Super Cassettes Industries ... vs The Indian Singers Rights ...
2017 Latest Caselaw 6120 Del

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Judgment delivered on: 02nd November 2017

+        RFA (OS)(COMM) 16/2017

SAREGAMA INDIA LIMITED                                                 ..... Appellant

                                    versus

THE INDIAN SINGERS RIGHTS ASSOCIATION & ORS.
                                       ..... Respondents
                       AND

+        RFA (OS)(COMM) 17/2017

+        RFA (OS)(COMM) 18/2017

Advocates who appeared in this case:

For the Appellants      :           Mr Chander M.Lall, Senior Advocate with Mr Ankur
                                    Sangal and Ms Sucheta Roy, Advocates in RFA(OS)
                                    (COMM) 16/2017

                                    Mr Amit Sibal, Senior Advocate with Mr Neel Mason,
                                    Mr Ankit Relan, Ms Ridhima Pabbi, Mr Uday    Singh
                                    Chopra and Ms P.Vennela, Advocates in RFA(OS)
                                    (COMM) 17/2017 & 18/2017



For the Respondents :               Mr Sudhir Chandra, Senior Advocate with Mr Pravin
                                    Anand, Mr Dhruv Anand, Ms Udita Patro and Mr
                                    Shamim Nooreyezaan, Advocates for R- 1.

                                    Mr Prabhakar Meher, Advocate for R-2 & 3 in
                                    RFA(OS) (COMM) 16/2017 & 17/2017

                                    Mr Sanjay Agnihotri and Ms Madhuri Yadav, Advocates
                                    for R-2,3 & 4 in RFA(OS) (COMM) 18/2017

                                    Mr Rakesh Kumar, Advocate for R-2 to 5 in RFA(OS)
                                    (COMM)17/2017


RFA(OS)(Comm) Nos.16/2017 & RFA(OS)(Comm) Nos.17/2017                          Page 1 of 2
RFA(OS)(Comm) Nos.18/2017
 CORAM:-
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                        JUDGMENT

SANJEEV SACHDEVA, J

1. The appeals are disposed of. For detailed judgment, the decision in RFA (OS)(COMM) 16/2017 dated 02.11.2017 may be referred to.

SANJEEV SACHDEVA, J.

S. RAVINDRA BHAT, J.

NOVEMBER 02, 2017/st

RFA(OS)(Comm) Nos.18/2017