SIEMENS AKTIENGESELLSCHAFT Vs. SIEMENS CONSULTANCY SERVICES PVT LTD

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of trademark, misuse of the trademark SIEMENS as a trading name, rendition of accounts etc. against the defendant. The prayer clause in the suit is reproduced hereinbelow:-

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

(3.) Vide order dated 09th October, 2015 this Court granted an exparte ad interim injunction in favour of the plaintiffs and against the defendant, which was modified and confirmed vide order dated 27th April, 2017.