SURABHI DAS SHARMA Vs. AJAY GAJANAN JOSHI

JUDGEMENT

(1.) The Defendant has not appeared despite service. No written statement has been filed. It is clear that the Defendant does not wish to defend the present suit.

(2.) The Plaintiffs have filed the present suit for damages and for permanent and mandatory injunction. The Plaintiff No. 2 company is engaged in the manufacturing of medical devices and have alliances with various multi-national companies. They are also involved in exporting of products to various countries.

(3.) The various clients of the Plaintiff No. 2 include Defence forces, Para-Military Forces and well-known corporations of India such as Indian Airlines, PSUs, as well as ambulance services, etc. The Plaintiff No. 2's products are also certified by the US FDA, by the WHO and various other quality certification organisations. It is stated that the Plaintiff No. 2's medical devices and other products are used extensively by army personnel and are used in the areas of orthopaedic surgery, plastic surgery, burns and physiotherapy, etc.