LAWS(DLH)-1995-12-1

CIBA GEIGY LTD Vs. CROSSLANDS RESEARCH LABORATORIES LTD

Decided On December 15, 1995
Ciba Geigy Ltd Appellant
V/S
Crosslands Research Laboratories Ltd Respondents

JUDGEMENT

(1.) The plaint was presented on 26.5.94 for injunction against the defendant for infringement and passing off. On 30th May 1994 ad-interim injunction was granted in the following terms :

(2.) On 27.8.94 the plaintiff amended the plaint.

(3.) The plaintiff is a Company brought into existence under the provisions of laws of Switzerland having its principal place of business at 141, Klybeck Strasse, Basle, Switzerland.