HSIL LIMITED Vs. GUJRAT CERAMIC INDUSTRIES & ANR

JUDGEMENT

(1.) The present suit has been filed for permanent injunction restraining infringement of trademark and copyright, misrepresentation, passing off, unfair competition, dilution, delivery up and damages against the defendants.

(2.) The prayer clause in the present suit is reproduced hereinbelow:-

(3.) On 16 th May, 2018, this Court granted an ex parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the said order is reproduced hereinbelow:-