Bombay High Court
The Indian Performing Right Society ... vs Rajasthan Patrika Pvt Ltd on 26 April, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
45-ial-9452-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.9452 OF 2022
IN
COM IP SUIT (L) NO.9448 OF 2022
The Indian Performing Right Society Ltd. ...Applicant/
Plaintiff
Versus
Rajasthan Patrika Private Ltd. ...Defendant
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Mr. Ravi Kadam, Senior Advocate with Mr. Ashish Kamat, Mr. Thomas
George, Ms. Tanvi Sinha, Mr. Vismay Malkan i/b. M/s. Saikrishna &
Associates for Applicant / Plaintiff.
Ms. Sapna Chaurasia with Mr. Raunak Samdani i/b. M/s. TMT Law
Practice for Defendant in COMIPL NO.9448 of 2022 and Intervener in
COMIP No.84 of 2022.
Mr. Rahul Jain i/b. M/s. Alpha Chambers for Defendant in COMIP No.84
of 2022.
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CORAM : R.I. CHAGLA J
DATE : 26TH APRIL, 2022
ORDER :
1. Matter mentioned at 2.30 p.m.
2. In view of the matter shown as part heard at 2.30 p.m., this matter is unlikely to reach. In view thereof, the following directions are 1/2 ::: Uploaded on - 28/04/2022 ::: Downloaded on - 28/04/2022 22:40:40 ::: 45-ial-9452-2022.doc issued:-
(i) The Defendants shall file their Affidavits in Reply to the Interim Application within a period of four weeks from today.
(ii) The Applicant / Plaintiff is at liberty to file Affidavit in Rejoinder within a period of two weeks thereafter.
(iii) Interim Application (L) No.9452 of 2022 shall be placed on 22nd June, 2022 under the caption for ad-interim relief. The Interim Application No.1213 of 2022 shall also be shown along with Interim Application (L) No.9452 of 2022.
[R.I. CHAGLA J.] 2/2 ::: Uploaded on - 28/04/2022 ::: Downloaded on - 28/04/2022 22:40:40 :::