Bombay High Court
Phonographic Performance Ltd vs Marina And 61 Ors on 11 July, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
10-ial-29558-2021.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.29558 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29555 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Marina and 61 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28299 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28298 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
The Royal Fusion Cafe and Lounge and 45 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28303 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28300 OF 2021
SHARAYU
PANDURANG
KHOT
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Digitally
signed by
Versus
SHARAYU
PANDURANG
KHOT
Date:
2022.07.14
12:18:03
+0530
4 Season Hotel and Banquet and 93 Ors. ...Defendants
1/9
10-ial-29558-2021.doc
WITH
INTERIM APPLICATION (L) NO.28305 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28302 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Navya Ventures Pvt. Ltd. & 11 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28307 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28304 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
The Amaya Resort and 11 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28309 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28301 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Leisure Hotels Pvt. Ltd and 12 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28310 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28306 OF 2021
2/9
10-ial-29558-2021.doc
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Jaypee Residency Manor Hotel & 18 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28311 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28308 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Hotel Corbett Kingdom and 78 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28316 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28312 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Wave Mall and 14 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28319 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28313 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Lakeside Inn Hotel and 51 Ors. ...Defendants
3/9
10-ial-29558-2021.doc
WITH
INTERIM APPLICATION (L) NO.28321 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28318 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Hotel Corbett Tiger Resort & 37 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.28322 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.28320 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Kalsang Hotel and 48 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29559 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29554 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Lemon Grass Hospitality Pvt Ltd. Kiva and 45 ...Defendants
Ors.
WITH
INTERIM APPLICATION (L) NO.29568 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29551 OF 2021
4/9
10-ial-29558-2021.doc
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
TDS (10 Downing Street) and 19 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29570 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29564 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Crown Plaza Chennai Adyar Park and 25 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29572 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29566 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Hotel Regenta Central and 12 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29573 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29571 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Radisson Green and 100 Ors. ...Defendants
5/9
10-ial-29558-2021.doc
WITH
INTERIM APPLICATION (L) NO.29588 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29583 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Badmaash Lounge V and Ro Hospitality and 31 ...Defendants
Ors.
WITH
INTERIM APPLICATION (L) NO.29592 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29587 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Fateh Garh Resort By Fateh Collection and 38 ...Defendants
Ors.
WITH
INTERIM APPLICATION (L) NO.29597 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29585 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Azaya Beach Resort Goa and 11 Ors ...Defendants
WITH
INTERIM APPLICATION (L) NO.29609 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29606 OF 2021
6/9
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Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Montecristo Party Plot and 88 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29689 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29682 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Park Hospitalities and 8 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29690 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29683 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Marasa Hospitality Private Ltd & 3 Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.29695 OF 2021
AND
COMMERCIAL IPR SUIT (L) NO.29686 OF 2021
Phonographic Performance Ltd. ...Applicant/
Plaintiff
Versus
Hotel La New Delhi and 21 Ors. ...Defendants
7/9
10-ial-29558-2021.doc
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Mr. Amogh Singh with D.P. Singh for the Plaintiffs in all Suits.
Mr. Akash Rebello with Mr. Nadeem Sharma and Ms. Husab Sayyed
for Defendant No.6 in IAL No.29570 of 2021.
Mr. Hiren Kamod with Ms. Priyank Daga with Ms. Anushka Aagarwal
and Mr. Gaurav Suralkar for Respondent Nos.3 and 4 in COM IPR
Suit (L) No.29564 of 2021.
Ms. Divya Tekwani i/b. Yatin R. Shah for the Defendant No. 10 in
Comipl No.28312 of 2021.
Ms. Poonam Teddu and Mr. M.A. Mahadgut for Defendant Nos.32
and 35 in IAL/29558/21.
Ms. Sarrah Khambati i/b. Wadia Ghandy & Co. for the Respondent
Nos.7, 14, 19, 20, 29, 38, 39 and 43 in COIMP (L) No.29554 of 2021.
Ms. Sarrah Khambati i/b. Wadia Ghandy and Co. for Respondent
Nos.2, 3, 12 & 19 for COIMPL No.29686 of 2021.
----------
CORAM : R.I. CHAGLA J
DATE : 11 JULY 2022
ORDER :
1. Learned Counsel appearing for the Plaintiff has sought leave to withdraw the above Commercial IPR Suits on instructions.
2. Accordingly, The above Commercial IPR Suits are disposed of as withdrawn.
3. In view of the disposal of the Suits, the Interim 8/9 10-ial-29558-2021.doc Applications do not survive and are accordingly disposed of.
4. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certificate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
[R.I. CHAGLA J.] 9/9