Bombay High Court
Shemaroo Entertainment Ltd vs Saregama India Limited on 23 September, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
501-comapl-28790-2025.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM APPEAL (L) NO.28790 OF 2025
WITH
JITENDRA INTERIM APPLICATION (L) NO.29991 OF 2025
SHANKAR
NIJASURE WITH
Digitally signed by
JITENDRA SHANKAR
NIJASURE
INTERIM APPLICATION NO.5236 OF 2022
Date: 2025.09.23
18:31:42 +0530 IN
COMM IPR SUIT NO.557 OF 2022
Shemaroo Entertainment Ltd. ...Applicant /
Plaintiff
Versus
Saregama India Ltd. & Ors. ...Respondents
----------
Mr. Rashmin Khandekar, Mr. Anand Mohan and Mr. Mahesh
Mahadgut and Ms. Kaivalya Shetye for the Appellant.
Mr. Rohan Cama with Mr. Mehul A. Shah and Mr. Sandeep Jalan.
----------
CORAM : R.I. CHAGLA AND
FARHAN P. DUBASH, JJ.
DATE : 23RD SEPTEMBER, 2025
ORDER :
1. The Commercial Appeal has been filed by the Appellants from the Order dated 12th August, 2025 passed by the learned Single Judge of this Court which had disposed of the Interim Application by 1/2 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:53:51 ::: 501-comapl-28790-2025.doc not continuing prayer Clause (a) of the Interim Application which had been granted vide ad-interim Order dated 15th November, 2022. The impugned Order has been stayed for a period of six weeks which expires today.
2. Mr. Rohaan Cama, the learned Counsel appearing for Respondent No.3 states on instructions that without prejudice to the Respondent No.3's rights and contentions and until the next date, the Respondent No.3 will not create any third party rights in respect of the Suit play 'Disco Dancer - The Musical', described in the first sentence of the paragraph 18 of the Plaint. The statement is accepted.
3. Accordingly, the Commercial Appeal shall be placed for consideration on 10th November, 2025.
[ FARHAN P. DUBASH, J. ] [ R.I. CHAGLA J. ] 2/2 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:53:51 :::