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Twentieth Century Fox Film Corporation vs The Registrar on 19 December, 2022

Author: C. Hari Shankar

Bench: C.Hari Shankar

                  $~21
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      C.A.(COMM.IPD-TM) 162/2022 & I.A. 21666/2022, I.A.
                         21667/2022, I.A. 21668/2022

                         TWENTIETH CENTURY FOX FILM CORPORATION
                                                                  ..... Appellant
                                      Through: Mr. Prithvi Singh, Adv.

                                            versus

                         THE REGISTRAR                        ..... Respondent
                                      Through: Mr.     Harish    Vaidyanathan
                                      Shankar, CGSC, with Mr. R. M. Tripathi,
                                      Govt. Pleader

                         CORAM:
                         HON'BLE MR. JUSTICE C.HARI SHANKAR
                                      ORDER

% 19.12.2022 I.A. 21668/2022 in C.A.(COMM.IPD-TM) 162/2022

1. Exemption allowed subject to all just exceptions.

2. The application stands disposed of.

C.A.(COMM.IPD-TM) 162/2022 & I.A. 21666/2022, I.A. 21667/2022

1. Issue notice.

2. Notice is accepted, on behalf of respondent, by Mr. Harish Vaidyanathan Shankar.

3. Reply, if any, be filed within four weeks from today, with advance copy to learned Counsel for the appellant who may file rejoinder thereto, if any, within four weeks therof.

4. Re-notify on 27th February 2023.

C. HARI SHANKAR, J.

DECEMBER 19, 2022 dsn Signature Not Verified Digitally Signed C.A.(COMM.IPD-TM) 162/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:20.12.2022 14:42:03