Bombay High Court
Novex Communications Private Limited vs Golden Triangle Fort And Palace Pvt Ltd on 7 April, 2026
2026:BHC-OS:8489
8-IA(L)-6670-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 6670 OF 2026
IN
COMMERCIAL IP SUIT (L) NO. 6306 OF 2026
Novex Communications Private Limited ...Applicant/
Plaintiff
Versus
Golden Triangle Fort And Palace Pvt Ltd ...Defendant
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Mr. Rashmin Khandekar a/w Mr. Kunal Parekh, Ms. Riti Gada i/b Dua
Associates, for the Plaintiff.
Ms. Ankita Singhania a/w Mr. Prateek K., Ms Pratiksha Udeshi, Mr.
Sarvesh Agarwal i/b Cygnus Legal, for the Defendant.
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CORAM : SHARMILA U. DESHMUKH, J.
DATE : April 07, 2026 P. C. :
1. Learned counsel for the Defendant, on instructions, without prejudice to their rights and contentions submits that the Defendant does not intend to play the copyrighted sound recordings of the Plaintiff and will neither allow its premises for the purpose of unauthorized broadcasting of copyrighted sound recordings. The said statement is accepted as undertaking given to this Court.
2. Interim Application can be disposed of in view of the said 1 Arya ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/04/2026 21:51:21 ::: 8-IA(L)-6670-2026.doc statement made by learned counsel for the Defendant.
3. Interim Application is disposed of in view of the statement which is accepted as undertaking given to this Court.
[SHARMILA U. DESHMUKH, J.] 2 Arya ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/04/2026 21:51:21 :::