Bombay High Court
Phonographic Performance Ltd vs Bunglow - 9 And 99 Ors on 29 January, 2024
Author: R.I. Chagla
Bench: R.I. Chagla
P5-SPM-COMP-264-22&363-19.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL IP SUIT NO. 264 OF 2022
Novex Communications Pvt Ltd. ...Plaintiffs
Versus
Trade Wings Hotesl Limited ...Defendant
WITH
COMMERCIAL IP SUIT NO. 304 OF 2018
WITH
COMMERCIAL IP SUIT (ST) NO. 3544 OF 2023
WITH
COMMERCIAL IP SUIT NO. 278 OF 2018
WITH
COMMERCIAL IP SUIT NO. 281 OF 2018
WITH
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
INTERIM APPLICATION(ST) NO. 5417 OF 2021
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 267 OF 2022
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
INTERIM APPLICATION(ST) NO. 5992 OF 2023
IN
COMMERCIAL IP SUIT (ST) NO. 5500 OF 2023
WITH
INTERIM APPLICATION(ST) NO. 21044 OF 2021
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUITS(ST) NO. 39541 OF 2022
IN
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COMMERCIAL IP SUIT NO. 332 OF 2021
AND
COMMERCIAL IP SUIT NO. 363 OF 2019
WITH
COMMERCIAL IP SUIT (ST) NO. 3997 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
INTERIM APPLICATION(ST) NO. 4038 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT SUITS NO. 114 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 221 OF 2021
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 938 OF 2018
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 914 OF 2018
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 966 OF 2018
IN
COMMERCIAL IP SUITS NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 1051 OF 2018
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 922 OF 2018
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
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COMMERCIAL IP SUIT NO. 126 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 123 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 119 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 116 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 120 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 122 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 117 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 115 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 127 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 121 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 118 OF 2019
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IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 358 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 345 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 359 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 291 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 290 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 347 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 350 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 343 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 303 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 304 OF 2019
IN
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COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 292 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 145 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 306 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 319 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 321 OF 2019
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT (ST) NO. 35265 OF 2022
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 40 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 157 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 156 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 147 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
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WITH
COMMERCIAL IP SUIT (ST) NO. 37130 OF 2022
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT (ST) NO. 37136 OF 2022
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 148 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT (ST) NO. 37964 OF 2022
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 155 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 235 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
WITH
COMMERCIAL IP SUIT NO. 154 OF 2023
IN
COMMERCIAL IP SUIT NO. 332 OF 2021
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Ms. Mehek Chowdhary i/by Jhangiani, Narulla & Associates for the
Defendant No. 47 in NMCD No. 725 of 2019 in COMIP No. 363 of
2019, Defendant No. 1 in NMCD No. 621 of 2018 in COMIP No. 291
of 2019 and Defendant No. 1 in NMCD No. 331 in COMIP No. 117 of
2019.
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CORAM : R.I. CHAGLA J
DATE : 29 January 2024
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ORDER :
1. Matter is mentioned. Not on board. Taken on board.
2. By Praecipe bearing today's date, the learned
Advocate for the Defendant No. 47 in NMCD No. 725 of 2019 in
COMIP No. 363 of 2019, Defendant No. 1 in NMCD No. 621 of
2018 in COMIP No. 291 of 2019 and Defendant No. 1 in NMCD
No. 331 in COMIP No. 117 of 2019 has sought for speaking to
the minutes of Order/Judgment dated 24th January 2024.
3. In appearance clause "Mr. Rajiv Narula a/w Mr.
Gaurav Srivastav and Ms. Mehek Chowdhary i/by Jhangiani,
Narula and Associates for the Defendant No. 47 in NMCD No.
725 of 2019 in COMIP No. 363 of 2019, Defendant No. 1 in
NMCD No. 621 of 2018 in COMIP No. 291 of 2019 and
Defendant No. 1 in NMCD No. 331 in COMIP No. 117 of 2019."
shall be added.
4. Further, at paragraph 122 in 2nd line, instead of the
P5-SPM-COMP-264-22&363-19.doc
word, "Defendants", "Defendant No. 47 in Commercial Notice
of Motion No. 725 of 2019 in Commercial Suit No. 363 of 2019
and Defendant No. 1 in Commercial Notice of Motion No. 331
in Commercial Suit No. 117 of 2019" shall be added.
5. The Judgment dated 24th January 2024 stands
corrected accordingly.
6. Praecipe is accordingly, disposed of.
[R.I. CHAGLA J.]
