AQUESTIA LIMITED Vs. AUTOMA INDUSTRIES PRIVET LTD.

JUDGEMENT

(1.) By way of the present judgment, I shall decide the above-captioned application filed on behalf of the plaintiff company under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 [hereinafter the 'CPC'].

(2.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the plaintiff's registered patent no.IN 427050, titled as 'A Fluid Control Valve' [hereinafter the 'suit patent'] along with other ancillary reliefs. The bibliographic details of the suit patent are given below:

(3.) On 3/10/2024, this Court issued summons in the suit and notice in the interim injunction application. Further parties were referred for mediation before the Delhi High Court Mediation and Conciliation Centre. However, the mediation proceedings were not successful.