UNITED PHOSPHORUS LIMITED Vs. AJAY GARG AND ORS.

JUDGEMENT

(1.) I.A.13409/2014 & I.A.1372/2014 Plaintiff has filed the present suit for permanent injunction restraining infringement of Indian Patent Nos.190476 and 202013 unfair competition, delivery up, rendition of accounts, damages, etc.

(2.) While issuing summons in the suit, the defendants were restrained from marketing, selling, distributing, advertising export offering for sale and in any other manner, directly or indirectly, dealing in any product that infringes the claims of the aforesaid Patents.

(3.) Two applications are being taken up for hearing, being I.A.13409/2014 under Order I Rule 10(2) of the Code of Civil Procedure, which has been filed by the plaintiff, and I.A.1372/2014, which has been filed by defendant no.2 under Order VII Rules 10 and 11 CPC. Arguments in these applications have been heard together and are being disposed of by a common order.