SANOVI TECHNOLOGIES PVT LTD Vs. ADITYA SHYAM BHATIA

JUDGEMENT

(1.) By this order I propose to decide the application filed by the plaintiff under Order I Rule 10 read with Section 151 of the Code of Civil Procedure (hereinafter referred to as CPC).

(2.) The present suit has been filed by the plaintiff against defendants No.1 to 3 for permanent injunction restraining infringement of copyright, infringement of trade dress, passing off, unfair competition, damages, rendition of accounts and delivery up. This Court has been pleased to pass interim injunction dated 6 th May, 2011 against the defendant which was made absolute on 22nd December, 2011.

(3.) The present application is moved by the plaintiff to implead M/s.Perpetuuiti Technosoft Service Private Limited as a defendant in the present suit, being a necessary and proper party. It is averred in the application that the presence before the Court is necessary in order to enable the Court to effectually and completely adjudicate upon and settle all the questions involved in the matter.