GLAXO OPERATIONS U K LIMITED AND GLAXO LABORATORIES INDIA LIMITED Vs. RAMA BHAKTHA HANUMAN CANDLE AND CAMPHOR WORKS

JUDGEMENT

(1.) THESE applications coming on for hearing the Court delivered the following Judgment:- In all the applications the Plaintiff's are the applicants, while the defendant is the respondent.

(2.) PENDING suit Application No. 3036 of 1981 is filed and the applicants seek the following prayer :- (i) This Hon'ble Court should be pleased to pass an order of interim injunction restraining the respondents by themselves, their servants, agents, their printers and distributor's by an order of this Court from committing an infringement of copyright the applicants have in their literary and artistic work being their literature or leaflet being Exhibit marked as document Nos. 10 and 11 in the plaint by distributing printing or causing to be printed marked as document No. 13 in the plaint or any other leaflet or artistic creation which is a colourable imitation or in infringement of the applicants' artistic creation namely Document Nos. 10 and 11 in the plaint pending disposal of the case. "

(3.) APPLICATION No. 3038 of 1981 filed by the applicants is to direct the respondents to furnish particulars of persons who constitute the respondent firm etc.