NEETU SINGH Vs. RAJIV SAUMITRA

JUDGEMENT

(1.) The plaintiff has instituted this suit for permanent injunction restraining the three defendants i.e. (i) Rajiv Saumitra; (ii) Paramount Coaching; and, (iii) Anil Anand from reproducing, publishing, distributing, selling, offering for sale the literary work "English for General Competitions" or any other book copyright whereof vests with the plaintiff and for recovery of damages.

(2.) The suit was entertained and summons thereof ordered to be issued, though no ex-parte injunction as sought, granted. Common written statement was filed by the defendants no.1 &2 and a separate written statement filed by defendant No.3 and to both of which replications have been filed by the plaintiff.

(3.) The defendants No.1 &2 have filed a Counter-Claim to restrain the plaintiff from reproducing, publishing, distributing, selling, offering for sale the literary work "English for General Competitions" and for recovery of damages from the plaintiff.