(1.) By this order, I shall dispose of the following applications:
(2.) The Plaintiff has filed the instant suit for restraining infringement of copyright, damages etc. The plaintiff claims to be the owner of the copyright in the repertoire of songs, cinematograph films, sound recordings etc. The plaintiff claims to have over 20000 Hindi Non film songs and around 50000 songs in regional languages.
(3.) The plaintiff further states that the business of the plaintiff which is film producing, music distribution etc is largely dependant upon the exploitation of its copyright. The said copyright exploitation enables the plaintiff to sustain its creative activities thereby giving opportunities to many talents including composers, artists, singers, etc. The plaintiff states that the monetary gains arising from copyright exploitation further empowers it with financial strength to carry on its business of film making. The infringements of such works of the plaintiff, thus, causes royalty losses to the plaintiff and are responsible for the loss in the business of the plaintiff.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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