SANDISK LLC Vs. RAJ ENTERPRISES & ANR

JUDGEMENT

(1.) Present application has been filed under Order VIII Rule 10 read with XIII-A Rule 2 read with section 151 of the Code of Civil Procedure, 1908, for summary judgment.

(2.) It is pertinent to mention that the present suit has been filed for permanent injunction restraining infringement of trade mark, copyright, passing off, rendition of account of profits, damages and delivery up. The prayer clause in the present suit is reproduced hereinbelow:-

(3.) Vide order dated 05 th July, 2018 this Court granted an ex parte ad interim injunction in favour of the plaintiff and against the defendant. The relevant portion of the ex-parte injunction order is reproduced herein below:-