K RAMU Vs. ADYAR ANANDA BHAVAN MUTHULAKSHMI BHAVAN

JUDGEMENT

(1.) O.A. Nos. 535/2006 has been filed by the Plaintiff to grant an ad-interim injunction restraining the respondent, its partners or proprietors as the case may be, their men, agents, servants, successors-in-business, legal representatives or any person claiming through or under them from in any manner infringing the Applicant's product patent under No. 200285 by making, using, selling or offering for sale of sweets made with fructose/levulose or in any other manner violating the said registered patent whatsoever pending disposal of the suit.

(2.) O.A. No. 536/2006 has been filed by the Plaintiff to grant an ad interim injunction restraining the Respondent, its partners or proprietors as the case may be, their men, agents, servants, successors-in-business, legal representatives or any person claiming through or under them from in any manner infringing the Applicant's process patent under No. 193899 by making any product, using, selling, offering for sale products made with the patented process or otherwise dealing with the patented process in any manner whatsoever pending disposal of the suit.

(3.) The Plaintiff is the Applicant.