FIITJEE LIMITED Vs. VIDYA MANDIR CLASSES LTD.

JUDGEMENT

(1.) This order will dispose of I.A No. 16173/2021 under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 ("CPC" in short) filed by the plaintiff for interim relief.

(2.) I have heard the submissions of Mr. Sudhir Nandrajog, learned senior counsel for the plaintiff, Mr. Jayant K. Mehta, learned senior counsel for the defendant No. 1, Mr. Rajiv Nayar, learned senior counsel for the defendant No. 2 and Mr. Aditya Gupta, learned counsel for the defendant No. 9 and considered the material on record and the cited case laws.

(3.) The plaintiff describes itself as a company registered under the Companies Act, 2013, constituted in the year 1992 for the purpose of imparting quality education to students so that they gain adequate skills to secure admission to various premier educational institutions in the country such as the Indian Institute of Technology. It claims to have developed a unique method of teaching and formulating various programs, which ensures a high rate of success amongst its pupils in gaining admission to these premier institutions of higher education. Over a period of time, on account of hard work put in by the teachers at its 80 centers spread across the country, it has been declared to be India's number one coaching institute for Engineering Entrance Examinations in 2019.