SAP SE Vs. VTECH SOFT SOLUTIONS

JUDGEMENT

(1.) Plaintiff has filed the instant suit, inter alia, seeking permanent injunction restraining infringement of trademarks and copyright, passing off, unfair competition; and delivery up, rendition of accounts, damages, etc.

(2.) The case set out in Plaint is as follows:

(3.) In the above circumstances, an ex-parte ad interim injunction was granted in the present suit in favour of Plaintiff and against Defendant No. 1 vide order dtd. 16/3/2020, relevant portion whereof is as follows: