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Delhi High Court - Orders

Phonographic Performance Limited vs Esteem Services on 25 January, 2024

                                    $~14
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 723/2023, I.A. 20099/2023, I.A. 22659/2023 &
                                                22659/2023

                                                PHONOGRAPHIC PERFORMANCE LIMITED                                                      ..... Plaintiff
                                                                                      Through:                 Mr. C.M. Lall, Sr. Adv. with Mr.
                                                                                                               Ankur Sangal, Ms. Sucheta Roy and
                                                                                                               Mr. Raghu Vinayak Sinha, Advs.
                                                                                      versus

                                                ESTEEM SERVICES                                                                     ..... Defendant
                                                                                      Through:                 Mr. Arjun D. Singh, Mr. Vishnu
                                                                                                               Thulasi Menon, Mr. Yimuanger
                                                                                                               Longkumer and Mr. Lothungbeni T.
                                                                                                               Lotha, Advs. for D-2.
                                                CORAM:
                                                HON'BLE MR. JUSTICE ANISH DAYAL
                                                                                      ORDER

% 25.01.2024

1. Counsel for the defendant No.2 appears and states that they were impleaded pursuant to a direction of this Court dated 11th October, 2023 contained in para 9 of the said order. They state that they have yet to file a written statement.

2. It is made clear that the written statement will be accepted only if it is in compliance with the Commercial Courts Act and Delhi High Court (Original Side) Rules, 2018.

3. Two applications of the plaintiff being I.A. 20099/2023 and I.A. 22659/2023 under Order XXXIX Rule 1 and 2 CPC seeking injunction 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 31/01/2024 at 21:01:42 against defendant Nos.1 and 2 respectively are pending and ad-interim injunction was granted by this Court on 11th October, 2023 and 10th November, 2023.

4. List on 21st May, 2024.

5. Order be uploaded on the website of this Court.

ANISH DAYAL, J JANUARY 25, 2024/MK 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 31/01/2024 at 21:01:42