AUTOMAT IRRIGATION PVT. LTD. Vs. AQUESTIA LIMITED

JUDGEMENT

(1.) This appeal is directed against judgment dtd. 1/8/2025, whereby a learned Single Judge of this Court has allowed IA 41112/2024, filed by the respondent as the plaintiff in CS (Comm) 860/2024 Aquestia Limited v. Automat Industries Pvt. Ltd. and ors. The learned Single Judge has, in the impugned judgment, held that the Fluid Control Valve "FCV" hereinafter, manufactured by the appellants and sold under the name "Hydromat Valve", infringed Indian Patent IN 427050"IN'050", also referred to as "the suit patent" hereinafter of the respondent.

(2.) The appeal was strongly contested even on the aspect of issuance of notice and grant of interim relief.

(3.) We have heard Mr. J. Sai Deepak, learned Senior Counsel for the appellants and Mr. Pravin Anand, learned Counsel for the respondents, at length on these aspects and reserved orders thereon.