WOCKHARDT LIMITED Vs. MAHA AVTAR HEALTHCARE PVT. LTD

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of trademark, copyright dilution, unfair competition, for rendition of accounts of profits/damages, delivery up etc. The prayer clause in the suit is reproduced hereinbelow:-

(2.) At the outset, learned counsel for plaintiff gives up prayers (c) and (d) of the prayer clause to the suit as according to him the matter is ex parte and proving of damages is difficult at this stage.

(3.) Vide order dated 16th October, 2015 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 hereinbelow:-