Bombay High Court
Tarun Wadhwa vs Saregama India Limited And Anr on 20 October, 2021
Author: G. S. Patel
Bench: G.S. Patel
7-IAL4371-2021 IN COMIPL4366-2021 OPERATIVE PART.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 4371 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 4366 OF 2021
Tarun Wadhwa ...Plaintiff
Versus
Saregama India Ltd & Anr ...Defendants
Mr Rahul Ajatshatru, with Ankita Singh, & Krishma Shah, i/b A&P
Partners, for the Plaintiff/Applicant.
Dr Veerendra Tulzapurkar, Senior Advocate, with Hiren Kamod,
Smriti Yadav, Shwetank Tripathi, & Bhavik Shukla, & Anees
Patel, i/b Khaitan & Co., for the Defendants
CORAM: G.S. PATEL, J
DATED: 20th October 2021
PC:-
1.The film in question, against the release of which an injunction is sought, is scheduled to be premiered just 48 hours from now on Friday, 22nd October 2021. I have heard the matter at Digitally the earliest possible opportunity in the limited time available. This signed by ATUL ATUL GANESH KULKARNI judgment has been delivered in open Court. It may not be possible GANESH Date:
KULKARNI 2021.10.21 09:40:05 to have it transcribed, corrected and uploaded before Friday, 22nd +0530 October 2021. I am, therefore, releasing the operative portion by Page 1 of 2 20th October 2021 7-IAL4371-2021 IN COMIPL4366-2021 OPERATIVE PART.DOC this order, which will be uploaded by tomorrow, 21st October 2021. The reasoned judgment will be uploaded by Tuesday, 26th October 2021.
OPERATIVE ORDER
2. The IA is dismissed. However, in the facts and circumstances of the case, there will be no order as to costs.
3. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 20th October 2021