There is another hurdle in the way of Dua Lipa as she is facing a second copyright lawsuit over her song “Levitating”. It is less than a week since a Florida reggae band sued the singer alleging her of plagiarism.

Songwriters L. Russell Brown and Sandy Linzer are alleging that the opening melody to Dua’s hit single is a duplicate of the melody to their 1979 song titled "Wiggle and Giggle All Night" and another 1980 song titled "Don Diablo". Dua Lipa’s song "Levitating" is known as the longest-running Top 10 song ever by a female artist that also got featured on the US Billboard Hot 100.

“Defendants have levitated away plaintiffs’ intellectual property,” lawyers for Brown and Linzer wrote in a wry complaint. “Plaintiffs bring suit so that defendants cannot wiggle out of their willful infringement.”

The songwriters highlighted some of their interviews with Lipa, where they claimed her of admitting that she deliberately emulated prior eras and also took inspiration from historic music for the retro sound of her 2020 album titled Future Nostalgia.

Their lawsuit stated, “The signature melody from the introduction to "Levitating" copied a similar portion of their songs, and cited the popularity of that section of Levitating on TikTok as key to its success. Because video creators frequently truncate the already brief snippets of sound on TikTok, the signature melody often comprises 50% or more of these viral videos.”

The suit mentioned the names of Lipa, her label Warner Music Group and rapper DaBaby, who appeared on a remix of the song, along with other songwriting and production parties as defendants. “In seeking nostalgic inspiration, defendants copied plaintiffs’ creation without attribution,” Brown and Linzer claimed.

Last week itself, Florida band Artikal Sound System has sued Lipa while claiming "Levitating" was very similar to their 2017 song titled "Live Your Life". It was further stated that it was highly unlikely that the song "Levitating" was created independently.

The cases can be reached with the names Cope v. Warner Records Inc, U.S. District Court for the Central District of California bearing case no. 2:22-cv-01384 and Larball Publishing Co v. Lipa, U.S. District Court for the Southern District of New York.

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