AUTODESK INC Vs. ARUP DAS

JUDGEMENT

(1.) The petitioners had instituted CS (OS) No. 947/2011 against two defendants. Later, defendant no 1 stood deleted from the array of parties on the application of the plaintiffs being I.A No. 16146/2012, vide order dated 03.09.2012. The suit has been filed claiming injunction against infringement of the plaintiffs copyright, delivery up, rendition of accounts, damages etc, and the same is pending adjudication before this court. The case of the plaintiffs / petitioners is that the plaintiffs are software and digital content creation companies, with ownership of intellectual property rights in softwares for construction, manufacturing, infrastructures, digital media etc.

(2.) The petitioners, along with the suit filed I.A. No. 6298/2011 to seek ad interim orders of injunction to restrain the said defendants from undertaking unauthorized use of the plaintiff's software.

(3.) Vide order dated 25.04.2011 the court granted an ex parte ad interim order of injunction on the aforesaid application, which was confirmed by this court vide order dated 22.04.2013, to operate till the disposal of the suit.