LAWS(DLH)-2012-8-361

MVF 3 APS Vs. M SIVASAMY

Decided On August 31, 2012
MVF 3 APS Appellant
V/S
M SIVASAMY Respondents

JUDGEMENT

(1.) The plaintiffs filed a suit to restrain infringement of copyright, breach of confidentiality, damages, delivery up etc.

(2.) The plaintiffs claim :

(3.) PLAINTIFFS' CASE AGAINST THE DEFENDANTS