DASSAULT SYSTEMES Vs. ADVANCED ENGINEERING SOLUTIONS

JUDGEMENT

(1.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the copyright of the plaintiffs, along with other ancillary reliefs.

(2.) The plaintiffs in the present suit are, Dassault Systmes (plaintiff no. 1), a French corporation; Dassault Systmes SolidWorks Corporation (plaintiff no. 2), a U.S.-based company; and plaintiff no. 3, Dassault Systemes India Private Limited, wholly-owned subsidiary of the plaintiff no. 1 and sister concern of the plaintiff no. 2. The plaintiff no. 3 was set up to carry out business activities and anti-piracy campaigns in India. (hereinafter, collectively referred to as 'the plaintiffs').

(3.) The software programs created by the plaintiffs are widely known for developing 3D simulation Computer-Aided Design (CAD), Computer-Aided Manufacturing (CAM), and Computer-Aided Engineering (CAE). These software programs bring the entire process of designing, innovating, and manufacturing a product onto a computer system. They are used across various industries such as aviation, defence, mining, automotive, and consumer products etc.