PRASHANTH RAVULA Vs. LUCINTEL LLC

JUDGEMENT

(1.) This appeal is directed against the Orders passed in I.A. No. 596 of 2010 in O.S. No. 723 of 2009 by the Special Sessions Judge for SC & ST (POA) Act - cum - Additional District and Sessions Judge at L.B. Nagar, Ranga Reddy District on 30.12.2010.

(2.) The Appellants herein are the Respondents in the said petition. Respondents herein, who are the Petitioners in the said petition filed the said petition under Order 39 Rules 1 and 2 read with Section 151 of Code of Civil Procedure for grant of injunction restraining the Respondents, their employees, servants, agents, partners, proprietors, directors, officers, associates or sister concern, marketing officer or any person or entity acting under their authority, as the case may be, from selling, publishing, generating and circulating, advertising, exporting any of the reports and solutions under their name or in the name of any other entity or authority by infringing the copyrights and passing off the workmanship, authorship and literature or any other orders as it deem just and fit in the circumstances of the case.

(3.) The parties in the appeal are being referred to as Petitioners and Respondents as mentioned in the said Interlocutory Application.