TELEFONKTIEBOLAGET LM ERICSSON(PUBL) Vs. LAVA INTERNATIONAL LTD

JUDGEMENT

(1.) The plaintiff has filed the suit for infringement of registered patents.

(2.) No interim order was passed.

(3.) When the written statement filed by the plaintiff to the counter -claim was taken on record by order dated 9th December, 2015, the defendant challenged the said order before the Supreme Court who expedited the trial in the present matter. The trial had been fixed by this Court in view of the order dated 16th December, 2015 passed by the Supreme Court in SLP(C) titled as 'Lava Nos.34886 -34887/2015 International Limited v. Telefonaktiebolaget LM Ericsson' wherein the directions were passed to decide the suit as expeditiously as possible and preferably within six weeks from the date of filing of replication/written submissions. Accordingly, as the replication was filed by the defendant on 4 th January, 2016, the period of six months, therefore, expires in July, 2016.