A R SAFIULLAH Vs. A SOWKATH ALI

JUDGEMENT

(1.) O.A.No.304 of 2009: This application has been filed seeking an order of ad-interim, interim injunction restraining the respondents by themselves, their partners, heirs, legal representatives, successors-in-business, agents, stockists, distributors, assigns, representatives, or any one claiming under them from in any manner infringing my registered patent under No.198079 in respect of "food grade laminated paper, method and apparatus for manufacturing the laminated paper", by manufacture and sale of products identical to my product and in the method and apparatus by which the applicant manufactures the said product pending disposal of the suit.

(2.) O.A.No.305 of 2009: This application has been filed seeking an order of ad-interim, interim injunction restraining the respondents by themselves, their partners, heirs, legal representatives, successors-in-business, agents, stockists, distributors, assigns, representatives, or any one claiming under them from in any manner passing off food grade laminated paper resembling banana leaf/ artificial banana leaves manufactured and sold by them as and for applicant's food grade laminated paper resembling banana leaf/ artificial banana leaves by using identical/ or deceptively similar same colour scheme, get up and lay out, imitation of applicant's trade dress in his unique, distinctive artificial laminated banana leaf or in any other manner whatsoever, pending disposal of the suit.

(3.) O.A.No.306 of 2009: This application has been filed seeking an order of ad-interim, interim injunction restraining the respondents by themselves, their partners, heirs, legal representatives, successors-in-business, agents, stockists, distributors, assigns, representatives, or any one claiming under them from in any manner infringing the plaintiff's registered design under No.182931 by manufacture and sale of artificial laminated banana leaf identical or similar to the shape and configuration of plaintiff's artificial laminated banana leaf registered under the Designs Act, pending disposal of the suit.