Jitender V. Jain And Anr. vs Living Media India Ltd.
2002 Latest Caselaw 866 Del

Citation : 2002 Latest Caselaw 866 Del
Judgement Date : 23 May, 2002

Delhi High Court

Jitender V. Jain And Anr. vs Living Media India Ltd. on 23 May, 2002

Equivalent citations: 2002 (25) PTC 230 Del

Author: U Mehra

Bench: U Mehra, O Dwivedi

JUDGMENT

Usha Mehra, J.

CMs. No. 450 & 451/2002 in FAO(OS) No. 181/2002

1. Exemptions are allowed, subject to all just exceptions.

CM No. 449/2002 & FAO (OS) No. 181/2002

2. After hearing counsel for the parties, it is ordered that as an interim measure, the appellant may print the newspaper with different logo than that of the respondent. That the word 'KHABREIN' will be written in bold letters and the word 'AAJ TAK' be in small letters. Further the appellant will print on the front page Along with the word 'KHABREIN Aaj Tak' the disclaimer.

3. This order is without prejudice to the light of the parties in the appeal. It is only as an interim measure that this order has been passed. The appellants will produce the sample of the logo as well as sample as to how he is going to use the word. 'KHABREIN AAJ TAK' and of disclaimer on the next date of hearing i.e. 29th May, 2002.

4. In the meantime, impugned order shall remain stayed.