CRYOGAS EQUIPMENT PRIVATE LIMITED Vs. INOX INDIA LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The captioned appeals arise from a common judgement dtd. 22/10/2024 delivered by the High Court of Gujarat at Ahmedabad (High Court) in a dispute between the parties primarily concerning an alleged copyright infringement, whereby the 4th Additional District Judge at Vadodara's (Commercial Court) order dtd. 3/5/2024 allowing an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) was set aside, and the Suit filed by Respondent No. 2 was restored to its original number (Impugned Judgement).

(3.) The parties to the appeal are, inter alia embroiled in a dispute concerning the purported infringement of intellectual property (IP) rights in relation to the designing and manufacturing of the internal parts of Cryogenic Storage Tanks and Distribution Systems which are mounted on Trailers and Semi-Trailers, to effectively transport industrial gases, liquified natural gas (LNG) and such like substances.