Delhi High Court - Orders
Saregama India Limited vs Zee Entertainment Enterprises Limited on 31 January, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 764/2017 & IA 12856/2017
SAREGAMA INDIA LIMITED ..... Plaintiff
Through Mr.Rajiv Nayar, Sr.Adv. with
Mr.Ajay Bhargava, Mr.Ankur Sangal,
Ms.Sucheta Roy and Ms.Richa
Bhargava, Advs.
versus
ZEE ENTERTAINMENT ENTERPRISES LIMITED..... Defendant
Through Mr.Joy Basu, Sr.Adv. with Ms.Petal
Chandhok, Mr.Abhinav Pandey and
Mr.Amol Nair, Advs.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 31.01.2019 I have heard arguments in part.
The learned senior counsel appearing for the defendant has stated that in view of the fact that the defendant has now filed a suit being CS(OS) 811/2018 in terms of section 60 of the Copyright Act 1957, the present suit is infructuous. He has relied upon the judgment of the Division Bench of this court in the case of ZEE ENTERTAINMENT ENTERPRISES LIMITED v. SAREGAMA INDIA LIMITED, MANU/DE/0825/2017 and other judgments.
Let the Registry put up the file of CS(COMM) 3/2017 on the next date of hearing.
List on 07.02.2019.
JAYANT NATH, J.
JANUARY 31, 2019/v