DGT HOLDING B.V Vs. RAVI SCIENTIC INDUSTRIES

JUDGEMENT

(1.) I.A. No. 20660 of 2012 (by Defendants under Order XXXIX Rule 4 CPC) and I.A. No. 9360 of 2012 (filed by Plaintiffs under Order XXXIX Rule 1 and 2 CPC)

(2.) The Court accordingly on that day passed an ex parte ad interim injunction restraining the Defendants from selling, advertising, marketing its clocks or any other clock under the names 'NEW 2020' and 'Chess Clock', and the user manual, the packaging with the present trade dress and the identical features of the DGT 2010 clock.

(3.) The Court also appointed Local Commissioner (LC) to seize all the infringing products stored in the premises of the Ravi Scientific Industries.