SAPSE AND OTHERS Vs. SAP EDGE

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of copyright, trademark, passing off, rendition of accounts, damages and delivery up etc. The prayer clause in the suit is reproduced here-in-below:-

(2.) Vide order dated 4th March, 2015 this Court granted an ex-parte ad interim injunction in favour of the plaintiff and against the defendants. This court further appointed a Local Commissioner to visit the premises of the defendant No. 1. The relevant portion of the ex-parte injunction order is reproduced here-in-below:-

(3.) Since the defendants did appear despite service, they were proceeded ex-parte vide order dated 17th, September, 2015.