INSECTICIDES (INDIA) LIMITED Vs. RAJA PATHAK & ANR.

JUDGEMENT

(1.) None for the defendants. None was present on the last date of hearing. Defendants are accordingly proceeded ex parte.

(2.) The plaintiff has instituted the present suit praying inter alia for permanent injunction against the defendants restraining them from infringing its trademark, copyright, passing off, rendition of accounts, delivery up, damages etc.

(3.) Counsel for the plaintiff states that the plaintiff is a public limited company, founded in the year 1996 and as on date, it is one of the premier names in the crop protection industry. With more than 120 formulation products and 15 technical products, the plaintiff manufactures all types of weedicides, fungicides and plant growth regulators for all types of crops and for households. The plaintiff claims to be investing heavily in the research and development ('R &D') for the advancement of its manufacturing facilities and it has a state of the art in-house R &D Centre at Chopanki, Rajasthan. The plaintiff's manufacturing plants are compliant of ISO 9001:2008, ISO 14001:2004 and OHSAS 18001:2007 standards.