TATA SONS LTD Vs. FASHION ID LTD

JUDGEMENT

(1.) Plaintiffs pray:

(2.) Vide order dated 14.2.2003 defendant was directed to be proceeded ex parte as in spite of service none appeared for the defendant. Plaintiffs were directed to lead ex parte evidence. Needful has been done.

(3.) Plaintiff No. 1 Tata Sons Limited is a company incorporated under the Indian Companies Act, 1913. Plaintiff No. 2 Tatainfotech Limited is a company incorporated under the Indian Companies Act, 1956. Plaintiff No. 1 is a majority shareholder of plaintiff No. 2. Both plaintiffs are a part of a group of companies popularly referred to as TATA Group of Companies. It is claimed that total turnover of TATA Group of Companies is over US $ 9 billion.