G.Kesavalu Naidu vs Federation Of Industries Of India
2021 Latest Caselaw 1121 Mad

                                                                               C.M.A.No.2869 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 19.01.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.2869 of 2008
                                                          and
                                             M.P.Nos.1 of 2009 & 1 of 2012

                     G.Kesavalu Naidu                                            ..Appellant

                                                           Vs.
                     Federation of Industries of India
                     Through Secretary General,
                     B-30, 6, Tilak Mark, New Delhi                            ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1 Read
                     with Section 72(2) of Copy Right Act, against the order of the Hon'ble
                     Copy Right Board, New Delhi dated 04.07.2008 made in Case No.2 of
                     2006.


                                      For Appellant    :         Mr.N.S.Kishorekumar

                                      For Respondent   :     Mr.M.S.Bharath
                                                             For Mr.Jagadish Sagar




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A.No.2869 of 2008

                                                  JUDGMENT

The learned counsel for the respondent as well as the appellant

made a submission that the appellant died in the year 2014 itself. Thus,

the cause aroused for the purpose of filing of the appeal also did not

exists as of now. Subsequently, the High Court of Delhi also decided the

issues in C.S.No.596 of 2007 dated 18.11.2011. This being the factum,

no further adjudication needs to be entertained in respect of the grounds

raised in the miscellaneous appeal.

2. Accordingly, the Civil Miscellaneous Appeal stands disposed

of as infructuous. No costs. Consequently, connected miscellaneous

petitions are closed.

19.01.2021

kak Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2869 of 2008

To The Copy Rights Board, New Delhi.

S.M.SUBRAMANIAM, J.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2869 of 2008

kak

C.M.A.No.2869 of 2008

19.01.2021

https://www.mhc.tn.gov.in/judis/