IN THE HIGH COURT OF DELHI AT NEW DELHI
  
   20.12.2007
  
  Present: Mr.Pravin Anand with Mr.Sagar Chandra for the
  plaintiff.
  
   IA No.14861/2007
  Exemption as prayed for is granted subject to all just
  exceptions.
  IA stands disposed of.
  IA No. 14862/2007 (under Section 149 CPC)
  Mr.Anand, learned counsel appearing on behalf of the plaintiff
  says that the deficit court fee has already been deposited in the Registry today
  morning vide diary No. 175305. In that view of the matter, the instant
  application has become infructuous and is disposed of accordingly.
  CS(OS) No. 2531/2007
  The plaintiff has filed this suit against the defendants for
  permanent injunction restraining them from infringing its patent No. 205411
  (277/Mum/2003), rendition of accounts of profits, damages and delivery up etc.
  Issue summons of the suit to the defendants on filing of process
  fee and registered AD covers, returnable before the Joint Registrar for
  completion of service and also for completion of pleadings on 7.4.2008.
  IA No. 14860/2007 (under O.XXXIX R.1 and 2 CPC)
  Issue notice of this application to the defendants on filing of
  process fee and registered AD covers, returnable before the Court on 11.3.2008.
  Having regard to the averments contained in the main suit,
  injunction application, documents annexed with the plaint and also the
  submissions made by the learned counsel appearing on behalf of the plaintiff,
  
  
  the defendants, in the meanwhile, are restrained from dealing in any pheromone
  traps/insect water traps including but not limited to the defendants' water trap
  named 'Pheromone Trap' or 'Biotrap' that infringes the plaintiff's patent No.
  205411.
  Compliance of Order XXXIX Rule 3 CPC be made.
  
  
  DECEMBER 20, 2007 S.N.AGGARWAL, J
  mb