SOMANY PILKONGTONS LIMITED Vs. B P VERMA

JUDGEMENT

(1.) In the present suit for declaration and permanentinjunction, filed against defendants, plaintiff, M/s Somany-Pilkington's Ltd.,has claimed the following reliefs :

(2.) For better appreciation of respective contentions of the learnedcounsel for parties, it is necessary to refer to, in brief, the facts of the case.

(3.) Plaintiff is a public limited company, incorporatad under theCompanies Act, 1956, having its registered ofiice in New Delhi. Plaintiffentered into a colloboration agreement with M/s Pilkington Tiles, U.K., forthe manufacture of glazed tiles in India. In the year 1969, plaintiff was grantedindustrial licence and in the year 1971, plaintiff obtained excise licence for themanufacture of glazed tiles, from the Government of India in a backward areain Haryana.