BHARAT BHOGILAL PATEL Vs. NOKIA CORPORATIONS

JUDGEMENT

(1.) This Regular First Appeal impugns the judgment and decree dated 28th May, 2014 in CS(OS) 3071/2011 of this Court.

(2.) This appeal filed on 17th January, 2020 and re-filed on 20th January, 2020 and 23rd January, 2020, came up first before this Court on 29th January, 2020 when at the request of the counsel for the appellant, the appeal was adjourned to today. The appeal is accompanied with CM No. 3551/2020 for condonation of 2021 days delay in filing thereof.

(3.) The respondent/plaintiff had instituted the suit from which this appeal arises, for declaration of non-infringement and for restraining the appellant/defendant from meting out groundless threats of infringement to the respondent/plaintiff.