SANDVIK INTELLECTUAL PROPERTY AB Vs. BHANWAR LAL DHABHAI

JUDGEMENT

(1.) This Application has been filed on behalf of the Plaintiff under Order VIII Rule 10 of the Code of Civil Procedure, 1908 ("CPC"), seeking Pronouncement of Judgment against Defendant No. 1.

(2.) The Plaintiff has filed the present Suit for a decree of permanent injunction restraining infringement of its Trade Mark, passing off, dilution, damages, rendition of accounts, delivery up, etc.

(3.) Mr. Urfee Roomi, the learned Counsel for the Plaintiff submitted that the Plaintiff, Sandvik Intellectual Property AB, is an intellectual property holding Company that is organised and existing under the laws of Sweden. The Plaintiff is part of the renowned group of Sandvik Group of Companies ("Plaintiff Group of Companies").