TELEFONKTIEBOLAGET LM ERICSSON (PUBL) Vs. LAVA INTERNATIONAL LTD.

JUDGEMENT

(1.) After framing of issues on 3rd February, 2016 and before directions for trial, the above mentioned application was pending which is filed on behalf of the plaintiff under Sec. 151 CPC seeking constitution of a confidentiality club.

(2.) The plaintiff has filed the present suit for permanent injunction against the defendants seeking inter alia to restrain violation and infringement of its rights in its patent being :

(3.) One of the issues as framed by this Court pertains to the determination as to whether the plaintiff is entitled to a decree declaring that the rates offered by the plaintiff qua its portfolio of Standard Essential Patents are fair, reasonable and non -discriminatory (FRAND) in nature as claimed by the plaintiff. Further, this Court would also be determining as to whether the plaintiff is entitled to damages or account of profits from the defendant for sales made by it devices infringing the plaintiff's patented technology and if so, on what terms and for what period.