- (1.) Leave granted.
(2.) By consent of the parties the orders of the Division Bench and the Trial Court are set aside and the application for interim relief filed by the plaintiff-respondent is disposed of by directing the appellant to maintain separate accounts in respect of the sales of the particular system of locking. Such accounts are to be submitted by the appellant with the Assistant Registrar (Original Side) of the High Court every six months. Liberty is granted to the counsel for the respondent-plaintiff to take inspection of the same. The trial of the suit is expedited. The trial court should ensure that the suit is heard and disposed of as expeditiously as possible preferably within a period of one year from the date of this order.
(3.) The appeal is disposed of. There shall be no order as to costs.;