WACOM COMPANY LIMITED Vs. CIREL SYSTEMS PRIVATE LIMITED

JUDGEMENT

(1.) This petition is filed by Wacom Company Limited, Japan, Represented by power of attorney holder Mr. Nripendra Kashyap against Cirel Systems Private Limited situated at Kundalahalli, Bengaluru, Karnataka, India under Order XXVI Rules 19 to 22 R/w Sec. 78 of CPC, 1908, seeking relief as directed in Civil Action No.2:24-CV-00702-JRG (between Wacom Co. Ltd. Vs. Shenzhen Qianfenyi Intelligent Technology Co. Ltd.) by the Hon'ble United States District Court for the Eastern District of Texas.

(2.) It is stated that the Petitioner is a corporation incorporated under the laws of Tokyo, Japan, having its registered in Japan. It is a global technology firm specializing in interactive pen tablets, pen displays, digital styli, and signature solutions. Mr. Nripendra Kashyap is the authorised signatory of the Petitioner vide a Power of Attorney dtd. 24/9/2025 issued by the Petitioner.

(3.) That the Respondent-*Shenzen Qianfenyi Intelligent Technology Company Limited (hereinafter referred to as "Maxeye"). The Plaintiff alleged before the Hon'ble US District Court that Maxeye makes, offers to sell and sells branded and non-branded infringing stylus products, including at least under the names Maxeye, Penoval, and Metapen, for use, sale, distribution, and exportation to and importation into the United States. The Plaintiff's claim is that the production, sale, and distribution of these impugned products infringe on their rights in the Patents-in-Suit. The Plaintiff asserts the details under para 4(i) to 4(vi) in the petition.