LAWS(DLH)-2012-2-359

SAMSUNG ELECTRONICS COMPANY LIMITED Vs. KAPIL WADHWA

Decided On February 17, 2012
SAMSUNG ELECTRONICS COMPANY LIMITED Appellant
V/S
KAPIL WADHWA Respondents

JUDGEMENT

(1.) By this order, I propose to dispose of IA No.7774/2011 filed by plaintiff under Order XXXIX Rules 1 and 2 Code of Civil Procedure,1908 and IA No.10124/2011 filed under order XXXIX Rule 4 CPC seeking vacation of interim order passed on 03.06.2011.

(2.) The brief factual matrix of the matter can be enunciated as under:

(3.) The plaintiffs by showing the above acts of the defendants allege that the defendants are guilty of the following infringement: