S.J. Kathawalla, J. - (1.) THIS is an action for infringement of copyright and passing off.
(2.) THE Suit is today listed under the caption "for ex -parte decree". On 8th June 2015 when this matter was listed for directions before this Court, the Advocate for the Defendant informed this court that till date he had not met any officer/ representative of the Defendant and the Advocates who had sent the matter to him was also not in contact with him. Therefore, this matter was placed for 'Ex -parte Decree'.
(3.) ON 25th June 2015, when the matter again came up for hearing, in view of the request made by the Advocate for the Defendant, this court granted discharge to the Advocate for the Defendant from appearing in the matter.;