Madras High Court
V.S. Sharma vs J. Dharma Rao, Proprietor, M.C. ... on 17 January, 1941
Equivalent citations: AIR1942MAD124, AIR 1942 MADRAS 124
ORDER Lakshmana Rao, J.
1. The complaint discloses an offence under Sections 7 and 8, Copyright Act and its dismissal on the ground that the dispute is of a civil nature cannot be sustained. The order of dismissal is therefore set aside and there will be further inquiry into the complaint in accordance with law by the Chief Presidency Magistrate or such other Magistrate as he may direct.