SANDISK LLC Vs. ISHU NARANG

JUDGEMENT

(1.) I.A. 4478/2018

(2.) It is pertinent to mention that the present suit has been filed for permanent injunction restraining infringement of trade dress, 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 29th May, 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:-