VIFOR (INTERNATIONAL) LTD Vs. DHARMENDRA VORA & ANR

JUDGEMENT

(1.) Arguments have been heard in the suit. Despite service, the defendants did not appear. They were proceeded ex parte vide order dated 29.07.2015.

(2.) The present suit is filed by the Plaintiff for permanent injunction restraining the Defendants from infringement of Indian Patent No. 221536; Delivery Up; Rendition of accounts; Damages etc.

(3.) It is the contention of the Plaintiff that it is a company incorporated under the laws of Switzerland and is one of the world's leading companies in treatment of iron deficiency and iron deficiency anaemia.