Reliance Broadcast Network Ltd vs Indian Performing Rights Society ...
2021 Latest Caselaw 936 Bom

           Digitally signed                                 1/2                        9.COMIP-33-2011.doc
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.01.14
           14:18:08
           +0530                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                             IN ITS COMMERCIAL DIVISION
                                           COMMERCIAL IP SUIT NO.33 OF 2011

                   Reliance Broadcast Network Limited                    ....Plaintiff
                              V/s.
                   The Indian Performing Rights Society Limited ....Defendant
                                                     WITH
                                       COUNTER CLAIM NO.9 OF 2013
                                                       IN
                                     COMMERCIAL IP SUIT NO.33 OF 2011

                   The Indian Performing Rights Society Limited          ....Plaintiff
                              V/s.
                   Reliance Broadcast Network Limited                    ....Defendant
                                                        ----
                   Mr. Abhishek Malhotra a/w. Ms. Sapna Chaurasia and Ms. Sneha Herwade
                   i/b. TMT Law Practice for plaintiff.
                   Mr. Ravi Kadam, Senior Advocate i/b. Mr. Sandeep V. Marne for defendant.
                                                        ----
                                                           CORAM : K.R. SHRIRAM, J.

DATED : 14th JANUARY 2021

P.C. :

1 As recorded in the order dated 13th November 2014, the parties

herein had informed the Court that no evidence is required to be led by both

the parties and the dispute involves only question of law.

2 The issues have been framed by this Court on 25 th April 2013.

Mr. Kadam and Mr. Malhotra state that similar issue has been decided by a

Single Judge of Delhi High Court on 4th January 2021 in CS (OS) No.666 of

2006 and CS (OS) No.1996 of 2009 and there is an appeal preferred against

the said order and judgment, which is scheduled to be heard today by the

Division Bench. Mr. Kadam also states that IPAB has taken a diametrically

Gauri Gaekwad 2/2 9.COMIP-33-2011.doc

opposite view from the view expressed by the Single Judge.

3 Therefore, by consent, stand over to 18 th February 2021 for

directions.

(K.R. SHRIRAM, J.)

Gauri Gaekwad