SPA SE Vs. NEWYORKSYS INFO SOLUTIONS PRIVATE LIMITED

JUDGEMENT

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

(2.) At the outset, learned counsel for plaintiff gives up prayers (e) (f) and (g) of the prayer clause to the suit. The statement made by learned counsel for plaintiff is accepted by this Court and plaintiff is held bound by the same.

(3.) Vide order dated 15th July, 2015 this Court granted an ex-parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the ex-parte injunction order is reproduced herein below:-