TECH PLUS MEDIA PRIVATE LTD Vs. JYOTI JANDA

JUDGEMENT

(1.) The plaintiff has instituted this suit for permanent injunction restraining infringement of copyright, passing off, unfair competition and for ancillary reliefs of rendition of accounts, delivery and damages, pleading:-

(2.) Though the plaint was accompanied with an application for interim relief but no ex parte relief was granted to the plaintiff and has not been granted till 11th April, 2013, inspite of the suit having been pending for the last over three years. The senior counsel for the plaintiff on 11th April, 2013, stated that she is not pressing for interim relief. IA No.920/2010 is accordingly dismissed as not pressed.

(3.) The defendants are contesting the suit by filing the written statement, pleading:-