MICROSOFT CORPORATION Vs. G-NET TECHNOLOGIES

JUDGEMENT

(1.) The plaintiffs have filed the above-mentioned suit for permanent injunction restraining infringement of copyrights, delivery up, rendition of accounts of profit and damages etc.

(2.) As per the plaint, plaintiff No.1, Microsoft Corporation is the Company organized and existing under the laws of the State of Washington, USA. Plaintiff No.2, Microsoft Corporation India Private Limited is the wholly owned marketing subsidiary of plaintiff No.1, having its office at Eros Corporate Towers, 5 th Floor, Nehru Place, New Delhi-110019 and is an entity incorporated and registered under the Indian Companies Act, 1956. Plaintiff No.2 was set up in the year 1989 to provide marketing, promotion, anti-piracy awareness campaigns and actions and channel development support to plaintiff No.1 and/or its affiliates. Additionally, the products of plaintiff No.1 are distributed in New Delhi through various authorized distributors.

(3.) The case of the plaintiffs is that plaintiff No.1 was set up in the year 1975 and is the biggest software publisher for personal and business computing in the world. It engages in the development, manufacture, licensing, and support of a range of software products for various computing devices. The plaintiffs' popular software products include the most widely used operating system software, Microsoft Windows (various versions) and application software such as Microsoft Office (various versions) and Visual Studio (various versions).