MICROMAX INFORMATICS LIMITED Vs. TELEFONAKTIEBOLAGET LM ERICSSON

JUDGEMENT

(1.) Allowed.

(2.) THE first respondent, Telefonaktiebolaget LM Ericsson (PUBL), a company incorporated under the laws of Sweden, instituted a suit on the Original Side of this Court alleging infringement of 8 patents. Restraint order, permanent as well as temporary; damages and rendition of accounts has been prayed for. The 2 defendants in the suit are: "Mercury Electronics impleaded as defendant No. 1 and the appellant Micromax Informatics Limited". From a perusal of the plaint, it appears that the patents relate to 2G, 3G and EDGE Technology, in its application to devices such as mobile handsets, tablets etc.

(3.) AGAINST the said interim order passed requiring the Custom Authorities to decide objections, if any, filed by the plaintiff whenever consignments are imported by the appellant; the decision to be as envisaged under the Intellectual Properties Rights (Imported Goods) Enforcement Rules, 2007, the instant appeal has been filed. The grievance urged in the appeal is that the learned Single Judge has not given any reasons recording prima facie finding as to why the interim order in question was being issued.