CONQUEROR INNOVATIONS PRIVATE LIMITED Vs. XIAOMI TECHNOLOGY INDIA PRIVATE LIMITED

JUDGEMENT

(1.) I.A. 10606/2024 and I.A.14719/2023 (under Order XXXIX Rule 1 and 2 of the CPC) : By way of the present judgment, I shall decide the above-captioned applications filed on behalf of the plaintiffs under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 [hereinafter the 'CPC'].

(2.) The present suit has been filed seeking relief of permanent injunction restraining the defendant from infringing the plaintiffs' registered patent no. 244963, titled as 'A Communication Device Finder System' [hereinafter the 'suit patent'] along with other ancillary reliefs.

(3.) On 29/5/2023, this Court issued summons in the suit and notice in the interim injunction application (I.A. 10606/2024). Further parties were referred for mediation before the Delhi High Court Mediation and Conciliation Centre. However, the mediation proceedings were not successful.