RAJEEV KUMAR Vs. MICROSOFT CORPORATION

JUDGEMENT

(1.) THE appeal impugns the order dated 1st May, 2014 of the learned Single Judge of this Court (exercising ordinary original civil jurisdiction) of dismissal of I.A. No.6928/2014 filed by the appellants/defendants in CS(OS) No.2471/2013 filed by the respondents/plaintiffs.

(2.) THE respondents/plaintiffs filed the suit from which this appeal arises for the relief of permanent injunction restraining the appellants/defendants from reproducing, storing, installing and/or using pirated/unlicensed software of the respondents/plaintiffs thereby infringing the copyright of the respondents/plaintiffs in the computer programs/software titles and for the ancillary relief of rendition of accounts and damages.

(3.) THE Court Commissioner submitted a report before the learned Single Judge and as per which unlicensed/pirated software of the respondents/plaintiffs as per the details given in the report were found in the computers systems etc. of the appellants/defendants. The Court Commissioner further reported that the appellants/defendants had created obstruction in seizing and sealing the said articles.