TELEFONAKTIEBOLAGET LM ERICSSON (PUBL) Vs. LAVA INTERNATIONAL LTD

JUDGEMENT

(1.) I.A. No. 9964/2016 (filed by Micromax Informatics Pvt. Ltd. u/O 1 Rule 8 A r/w Section 151 CPC for intervention)

(2.) The Applicant, Micromax, seeks to intervention in the present suit on the ground that the issues involved in the present suit are identical to the issues involved in the suit filed by the Ericsson against Mercury Electronics Limited and Micromax in CS (OS) No. 442 of 2013 which has been filed in the month of March 2013 i.e., much prior in time than the filing of the present suit.

(3.) In para 4 of the application, in a tabular form, the sum and substance in both the suits which have been filed alleging infringement of Ericsson's patent by the respective Defendants is set out.