GENN CONTROLS Vs. SATHISHKUMAR

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondents for committing contempt of Court by willful disobedience of the order passed by this Court, on 3.3.2006, in C.R.P.No.1829 of 2005.

(2.) IT has been stated by the petitioners that they had filed a suit in O.S.No.1935 of 2005, on the file of the Principal District Munsif, Coimbatore, praying for a direction to the respondents and two others to render accounts for the year 2003-04 and 2004-05 and the details of the assets of the fourth respondent and for a permanent injunction restraining the defendants from manufacturing or conducting any business in the name of the defendants 4 and 5 in the suit, in exclusion of the second petitioner and to restrain the defendants from manufacturing the product of the first petitioner, namely, Genn Controls. An interim application had also been filed in I.A.No.2218 of 2005, praying for an order of ad-interim injunction restraining the respondents from manufacturing or conducting or dealing with any business in the name of Genn Industries and M/s. Origine Instruments.

(3.) IT is submitted by the petitioners that in spite of the order passed by this Court, on 3.3.2006, the respondents had shifted the premises from 10-B Sarathy Nagar, Nanda Nagar Road, Singanallur, Coimbatore, to the premises at No.5, Bharathi Nagar, 3rd street, Coimbatore, without obtaining the necessary permission from this Court to shift the place of business.