or sale of its products.
The Second Party agrees to cease and desist from using, adopting, registering, applying for registration, owning, promoting, advertising, or otherwise exploiting any mark, trade name; domain name, social media handle, corporate name, business identifier, keyword, metatag, packaging, label, or other sign that is identical or confusingly similar to the First Party's BIMBO marks, including without limitation BIMBI, BIMBI'S, BIMBIS, or any phonetic, visual, transliterated, stylized, abbreviated, or deceptively similar variation thereof in view of the present Settlement Agreement.
The Second Party undertakes to change the name of its establishment/trade name from "Bimbi's" within 30 days of execution of this Settlement Agreement.
In the future, the Second Party may use the trademark/name "Bimbita's", "Bimbita Mukherjee", some combination of the word(s) "Bimbita's"/ "Bimbita Mukherjee" along with other words, or an entirely different trademark which is not identical and/or deceptively similar to the trade mark 'BIMBO' and/or unconnected with "Bimbo". For the avoidance of doubt, the Second Party may re-brand from time to time and use different trademarks/names, so long as it refrains from using the name "Bimbi's". This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2026 at 11:35:12 6. The Second Party agrees that it shall exhaust its goods, labels, brochures, boxes and packaging material, visiting cards, pamphlets, flyers, advertising material, papers, stationery, and other printed matter, if any, containing the mark "Bimbi's", and undertakes to the Hon'ble High Court of Delhi that it shall do so within a period of 30 days from the date of execution of this Settlement Agreement.
The Second Party undertakes to take all steps within its control to remove its listings - under the name "Bimbi's" - from social media or online platforms within 30 days of the execution of this Settlement Agreement.
The Second Party states that it has implemented a technical solution such that any customer reaching the website bimbis.in shall be automatically re-directed to its new website, which shall be maintained in consonance with this Settlement Agreement. The domain name bimbis.in is scheduled to expire on 27.07.2027. It is stated that within a time period of three months from the date of execution of this Settlement Agreement, the Second Party shall take all necessary steps to surrender/cancel the domain name and provide copy of such request letter or intimation as may be submitted with the concerned authorities by the Second Party to the counsel for First Party as a proof of compliance.
The Second Party agrees to not to register, acquire, use, or facilitate the registration of any domain name containing BIMBO, BIMBI, BIMBIS, BIMBI'S, or any confusingly similar variation either hy themselves or through third parties in future.
The Second Party states it will require an estimated period of three months to make amendments to the existing government registrations (GST, Trade Licence, FSSAI registration etc.), or to obtain fresh registrations. The Parties accordingly agree that the Second Party shall take necessary steps in this regard, within three months after the execution of the Settlement Agreement.
It is Stated and clarified hy the Second Party that, as on the date of execution of the Settlement Agreement, the use of the hank account in the name of Bimbi's has been discontinued.
The Second Party will make its best and bona fide efforts to complete the transition referenced in Clause 10 within a period of three months. In the event that certain aspects of the transition remain incomplete even after the expiry of three months, despite the Second Party's best efforts, the Second Party undertakes to inform the First Party - through its Counsel - of the specific remaining tasks in the transitional process, the steps being taken, and the expected time required to complete the transition.
The First Party agrees not to press for or claim other relief(s) sought in the Suit, in view of the agreement arrived at and the undertakings given This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2026 at 11:35:12 by the Second Party. Specifically the First Party shall not claim any damages or compensation for the use of the word "Bimbi's" by the Second Party.
The Parties agree that the present dispute stands settled in view of the terms arrived at and the undertakings given hereinabove. The parties shall appear before the Hon'ble Court oh the next date fixed, or on any date that might be convenient to the Hon'ble Court, and shall pray to the Hon'ble Court that the Suit bearing number CS (Comm.) No. 681 of 2025 may be decreed in terms of the present Settlement Agreement.
The Second Party agrees and acknowledges that the terms of the present Settlement Agreement shall be binding on its proprietor, successors, assigns in business, licensees, franchisees, agents, distributors and dealers, and to anyone acting on their behalf and within their control.
The Parties hereto confirm and declare that all the disputes and differences between them have been amicably settled and that they are left with no claims or demands against each other qua the suit and that they have arrived at this Settlement Agreement voluntarily and of their own free will.
In case either Party is found to violate the above terms, the other Party shall be entitled to take all such actions and seek such remedies as are permissible under applicable law such as damages costs etc, including taking recourse to remedies under the Contempt of Courts Act, 1971. 18. The Parties agree that they have understood the contents of the present Settlement Agreement as the same have been explained to them by the Mediator and their respective counsel in the presence of each other, that they have executed the present Settlement Agreement by their own free will and volition without any force or pressure from anybody, and that they have consented to the same in its true letter and spirit, and as such they shall not dispute the same in the future.
The Parties undertake that they are bound by this Settlement Agreement and further undertake to abide by the terms and conditions as set out therein and not to dispute the same hereinafter in future.
The First Party shall be free to seek refund of court fee from the Hon'ble Court in terms of applicable statutory provisions, and the Second Party shall have no objection to this.
The signatories to this Settlement Agreement state that they have the authority to settle this Suit amicably on behalf of the parties to the Suit……”
The suit is accordingly decreed in terms of the settlement between the parties. The Settlement Agreement together with Annexures-A, B and C This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2026 at 11:35:12 shall form a part of the decree.
Registry is directed to draw up the decree sheet.
Suit stands disposed of along with pending application.
Plaintiffs are held entitled to refund of the entire Court fees in accordance with the Court Fees Act, 1870. JYOTI SINGH, J AUGUST 3, 2026/YA This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/08/2026 at 11:35:12
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.