RSPL LIMITED Vs. PRITHVI CHEMICALS

JUDGEMENT

(1.) Present suit has been filed for permanent injunction restraining infringement of trademark, copyright, passing off, delivery up and rendition of accounts etc. against the defendant. The prayer clause in the suit is reproduced hereinbelow:-

(2.) At the outset, learned counsel for plaintiff gives up prayers (B), (C) and (D) of the prayer clause to the suit. The statement made by learned counsel for plaintiff is accepted by this Court and plaintiff is held bound by the same.

(3.) Vide order dated 24th March, 2015 this Court granted an exparte ad interim injunction in favour of the plaintiff and against the defendant, which was confirmed vide order dated 29th May, 2017 till disposal of the suit. This Court further appointed a Local Commissioner to visit the premises of the defendant. The relevant portion of the order dated 24th March, 2015 is reproduced hereinbelow:-