TELEFONKTIEBOLAGET LM ERICSSON(PUBL) Vs. LAVA INTERNATIONAL LTD

JUDGEMENT

(1.) By this order, I propose to decide the defendant's application filed under Section 151 wherein the following reliefs are sought :

(2.) By order dated 2nd February, 2016, the following issues were framed: -

(3.) As the hearing in the injunction application was being continued, in order to show the bonafide, the defendant had handed over the proposed schedule of trial on 29th January, 2016: