Supreme Court - Daily Orders
Indian Performing Rights Society Ltd. vs Sanjay Dalia on 18 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
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ITEM NO.101 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10643-10644/2010
INDIAN PERFORMING RIGHTS SOCIETY LTD. Appellant(s)
VERSUS
SANJAY DALIA & ANR. Respondent(s)
(with appln. (s) for impleadment and interim relief and office
report)
WITH
SLP(C) No. 8253/2013(With Interim Relief and Office Report)
Date : 18/09/2014 These appeals/petition were called on for
hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. T.R. Andhiarujina, Sr. Adv.
In CA 10643-44/2010 Mr. Dhruv Anand, Adv.
Ms. Lakshmi, Adv.
Ms. Tanvi Misra, Adv.
Mr. Anshuman Upadhyay, Adv.
Mr. Ravin Gargotia, Adv.
Mr. Soumir Ghosal, Adv.
Mr. Vikas Singh Jangra,AOR
For Applicant(s) Mr. Sudhir Chandra, Sr. Adv.
In IA 3 & 4 in Mr. Dhruv Anand, Adv.
CA 10643-44/2010 Ms. Lakshmi, Adv.
Ms. Tanvi Misra, Adv.
Mr. Anshuman Upadhyay, Adv.
Mr. Ravin Gargotia, Adv.
Mr. Soumir Ghosal, Adv.
Mr. Vikas Singh Jangra,AOR
For Petitioner(s) Ms. Anuradha Salhotra, Adv.
In SLP 8253/2013 Mr. K. V. Mohan,Adv.
Mr. Sumit Wadhwa, Adv.
Mr. Yatin Grover, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
Ms. Manmeet Arora, Adv.
Parveen Kumar Chawla
Date: 2014.09.18
16:50:34 IST
Ms. Faria Khan, Adv.
Ms. Kavita Wadia, Adv.
Reason:
Mr. Shashank Tripathi, Adv.
Mr. E. C. Agrawala,AOR(NP)
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UPON hearing the counsel the Court made the following
O R D E R
Hearing concluded.
Judgment reserved.
Written submissions be filed by 23.09.2014. The applicant in interlocutory application nos. 3 and 4 in Civil Appeal Nos.10643-10644 of 2010 is allowed to only intervene in these proceedings, instead of impleadment as appellant.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar List of Books:
1. CPC (Section 20)
2. Copy Rights Act
3. Trade Marks Act and Rules
4.