JITENDER V JAIN Vs. LIVING MEDIA INDIA LTD

JUDGEMENT

(1.) CMS. No. 450 & 451/2002 in FAO(OS) No. 181/2002 Exemptions are allowed, subject to all just exceptions. CM No. 449/2002 & FAO (OS) No. 181/2002 After hearing counsel for the parties, it is ordered that as an interim measure, the appellant may print the newspaper with different logo than that of the respondent. That the word 'KHABREIN' will be written in bold letters and the word 'AAJ TAK' be in small letters. Further the appellant will print on the front page alongwith the word 'KHABREIN Aaj Tak' the disclaimer. This order is without prejudice to the light of the parties in the appeal. It is only as an interim measure that this order has been passed. The appellants will produce the sample of the logo as well as sample as to how he is going to use the word. 'KHABREIN AAJ TAK' and of disclaimer on the next date of hearing i.e. 29th May, 2002. In the meantime, impugned order shall remain stayed.