RUPENDRA KASHYAP Vs. JIWAN PUBLISHING HOUSE PRIVATE LIMITED

JUDGEMENT

(1.) The plaintiff claims to be the exclusive licensee from the Central Board of Secondary Education for the purposes of publication of papers of 10th and 12th class.

(2.) It is claimed by the plaintiff that there is a licence in his favour, given by the Central Board of Secondary Education to publish the said papers.

(3.) By this suit, the plaintiff seeks to restrain the defendants No. 1 and 2 from publishing the very same papers, asserting that they do not have a similar licence that the plaintiff has, and being a licensee, he is entitled to restrain the said defendants form publishing the said papers.