Delhi High Court - Orders
Super Cassettes Industries Private ... vs Entertainment Network (India) Limited on 31 March, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
8
+ CS(COMM) 140/2021
SUPER CASSETTES INDUSTRIES
PRIVATE LIMITED ..... Plaintiff
Through: Mr. Amit Sibal, Senior Advocate with
Mr. Neel Mason, Mr. Uday S. Chopra,
Mr. Siddharth Vardhman, Mr. Parva Khare,
Ms. Varsha Jhavar, Mr. Vinay Tripathi,
Mr. Rishabh Sharma and Mr. Harsh Kaushik,
Advocates.
versus
ENTERTAINMENT NETWORK
(INDIA) LIMITED ..... Defendant
Through: Mr. Rajshekhar Rao, Senior Advocate
with Mr. Abhishek Malhotra, Ms. Shilpa Gamnani,
Ms. Atmaja Tripathi, Ms.Sanya Dua and
Mr. Gurmukh Choudhri, Advocates.
9
+ CS(COMM) 320/2021
SUPER CASSETTES INDUSTRIES
PRIVATE LIMITED ..... Plaintiff
Through: Mr. Amit Sibal, Senior Advocate with
Mr. Neel Mason, Mr. Uday S. Chopra,
Mr. Siddharth Vardhman, Mr. Parva Khare,
Ms. Varsha Jhavar, Mr. Vinay Tripathi, Mr.
Rishabh Sharma and Mr. Harsh Kaushik,
Advocates.
versus
RAJASTHAN PATRIKA PRIVATE LIMITED ..... Defendant
Through: Mr. Rajshekhar Rao, Senior Advocate
with Mr. Abhishek Malhotra, Ms. Shilpa Gamnani,
Ms. Atmaja Tripathi, Ms.Sanya Dua and
Mr. Gurmukh Choudhri, Advocates.
CS(COMM) 140/2021 and connected matter Page 1 of 4
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:07.04.2022
13:22:30
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 31.03.2022 I.A. 4645/2022 (seeking leave to file documents in USB Flash Drive) in CS(COMM) 140/2021
1. By way of the present application, Plaintiff seeks leave to file a USB Flash Drive containing the Contemnors' broadcast logs for the month of December 2021 and the Aircheck Logs for the month of December 2021 for the Contemnors' New Delhi, Chandigarh and Jaipur II radio station on record.
2. For the reasons stated in the application, the same is allowed.
3. Plaintiff is permitted to file the aforementioned USB Flash Drive within a period of two weeks from today.
4. Copy of the same shall be supplied to learned counsel for the Defendant within two days.
I.A. 4745/2022 (seeking leave to file documents in USB Flash Drive) in CS(COMM) 140/2021
5. By way of the present application, Plaintiff seeks leave to file a USB Flash Drive containing audio clips of the Defendant's Delhi radio station from 15th February 2022 indicating the instances of infringement of the Plaintiffs Works, Defendant's broadcast logs for the months of December 2021 and January 2022 and the Aircheck Logs for the month of December 2021 for the Defendant's Delhi, Chandigarh and Jaipur II radio stations.
6. For the reasons stated in the application, the same is allowed.
CS(COMM) 140/2021 and connected matter Page 2 of 4 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.04.2022 13:22:307. Plaintiff is permitted to file the aforementioned USB Flash Drive within a period of two weeks from today.
8. Copy of the same shall be supplied to learned counsel for the Defendant within two days.
I.A. 4642/2022 (seeking leave to file documents in USB Flash Drive) in CS(COMM) 320/2021
9. By way of the present application, Plaintiff seeks leave to file USB Flash Drive containing the Contemnors' broadcast logs for the month January 2022.
10. For the reasons stated in the application, the same is allowed.
11. Plaintiff is permitted to file the aforementioned USB Flash Drive within a period of two weeks from today.
12. Copy of the same shall be supplied to learned counsel for the Defendant within two days.
I.A. 4643/2022 (seeking leave to file documents in USB Flash Drive) in CS(COMM) 320/2021
13. By way of the present application, Plaintiff seeks leave to file a USB Flash Drive containing audio clips of the Defendant's Agra radio station for 28th February 2022 and 1st March 2022 indicating the instances of infringement of the Plaintiff's Works and the Defendant's broadcast logs for the months of December 2021 and January 2022.
14. For the reasons stated in the application, the same is allowed.
15. Plaintiff is permitted to file the aforementioned USB Flash Drive within a period of two weeks from today.
CS(COMM) 140/2021 and connected matter Page 3 of 4 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.04.2022 13:22:3016. Copy of the same shall be supplied to learned counsel for the Defendant within two days.
I.A. 4646/2022 (under Order 39 Rule 2A CPC) in CS(COMM) 140/2021 I.A. 4708/2022 (under Order 39 Rule 2A CPC) in CS(COMM) 320/2021
17. Issue notice.
18. Mr. Abhishek Malhotra, learned counsel accepts notice on behalf of Defendant and seeks time to file reply.
19. Let reply be filed within two weeks from today. Rejoinder, if any, be filed before the next date of hearing.
20. List on 25.04.2022.
I.A. 4746/2022 (seeking amendment of the Plaint) in CS(COMM) 140/2021 I.A. 4641/2022 (seeking amendment of the Plaint) in CS(COMM) 320/2021
21. Issue notice.
22. Mr. Abhishek Malhotra, learned counsel accepts notice on behalf of Defendant and seeks time to file reply.
23. Let reply be filed within three weeks from today. Rejoinder, if any, be filed before the next date of hearing.
24. List on 25.04.2022.
JYOTI SINGH, J MARCH 31, 2022/st CS(COMM) 140/2021 and connected matter Page 4 of 4 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.04.2022 13:22:30