Delhi High Court - Orders
Super Cassettes Industries Pvt Ltd vs M/S Sun Tv Network Ltd & Anr on 8 August, 2025
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO-IPD 44/2021
SUPER CASSETTES INDUSTRIES PVT
LTD .....Decree Holder
Through: Mr. Neel Mason & Mr. Vatsalya
Vishal, Advocates.
versus
M/S SUN TV NETWORK LTD & ANR .....Judgement Debtors
Through: Mr. Abhishek Malhotra, Senior
Advocate along with Sonal
Chhablani, Mr. Kartikay Dutta & Ms.
Anukriti Trivedi, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.08.2025
1. This is an Appeal against the interim order dated 08.06.2018 ("Impugned Order") passed by the learned Additional District Judge-3 (Central District) Tis Hazari Courts, Delhi ("Trial Court"). By way of the Impugned Order, the learned Trial Court has vacated the ad-interim order dated 08.01.2018, whereby Defendant No.1 / Respondent No.1 was restrained from using, in any manner, the works allegedly owned by the Plaintiff / Appellant.
2. The Parties have jointly agreed that the Appeal may be disposed of in the following terms:
i. The Impugned Order dated 08.06.2018 is set aside. ii. However, there shall be no interim injunction in favour of the Plaintiff / Appellant.
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 12/08/2025 at 22:08:54 iii. All contentions of the Parties raised in their pleadings are left open to be taken during final arguments.
3. The Appeal stands disposed of in the aforesaid terms.
TEJAS KARIA, J AUGUST 8, 2025/ 'A' 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 12/08/2025 at 22:08:54