MICROSOFT CORPORATION Vs. SATVEER GAUR

JUDGEMENT

(1.) The present suit has been filed by the plaintiffs with the following prayers:

(2.) The plaintiff No.1 Microsoft Corporation ('Microsoft', in short) is a company organized and existing under the laws of State of Washington, USA, having its principal office in RedMond WA, USA. The plaintiff No.2 is Microsoft Corporation Pvt. Ltd. which is wholly owned marketing subsidiary of the plaintiff No.1, having its corporate office at Nehru Place, New Delhi. Plaintiff No. 3 is Adobe Systems incorporated, is a company organized and existing under the laws of the State of Washington, USA. The plaintiff No.4 is Quest Software Inc., is a company organized and existing under the laws of the State of California, USA.

(3.) It is the case of the plaintiffs that the plaintiff No.1 is the biggest software publisher for personal and business computing in the world. Microsoft engages in the development, manufacturing, licensing and support of a range of software products for various computing devices. Its software products includes operating systems for servers, personal computers and intelligent devices, server applications for distributed computing environments, information worker productivity applications and software development tools. Microsoft also sells video game consoles, video games and engages in online business through various network portals.