Tarun Wadhwa vs Saregama India Limited And Anr
2021 Latest Caselaw 15109 Bom

                                            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

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)

20th October 2021