SUPER CASSETTES INDUSTRIES Vs. INFORMATION TV. PVT. LTD.

JUDGEMENT

(1.) THIS order will dispose of the Defendant's petition seeking review of this Court's final order and decree dated 08.12.2010.

(2.) THE Plaintiff sought permanent injunction and a decree for rendition of the Defendant's accounts of profit and an order for delivery up to the Plaintiff by the Defendant of all infringed tapes, copies and negatives bearing the Plaintiff's copyright material. The suit claims that the Plaintiff had largest and fastest growing repertoire of music and sound recordings comprising of about 20,000 Hindi non film songs and around 50,000 songs in regional languages. The Plaintiff alleged that the Defendant violated its copyright in such works of broadcasting them in the channel "India News" repeatedly, and unauthorizedly. The instances of such alleged unauthorized broadcast were specified in the suit.

(3.) AN affidavit of the Defendant dated 29.11.2010 was filed; it was affirmed by Shri Hari Gopal Sharma. The same reads as follows: