HOLLAND COMPANY LP Vs. S.P. INDUSTRIES

JUDGEMENT

(1.) The two plaintiffs have instituted the suit, (i) for permanent injunction restraining the defendant from manufacturing, selling, offering for sale Automatic Twist Locks and parts thereof by using the knowhow information, drawings, designs, specifications and product information of the plaintiff no.1, amounting to infringement of the copyright of the plaintiff no.1 therein; (ii) for permanent injunction restraining the defendant from manufacturing, selling, offering for sale Automatic Twist Locks and parts thereof by using the industrial drawings, designs, specifications and product information supplied by the plaintiffs to the Indian Railways; and, (iii) for ancillary relief for delivery of infringing products.

(2.) The plaint was accompanied with this application claiming the same interim relief as in the plaint.

(3.) Summons of the suit and notice of the application were issued to the defendant.