SIEMENS AKTIENGESELLSCHAFT Vs. SIEMENS PROJECT INDIA PVT. LTD.

JUDGEMENT

(1.) THE plaintiffs have filed a suit for permanent injunction restraining infringement of the trademark, misuse of the trademark SIEMENS as a trading name, damages, delivery up etc. against the defendant.

(2.) THE defendant is ex parte. No written statement has been filed by the defendant. The plaintiffs have filed the ex parte evidence by way of affidavit of Ms. Vandana Prabhu as PW -1. The same was tendered in evidence as PW -1/X. Certain documents were exhibited in the affidavit.

(3.) THE plaintiff No. 2 Company had passed a resolution on 4th May, 2015 authorizing PW -1 to represent and give evidence on behalf of the plaintiff No. 2 Company vide Power of Attorney dated 14th May, 2015. The original Board Resolution dated 4th May, 2015 has been exhibited as Ex.PW1/2 and original Power of Attorney dated 14th May, 2015 has been exhibited as Ex.PW 1/3.