UNICURE PHARMACEUTICALS Vs. PAMIR INTERNATIONAL PRIVATE LIMITED

JUDGEMENT

(1.) JUDGMENT -

(2.) THE plaintiff, named above, has filed the suit for permanent and mandatory injunction against the defendant. THE case of the plaintiff, briefly stated, is that the plaintiff is a duly registered partnership firm inter-alia engaged in the business of manufacture of pharmaceuticals and that Shri Bharat Shah who is one of the registered partners of the plaintiff firm is fully conversant with the facts of the case and has signed and verified the plaint and instituted the present suit on behalf of the plaintiff firm.