CREATIVE WIDTH DESIGN SOLUTIONS Vs. PRINT ADDA

JUDGEMENT

(1.) I.A. No.25962/2014 This is an application filed by the plaintiff under Section 151 CPC seeking exemption from filing original documents.

(2.) The plaintiff has filed the suit for permanent injunction seeking to restrain infringement of copyright, passing off, unfair competition, damages/rendition of accounts, delivery up etc. against the defendants.

(3.) It has been stated that the plaintiff is a design agency working in the field of graphics and web design solutions, who actively engages in designing creative and communicative designs/artworks while working closely with various corporate and retail clients. It is stated that the Plaintiff has been engaged in the business of manufacturing artistic Wall Decals and wall stickers under the brand name CREATIVE WIDTH.