DART INDUSTRIES INC Vs. CELLO PLASTOTECH

JUDGEMENT

(1.) Pending suit for infringement of designs and passing off, the plaintiffs have filed the above applications, praying for interim injunction.

(2.) For convenience, the parties are referred hereunder as per their rank in the Suit.

(3.) The brief facts of the case are that the first plaintiff is a company incorporated under the laws of Delawara, USA, having its principal place of business at 14 901, South Orange Blossom Tral, Orlando, Flourida, 3287, USA. The second plaintiff is a company incorporated under the Companies Act, having its registered office at 204-206, Tolstoy House, 15 Tolstoy Mark, New Delhi 110001. The first plaintiff is a subsidiary of Tupperware brands corporation located in Flourida, USA and it was established in 1928. Tupperware brands corporation is globally known as a multibrand, multi category, direct sales company.