Bombay High Court
The Deputy Director, Directorate Of ... vs Phonographic Performance Ltd., And Ors on 26 October, 2018
Author: A.S. Gadkari
Bench: S.S. Shinde, A.S. Gadkari
1 1. Apeal 986.17.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 986 OF 2017
WITH
CRIMINAL APPLICATION NO. 1322 OF 2017
IN
CRIMINAL APPEAL NO. 986 OF 2017
The Deputy Deputy Director,
Directorate of Enforcement. ... Appellant.
V/s.
Indian Performing Rights Society Ltd.
& Ors. ... Respondents.
With
CRIMINAL APPLICATION NO. 160 OF 2018
IN
CRIMINAL APPEAL NO. 986 OF 2017
Chitra Jagjit Singh. ... Appellant.
V/s.
Indian Performing Rights Society Ltd.
& Ors. ... Respondents.
With
WRIT PETITION NO. 5083 OF 2017
Indian Performing Rights Society Ltd. ... Petitioner.
V/s.
Union of India Through the Deputy
Director Directorate of Enforcement & Anr. ... Respondents.
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2 1. Apeal 986.17.doc
With
CRIMINAL APPLICATION NO. 47 OF 2018
IN
CRIMINAL WRIT PETITION NO. 5083 OF 2017
Chitra Jagjit Singh ... Applicant
V/s.
Union of India through its Assistant
Director Shri H.S. Mandlekar and Anr. ... Respondent
With
CRIMINAL APPEAL NO. 987 OF 2017
with
CRIMINAL APPLICATION NO. 1324 OF 2007
in
CRIMINAL APPEAL NO. 987 OF 2017
The Deputy Director, Directorate of
Enforcement. ... Appellant.
V/s.
Phonographic Performance Ltd. & Ors. ... Respondent.
With
CRIMINAL APPLICATION NO. 161 OF 2018
in
CRIMINAL APPEAL NO. 987 OF 2017
Chitra Jagjit Singh ... Appellant.
V/s.
Phonographic Performance Ltd. & Ors. ... Respondent.
Ms. Manisha Jagtap for the Appellants.
Mr. Sanjay Chadha a/w. Mr. Sandeep Marne for Respondent
Nos. 1 to 5 in Appeal No. 986 of 2017.
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3 1. Apeal 986.17.doc
Ms. M.M. Deshmukh, APP for the State.
Mr. Pragyan Sharma a/w. Sambhaji Kharatmal I/b. G.D.
Shinde for Respondent No.1 in Appeal No. 987 of 2017.
CORAM : S.S. Shinde and
A.S. Gadkari, JJ.
DATE : 26th October 2018. P.C. :-
At the request of the learned Counsel appearing for the Appellants in Appeal Nos. 986 of 2017 and 987 of 2017, by way of last opportunity, stand over to 28 th November 2018, with understanding that the Appeals will be heard finally and no prayer for further adjournment will be entertained at the instance of either of the parties.
( A.S. Gadkari, J.) (S.S. Shinde, J.) ::: Uploaded on - 29/10/2018 ::: Downloaded on - 01/11/2018 23:29:10 :::