ADOBE SYSTEMS Vs. P. BHOOMINATHAN

JUDGEMENT

(1.) THE present suit has been filed by two independent companies i.e. Adobe Systems Inc, USA, plaintiff No. 1 and M/s. Microsoft Corporation, USA, plaintiff No. 2.for permanent injunction restraining the infringement of copyrights, trademarks, passing off, delivery up, rendition of accounts, damages etc. and the same is pending before this Court. Mr. Anand Banerjee is the Constituted Attorney of the plaintiffs by virtue of a Letter of Authority in his favour and a copy of the same is exhibited as Ex. P -1 and Ex. P -2 of the Evidence Affidavit.

(2.) IT is averred in the plaint that the plaintiff No. 1, Adobe Systems Incorporated (hereinafter referred to as 'Abode') and plaintiff No. 2, Microsoft Corporation (hereinafter referred to as 'Microsoft') are the companies organized and existing under the laws of the State of Washington, USA having its principal office at 345 San Jose, Park Avenue, CA 95110 -2704, USA and One Microsoft Way, Redmond, WA 98052 -6399, USA respectively.

(3.) THE plaintiffs have filed original and Court Certified Copies of Original Copyright registration certificates for the software programs as owned by the plaintiffs exhibited from Ex.P3 to Ex.P5 from page No. 26 to 31 and from Ex.P -8 to Ex.P -13 of page 36 to 47 of the Evidence Affidavit respectively.