Delhi High Court - Orders
Global Music Junction Pvt. Ltd vs Annapurna Films Pvt. Ltd., & Ors on 4 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 715/2022, I.A. 21428/2022, I.A. 8885/2024 & I.A.
3100/2026
GLOBAL MUSIC JUNCTION PVT. LTD .....Plaintiff
Through: Mr. Akhil Sibal, Senior Advocate
alongwith Mr. Yashvardhan, Ms. Smita
Kant, Ms. Rhia Marshall, Mr. Devesh
Mohan, Mr. Gyanendra Shukla, Mr.
Pranav Das and Ms. Ridhik Bajaj,
Advocates.
versus
ANNAPURNA FILMS PVT. LTD., & ORS. .....Defendants
Through: Mr. Rahul Ajatshatru, Ms. Shristi
Borthakur and Ms. Daisy Roy,
Advocates for D-1.
Mr. Vihan Dang and Mr. Aditya
Mathur, Advocates for D-5.
Mr. Vikram Singh Dalal and Mr. Pankaj
Kumar, Advocates for D-11.
Mr. Rishi Agrawala, Mr. Chanan
Parwani and Ms. Tarini Khurana,
Advocates for D-14 & 62.
Mr. Shwetank Tripathi and Mr. Mohit
Borgual, Advocates for D-63.
Mr. Rahul Rajput, Advocate for D-65.
Mr. Gopal Jain, Senior Advocate
alongwith Mr. Ankur Sangal, Mr. Ankit
Arvind and Mr. Bhuvan Malhotra,
Advocates for Saregama India
Limited/Non-Applicant no.19.
Mr. Devinder Singh Khatana, Advocate
for Non-Applicant No.20 & 60.
Mr. Rajesh Kumar and Ms. Mansi
Aggarwal, Advocates for
Non-Applicant no.58 in I.A.
No.8885/2024.
Mr. Nirupam Lodha and Mr. Kshitij
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 06/02/2026 at 20:43:46
Parashar, Advocates for Non-Applicant
no.59.
Mr. Kushal Gupta, Advocate for
Non-Applicant no.76 in I.A. No.
8885/2024.
Mr. Angad Makkar and Ms. Harsshita
Pothiraj, Advocates for Non-Applicant
No.77.
Mr. Varun Pathak, Advocate for Meta
Platforms, Inc./Non-Applicant No.78.
Ms. Archana Sahadeva and Mr. Harshit
Bhoi, Advocates for Non-Applicant
No.81.
Mr. Ashish Verma and Mr. Akhil
Ranganathan S., Advocates for
Non-Applicant No.83.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 04.02.2026
1. Learned counsel for the parties submit that since service and pleadings in respect of I.As are not complete, the matter may be posted before the Joint Registrar for completion of the same and then listed before the Court for hearing.
2. Accordingly, list before the Joint Registrar on 08.04.2026 for the completion of service and pleadings in respect of I.A. 8885/2024.
I.A. 3100/20263. This is an application under Section 151 of the Code of Civil Procedure, 1908 filed on behalf of the Non-Applicant no.19 seeking leave to file on record, the redacted commercial documents.
4. Mr. Gopal Jain, learned Senior Advocate for the Non-Applicant no.19 submits that the documents which are proposed to be filed in redacted form have been enumerated in para 3 which according to him, predate the interim 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 06/02/2026 at 20:43:46 ex-parte ad-interim injunction passed by this Court as also the date when the suit was decreed qua defendant no.6. As such, he submits that the documents may be crucial to decide as to whether the Non-Applicant no.19's act is actually in violation of the order dated 05.09.2023. Further, he also submits that in the context of the aforesaid documents, whether the application under Order XXXIX Rule 2A of CPC itself would be maintainable.
5. Issue notice.
6. Notice is accepted by Mr. Yashvardhan, learned counsel appearing for the plaintiff, who submits that the said application may be placed before the Joint Registrar for completion of pleadings qua this application too.
7. The matter may be posted before the Court, after the completion of service and pleadings.
8. List before the Joint Registrar for completion of service and pleadings on 08.04.2026.
TUSHAR RAO GEDELA, J FEBRUARY 4, 2026 kct 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 06/02/2026 at 20:43:46