Delhi High Court - Orders
Saga Music Private Limited vs Karma Entertainment Through Its ... on 22 November, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 174/2022 & I.A. 4429/2022
SAGA MUSIC PRIVATE LIMITED ..... Plaintiff
Through: Mr. Sagar Chandra, Ms. Urvashi
Garg & Mr. Ravinder Raturi Advs.
(M. 9910862393).
Versus
KARMA ENTERTAINMENT THROUGH ITS PROPRIETOR MR.
UMESH KUMAR YADAV ..... Defendant
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 22.11.2023
1. This hearing has been done through hybrid mode.
2. The present suit has been filed seeking permanent injunction restraining the Defendant from infringing the Plaintiffs copyright in respect of Sound Recordings/Songs titled "Black Suit" and "Suit Lahore Da"
assigned to the Plaintiff by the Defendant vide two separate but nearly identical Content Assignment Agreements, both dated 9th August 2019.
3. Since 22nd March 2022, an ex-parte injunction has been operating against the Defendant. Vide order dated 13th September, 2022, this Court noted that the Defendant has not been appearing in the matter, and consequently, the Defendant was proceeded ex-parte in terms of Order IX Rule 11 CPC.
4. The present matter is for ex-parte hearing. Plaintiff's evidence has 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 25/11/2023 at 00:08:02 already been led.
5. List for hearing on 22nd January, 2024.
PRATHIBA M. SINGH, J.
NOVEMBER 22, 2023/dk/dn 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 25/11/2023 at 00:08:02