ADOBE SYSTEMS INC Vs. SACHIN NAIK

JUDGEMENT

(1.) Upon the present suit being filed for permanent injunction restraining infringement of copyright, rendition of accounts, damages and delivery up plaintiffs' unlicensed software, this Court by an ad-interim ex parte order dated 16th December, 2008 restrained the defendants, its employees, agents, servants etc. from using the plaintiffs' unlicensed software till the next date of hearing.

(2.) By the said order, the Court also appointed a Local Commissioner, who in her report, has stated that thirty-three computer softwares by the defendants were installed with pirated softwares of plaintiffs No. 1 and 3.

(3.) Since despite service, defendants failed to appear, they were proceeded ex parte vide order dated 11th May, 2009.