Delhi High Court - Orders
Global Music Junction Pvt. Ltd vs Annapurna Films Pvt. Ltd., & Ors on 20 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 715/2022 & I.A. 21428/2022, I.A. 8885/2024
GLOBAL MUSIC JUNCTION PVT. LTD .....Plaintiff
Through: Mr. Akhil Sibal, Senior Advocate
with Mr. Yashvardhan, Ms. Smita
Kant, Ms. Rhia Marshall, Ms Kritika
Nagpal, Mr. Gyemendra Shukla, Mr.
Pranav Das, Ms. Ridhi Bajaj and Mr
Devesh Mohan, Advocates.
versus
ANNAPURNA FILMS PVT. LTD., & ORS. .....Defendants
Through: Mr. Vihan Dang and Mr. Ujjawal
Bhargava, Advocates for D-5
Mr. Vikram Singh Dalal, Advocate
for D-11
Mr. Rishi Agrawala, Mr. Chanan
Parwani and Ms. Tarini Khurana,
Advocates for D-14 and D-62
Mr. Gopal Jain, Sr. Advocate with
Mr. Ankur Sangal, Mr. Ankit Arvind
and Mr. Bhuvan Malhotra, Advocates
for D-19
Mr. Devinder Singh and Mr. Parveen
Kumar, Advocates for D-20 & D-60
Mr. Nirupam Lodha and Mr. Kshitij
Parashar, Advocates for D-59
Mr. Rahul Rajput, Advocate for D-65
Ms. Anushree Rauta, Mr. Shwetank
Tripathi, Mr. Deepank Singhal and
Ms. Sejjal Malik, Advocates for D-63
Ms. Deepshikha Sarkar, Advocates
for D-76
Mr. Angad Makkar and Ms. Harsshita
Pothiraj, Advocates for D-77
CS(COMM) 715/2022 Page 1 of 4
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/11/2025 at 21:52:39
Ms. Archana Sahadeva and Mr.
Harshit Bhoi, Advocates for D-81
Mr. Ashish Verma, Mr. Saksham
Thareja and Mr. Nikhil Thakur,
Advocates for D-83
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 20.11.2025 I.A. 8885/2024 (Under Order XXXIX Rule 2-A CPC)
1. Learned senior counsel for the applicant/plaintiff states that as per the amended memo of parties, there are 50 non-applicants. He states that plaintiff has taken steps for service on all these entities and has handed over an affidavit of service dated 19.11.2025.
Contesting parties
2. Learned counsels appearing on behalf of defendant no. 11, defendant no. 19 and defendant nos. 20 and 60 respectively state that they are contesting the directions sought by the Plaintiff on the ground that they also have independent rights in the subject matter.
3. Learned senior counsel appearing on behalf of defendant no. 19 states that this defendant had put the plaintiff to notice with respect to its independent rights in reply to the cease-and-desist notice. He states that this fact should have been brought to the Court's notice.
4. The contesting non-applicants seeks and are granted, two (2) weeks' time to file their reply and/or compliance affidavit.
5. The plaintiff will be at liberty to file rejoinder to the replies filed by the contesting non-applicants.
Non-contesting parties CS(COMM) 715/2022 Page 2 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2025 at 21:52:39
6. Learned counsels appearing on behalf of defendant no. 65, defendant no. 77, defendant no. 81, and defendant no. 83 respectively state that they are ready and willing to comply with the directions and request the plaintiff to provide specific URLs, which are to be taken down from their platform. They state that they will file their compliance affidavit within two (2) weeks from the receipt of URLs.
7. Learned counsel for the plaintiff states that the details of the infringing URLs will be provided to these defendants forthwith.
8. Learned counsel appearing on behalf of defendant no. 63 states that the infringing URLs have already been taken down from the audio screening platform. They, however, require a specific direction for taking this down from their YouTube channel.
9. Defendant no. 63 is directed to file its reply to explain its stand so that the plaintiff can take appropriate steps.
Wrong entity impleaded
10. Learned counsels appearing on behalf of defendant no. 5 and defendant no. 59 state that wrong entity has been impleaded and they will provide the details of the correct entity to the plaintiff. Similar submissions have been made on behalf of the counsels appearing on behalf of defendant no. 60, 20, 76 and 11 respectively.
11. The plaintiff is directed to take appropriate steps to amend the memo of parties after receiving information on the correct entity. Directions for meeting between the parties
12. It is observed that in this memo of parties which enlists 83 defendants/respondents, effectively there are 50 defendants that have been issued notice and in order to streamline the process of exchange of pleadings CS(COMM) 715/2022 Page 3 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2025 at 21:52:39 and information between the parties, it is directed that the plaintiff will have a meeting with all the defendants on the following dates so that parties can exchange pleadings and also defendants can provide the details of the correct entities which should be impleaded.
13. Accordingly, the meeting between the plaintiff and defendant nos. 1 to 15 will be held on 25.11.2025 at 12:30 A.M, defendant nos. 16 to 30 on 26.11.2025 at 12:30 A.M., defendant nos. 31 to 45 on 27.11.2025 at 12:30 A.M., defendant nos. 46 to 60 on 28.11.2025 at 12:30 A.M., defendant nos. 61 to 83 on 02.12.2025 at 12:30 A.M. The venue of the meeting will be at Bar Room No. 18, Delhi High Court.
14. After the meetings are complete, plaintiff will update its memo of parties for issuance of notice through e-mode and speed post to the correct entity and in addition, take steps for service on the defendants, which have not entered appearance. The amended memo of parties on the basis of the information received vis-à-vis the correct entity be filed on or before 09.12.2025.
15. List the matter before the learned Joint Registrar (J) for completion of service and pleadings on 24.12.2025.
16. List the matter before the Court on 04.02.2026.
17. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 20, 2025/rhc/AM CS(COMM) 715/2022 Page 4 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2025 at 21:52:39