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Judgment
P. Jyothimani, J.—That TVS Motor Company Ltd., the respondent herein, its directors, officers, servants, agents, assigns, successors-in-
business, legal representatives or any one claiming through or under it be and are hereby restrained by an order of interim injunction until further
orders, of this Court, from in any manner infringing the Applicant''s patent No. 195904 and /or from using the technology/invention described in the
said patent No. 195904 and / or manufacturing, marketing, selling, offering for sale or exporting 2/3 wheelers, including the proposed 125 CC
FLAME Motorcycle containing an internal'' combustion engine or any internal combustion engine or product which infringes the Applicant''s patent
No. 195904 or in any other manner whatsoever.
That there shall be no order as to costs of these proceedings.
WITNESS THE HONOURABLE THDRU AJIT PRAKASH SHAH, CHIEF JUSTICE, HIGH COURT AT MADRAS AFORESAID, THIS
THE 16TH DAY OF FEBRUARY 2008.
ASSISIANT REGISTRAR (O. S.II)