Bombay High Court
Prashant Chandrakant Nakti vs Nikhil Ambadas Jadhav on 17 October, 2025
2025:BHC-OS:19728 1/3 501 & 502-COMIP(L)-28982-2025 (c).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT (L) NO. 28982 OF 2025
WITH
INTERIM APPLICATION (L) NO.30591 OF 2025
IN
COMMERCIAL IP SUIT (L) NO. 28982 OF 2025
Ms Naadkhula Music LLP ...Plaintiff
Versus
Prashant Nakti & Ors. ...Defendants
WITH
COMMERCIAL IP SUIT (L) NO. 33608 OF 2025
Ms Naadkhula Music LLP ...Plaintiff
Versus
Vishal Phale & Ors. ...Defendants
ALONG WITH
COMMERCIAL IP SUIT (L) NO.30207 OF 2025
WITH
INTERIM APPLICATION (L) NO.30313 OF 2025
IN
COMMERCIAL IP SUIT (L) NO.30207 OF 2025
Prashant Chandrakant Nakti ...Plaintiff
Versus
Nikhil Ambadas Jadhav & Ors. ...Defendants
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Mr. Anand Mohan a/w Ms. Dhwani Parekh i/b Jayekar & Partners, for the
Plaintiff in COMIP(L)/28982/2025.
Ms. Laxmi Jenkins a/w Mr. Durgesh Rege, Bhriti Mackdani and Mr. Rafael
Pereira, for the Plaintiff in COMIP(L)/30207/2025.
Mr. Anand Mohan a/w Ms. Dhwani Parekh i/b Jayekar & Partners, for
Defendant Nos.1 and 3 in COMIP(L)/30207/2025.
Vaibhav
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2/3 501 & 502-COMIP(L)-28982-2025 (c).doc
Ms. Shruttima Ehersa (through V.C.), Ms. Charu Shukla, Ms. Amishi Sodani,
Ms. Reethi Shetty i/b Charu Shukla, for Defendant No.2 in
COMIP(L)/30207/2025 and for Defendant No.4 in COMIP(L)/33608/2025.
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CORAM : ARIF S. DOCTOR, J.
DATE : 17 th OCTOBER, 2025. P.C:
1. Mentioned. Not on board. Taken on production board.
2. Learned counsel for the Plaintiff and Defendant Nos.1 and 3 in Commercial IP Suit (L) No. 30207 of 2025 submitted that the meditation has proved successful and that the Plaintiff and Defendant Nos. 1 and 3 have amicably resolved their disputed and differences in both the captioned Commercial IP Suits and have entered into consent terms.
3. The Learned Meditator appointed by this Court vide the Order dated 29th September 2025 is present in Court and has submitted the mediation report. The same is taken on record.
4. Learned Counsel then tendered a copy of the consent terms and submit that both the captioned Commercial IP Suits can be disposed off in terms of the consent terms. At this stage Ms. Ehersa Learned Counsel appearing on behalf of Google LLC invited my attention to Clauses 9 and 12 of the consent terms and pointed out that same provided for certain orders and directions against Google LLC. She submitted that these terms were neither discussed with Google LLC nor has Google LLC executed these Consent Terms. Additionally she submits that what has been sought for against Google LLC in the consent terms is something which is not possible. It Vaibhav ::: Uploaded on - 18/10/2025 ::: Downloaded on - 24/10/2025 23:04:14 ::: 3/3 501 & 502-COMIP(L)-28982-2025 (c).doc was thus submission of learned counsel Ms. Ehersa that if the Court was inclined to accept the Consent Terms it be clarified that the same would not be binding upon Google LLC.
5. In light of the above, I pass the following Order:
i. The Consent Terms are marked X and taken on record. ii. The undertakings given in the Consent Terms are accepted as undertakings given to the Court.
iii. Both the captioned Commercial IP Suits shall stand disposed off in terms of the Consent Terms.
iv. The Consent Terms shall be binding only upon the signatories thereto. v. Google LLC shall not be bound by any direction contained in the terms.
vi. However on a joint request made to Google LLC, by the Parties to the Consent Terms, Google LLC shall act upon such request in accordance with the policies of Google LLC.
6. The Court records its appreciation for the efforts taken by the Learned Mediator Mr. Gauraj Shah in bringing about an amicable resolution of disputes. Learned Counsel have in one voice informed the Court that it was these efforts which went a long way and were instrumental in bringing about this resolution of disputes.
7. In view of above, both the Commercial IP Suit are disposed of.
[ARIF S. DOCTOR, J.] Vaibhav ::: Uploaded on - 18/10/2025 ::: Downloaded on - 24/10/2025 23:04:14 :::