FRANZ ZAVER HUEMER Vs. NEW YESH ENGINEERS

JUDGEMENT

(1.) This order proposes to dispose of an application under Order 39 Rules 1-2 Civil P.C. seeking grant of ad interim injunction in a suit complaining of infringement of patent.

(2.) The plaintiff is an Austrian citizen. The suit has been filed through one Mr Raj Kumar Lohiya, a constituted attorney of the plaintiff, so appointed under deed of appointment dated 28.2.1994. The suit accompanied by an application for the grant of ad interim injunction has been filed on 26.2.1994.

(3.) According to the plaintiff he is an inventor of international fame and in India he4s registered proprietor of the following patent registrations : <FRM>JUDGEMENT_164_PTC16_1996_1.html</FRM>