GARWARE WALL ROPES LTD Vs. A I CHOPRA

JUDGEMENT

(1.) The Appeal is listed for hearing with a clear understanding given to the parties that the Appeal will be taken up for final disposal at the stage of admission hearing.

(2.) Accordingly, parties have addressed their submissions based thereon.

(3.) The Appellant-plaintiff filed a suit for declaration that the defendant no. 1 is not entitled to manufacture, sell, use etc. or offer for sale the product patented in favour of plaintiff titled as "gswr and Spiral Lock Systems bearing patent Nos. 196240 and 201177" respectively and also for a perpetual injunction to the effect as described above. By way of consequential relief, the plaintiff has also prayed for damages in a sum of Rs. 5,00,000-00, with a further decree for rendition of accounts of profit and delivering to plaintiff all the products and systems used in violation of the patent.