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Calcutta High Court

Entertainment Network (India) Ltd vs Indian Performing Rights Society Ltd. & ... on 26 September, 2008

Author: Pinaki Chandra Ghose

Bench: Pinaki Chandra Ghose

                                       1


                     IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE


                                                      26th September, 2008


Present:

THE HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                AND
THE HON'BLE MR. JUSTICE BISWANATH SOMADDER


                           A.P.O. No. 142 of 2006
                            C.S. No. 90 of 2006


                 Entertainment Network (India) Ltd.
                                -vs-
            Indian Performing Rights Society Ltd. & Ors.

For the Appellant:           Mr.   Pratap Chatterjee............Senior Advocate,
                             Mr.   Abhrajit Mitra........................Advocate,
                             Mr.   Ravi Kapur............................Advocate,
                             Mr.   Ashok Bose...........................Advocate.


For the Respondent No.1:     Mr.P.C.Sen...................Senior Advocate,

Mr. S.K.Kapur...............Senior Advocate, Mr. Sayantan Basu............... ...Advocate, Mr. Phiroze Edulgi...................Advocate, Mr. N. Banerjee.................... ...Advocate, Mr. R. Bhattacharjee............ ....Advocate, Mr. Sayan Roy Chowdhury... .....Advocate.

For the Respondent No.2: Mr. S.N.Mookherjee.........Senior Advocate, Mr. Ranjan Bachwat.................Advocate, Mr. S. Bajoria..........................Advocate.

For the Respondent Nos.3,4 & 5:Mr.Ratnako Banerjee......................Advocate, Mr. S.K.Bajoria.............................Advocate, Mr. Srinjay Sengupta.......................Advocate.

For the Respondent No. 6: Mr. Prithviraj Sinha......................Advocate.

THE COURT- In view of the judgement and order passed by us today in A.P.O. No. 109 of 2006 (Radio Today Broadcasting Ltd. -vs- Indian Performing Rights Society Ltd. & Ors.), the judgement and order dated 26th April, 2006 passed by the Hon'ble First Court in an application of the appellant-

Entertainment Network (India) Ltd., being G.A.No. 1281 of 2006, shall stand modified to the extent that the appellant- Entertainment Network (India) Ltd. is entitled to a quia timet relief in the nature of an injunction restraining the respondent- IPRS from initiating any proceeding against the appellant under Chapter XIII of the Copyright Act, 1957 until disposal of the suit.

(PINAKI CHANDRA GHOSE, J.) (BISWANATH SOMADDER, J.)