Delhi High Court - Orders
Saregama India Limited vs Balaji Motion Pictures Limited & Ors on 24 December, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~Advance-3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM)No.492/2019 & I.A.No.12903/2019
SAREGAMA INDIA LIMITED .....Plaintiff
Through : Mr. Ankur Sangal and Ms. Sucheta
Roy, Advs.
versus
BALAJI MOTION PICTURES LIMITED & ORS. ....Defendants
Through : Mr. S.S. Ahluwalia and Mr. Piyush
Joshi, Advs. For D-1&2.
Mr. Akhil Sibal, Sr. Adv. With Ms.
Nitiya Gupta, Ms. Anushree Rauta, Mr.
Piyush Joshi and Mr. Mohit Bangwal,
Advs. For D-3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 24.12.2020 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mr. Akhil Sibal, learned senior counsel, who appears on behalf of defendant no. 3, informs me that the appeal preferred against the injunction order dated 13.09.2019 is pending adjudication before the Division Bench. 1.1 To be noted, Mr. S.S. Ahluwalia appears on behalf of defendant nos. 1 and 2.
2. I am informed that pleadings are not complete as yet.
3. Accordingly, list the matter before the Joint Registrar (Judicial) on 29.01.2021 for completion of pleadings.
4. List the matter before Court on 29.04.2021.
RAJIV SHAKDHER, J DECEMBER 24, 2020 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:25.12.2020 23:23:28