SARANYA ZAVERI Vs. KAMADON ACADEMY PVT LTD

JUDGEMENT

(1.) By this appeal, orders passed by a learned single Judge dated 18-11-2005 Contempt of Court Case No. 1177 of 2005 are subjected to challenge.

(2.) The appellants in the present proceedings are the defendants in a suit filed by the respondent herein, wherein it had been alleged that there were violation of trademark and intellectual property rights. The suit is pending before the District Court, Ernakulam. The appellants had contended that the suit was not maintainable for a variety of reasons. However, as desired orders were not obtained, a Writ Petition had been filed as W.P.(C).No.22776 of 2005 by the appellants under Art.227 of the Constitution of India. In the above said proceedings, on 10-08-2005 an order had been passed, whereby status quo on the conduct of both the parties till the disposal of the Writ Petition had been ordered. It reads: - "All actions and programmes held by the writ petitioners after obtaining the order from this Court through this Writ Petition, shall be reported to this Court for consideration at the time of hearing of the Writ Petition."

(3.) While this order was in force, the respondent had filed Contempt of Court Case No. 1177 of 2005 alleging that the appellants had violated the orders as above passed. It had been pointed out that certain events had been conducted by them in Australia and Egypt in violation of the subsisting orders.