MICROSOFT CORPORATION Vs. S.K.DAS

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of copyright, delivery of profits, rendition of accounts, damages etc.

(2.) In the plaint it has been stated that the plaintiff no. 1, Microsoft Corporation is a company organized and existing under the laws of State of Washington, USA. Plaintiff no. 1 is the largest software publisher in the word and its computer software including various operating systems such as Microsoft Windows XP Professional and Microsoft Office Professional Edition 2003. Plaintiffs' software are popular, famous and renowned throughout the world.

(3.) Plaintiff no. 2 is stated to be a wholly owned marketing subsidiary of plaintiff no. 1 which has been incorporated and registered under Indian Companies Act, 1956. Plaintiff no. 2 has been set up in 1989 to promote anti-piracy awareness campaigns and to support plaintiff no. 1 or its affiliates. The products of plaintiff no. 1 are distributed in India through various authorised distributors.