TELEFONAKTIEBOLAGET LM ERICSSON (PUBL.) Vs. MERCURY ELECTRONICS

JUDGEMENT

(1.) I.A. 3825/2013 (STAY) & I.A. 4694/2013 (O 39 R 4 = By D-2)

(2.) The Defendants shall pending trial of the suit, pay the following rates of royalty directly to the Plaintiff for sales made in India from the date of filing of suit till 12.11.2015:

(3.) The Defendants shall pending trial in the suit, pay the following rates of royalty directly to the Plaintiff for sales made in India from 13.11.2015 to 12.11.2016: