The Indian Performing Right Society ... vs Yash Raj Films Private Limited
2024 Latest Caselaw 23017 Bom

Bombay High Court

The Indian Performing Right Society ... vs Yash Raj Films Private Limited on 7 August, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

                                                                                               m1-ial-8525-2024.doc

                              jsn

           Digitally signed
           by JITENDRA
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
JITENDRA SHANKAR
         NIJASURE
SHANKAR Date:
NIJASURE 2024.08.08
                                                     ORDINARY ORIGINAL CIVIL JURISDICTION
           11:04:06
           +0530
                                                          IN ITS COMMERCIAL DIVISION

                                                     INTERIM APPLICATION (L) NO.8525 OF 2024
                                                                       IN
                                                           COM IPR SUIT NO.21 OF 2021

                                     The Indian Performing Rights Society Ltd.              ...Applicant /
                                                                                            Ori. Defendant
                                           In the matter between
                                     Yash Raj Films Pvt. Ltd.                               ...Plaintiff

                                             Versus

                                     The Indian Performing Rights Society Ltd.              ...Defendant

                                                                       ----------
                                     Chirag Kamdar with Darshit Jain i/b. TMT Law Practice for the
                                     Plaintiff.
                                     Rohan Kadam with Thomas George and Neeta Nihal for the Applicant
                                     in IAL No.1320 of 2024.
                                                                       ----------

                                                                       CORAM : R.I. CHAGLA J.

                                                                       DATE         : 7TH AUGUST, 2024.

                                     ORDER :

1. Mentioned. Not on board. Taken on board.

2. Mr. Chirag Kamdar the learned Counsel appearing for

the Plaintiff / Respondent in Interim Application taken out by the

m1-ial-8525-2024.doc

Applicant / Defendant seeking Summary Judgment under Order XIII

A of the Code of Civil Procedure, 1908 has sought extension of time

to file Affidavit in Reply. ss

3. Extension of time is granted. The Plaintiff / Respondent

shall file Affidavit in Reply on or before 9th August, 2024.

4. The Defendant is at liberty to file Affidavit in Rejoinder

thereto on or before 23rd August, 2024.

5. The Interim Application shall be placed for directions on

26th August, 2024.

[ R.I. CHAGLA J. ]