SASKEN COMMUNICATION TECHNOLOGIES LTD Vs. ANUPAM AGGARWAL

JUDGEMENT

(1.) The plaintiff has filed the suit for permanent injunction restraining infringement of trademark, passing off, damages, delivery of accounts etc. The plaintiff, Sasken Communication Technologies Ltd. is a company organized and incorporated under the Companies Act, 1956 in the year 1989 as ASIC Technologies having its registered office at 139/25, Ring Road, Domlur Bangalore 560 071. The present suit is being filed through Mr. G. Venkatesh who is the authorized signatory of the plaintiff and is duly authorized to sign and verify the pleadings and institute the suit on its behalf.

(2.) The plaintiff's line of operation includes wireless software products and software services to leading semiconductor manufacturers, wireless handset developers, network equipment and test and measurement companies and service providers globally. It is pleaded that the company Silicon Automation Systems Limited, later changed to Sasken Communication Technologies Ltd., has over 3000 employees and operates from state of the art research and development centres in Bangalore, Chennai and Pune in India and also has R & D centres in Mexico and Finland.

(3.) The plaintiff has the following subsidiaries having SASKEN as an essential feature of the trading/corporate name:-