TATA SONS LIMITED AND ORS. Vs. ANIKET SINGH

JUDGEMENT

(1.) The plaintiffs have filed the present suit for permanent injunction restraining infringement of right to privacy, right to publicity, damages, passing off etc.

(2.) The plaintiff No.1 Company, Tata Sons Ltd. instituted the suit and was signed by Mr. V. Gurumoorthi, the duly Authorized Signatory of plaintiff No.1 Company. The Power of Attorney and the Board Resolution issued in favour of Mr. V. Gurumoorthi to sign and verify the pleadings as well as institute the present suit on behalf of Plaintiff No.1 Company is exhibited as Ex. PW-1/1 and Ex. PW- 1/2 respectively.

(3.) The plaintiff No. 2 Mr. Cyrus Pallonji Mistry, has signed the plaint who is the Chairman of plaintiff No.1 Company who was the Deputy Chairman of the said Company at the time of institution of suit. Mr. V. Gurumoorthi is the Authorized Signatory of plaintiff No. 2 and is authorized by virtue of a 'letter of authority' dated 12th March, 2012, executed in his favour by plaintiff No. 2. The said original letter of authority is filed and exhibited as Ex. PW-1/3.