SAREGAMA INDIA LIMITED Vs. NEXT RADIO LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from an interim order dated 2 August 2021 of a Division Bench of the High Court of Judicature at Madras in a batch of petitions. The writ petitions have been instituted before the High Court under Article 226 of the Constitution to challenge the validity of Rule 29(4) of the Copyright Rules 2013. The High Court has, by its interim order, directed that:

(3.) The primary submission which has been urged on behalf of the appellants is that the interim order of the High Court has the effect of re-writing Rule 29(4) of the Rules framed in pursuance of the provisions of Section 31D and Section 78(2)(cD) of the Copyright Act 1957.