SCHREDER S A S Vs. ELECTRICAL LINES

JUDGEMENT

(1.) By this order I shall dispose of the present application being I.A. No.3499/2009 under Order XXXIX Rules 1 & 2 read with Section 151 C.P.C. filed by the plaintiffs.

(2.) The plaintiffs filed the present suit for permanent injunction, restraining infringement and passing off of design registration, damages, rendition of accounts, delivery up etc.

(3.) It is averred in the plaint, that the plaintiff No.1 is a company incorporated in Belgium, and is engaged in the business of photometrically controlled luminaries, various lighting products including street lighting fixtures and floodlights and has worldwide operations. Plaintiff No.2 is a joint venture company of plaintiff No.1 in India. Plaintiff No.1 and its group companies are operating worldwide in more than 34 countries spread over 5 continents.