MANKIND PHARMA LIMITED Vs. SHAM LAL & ORS.

JUDGEMENT

(1.) I.A. 12855 of 2017 Present application has been filed under CPC.

(2.) It is pertinent to mention that the present suit has been filed seeking a permanent injunction for passing off, infringement of trademark, rendition of accounts, delivery up etc. against the defendants. At the outset, learned counsel for plaintiff stated that she is pressing only prayers 42(a), (b), (c) and (f) of the plaint. The said prayers are reproduced here-in-below:-

(3.) Vide order dated 2nd May, 2016, this Court allowed the plaintiff to serve the defendants through publication, which came to be published in the English daily newspaper 'The Statesman' (Kolkata Edition) on 10th January, 2017 and Bengali newspaper 'Bhartman Patrika' (Kolkata Edition) on 10th February, 2017.