PHONOGRAPHIC PERFORMANCE LTD Vs. HT MEDIA LTD

JUDGEMENT

(1.) The plaintiff filed the suit for injunction, infringement of copyright and damages.

(2.) By this order, I shall dispose of IA No.17604/2011 filed by the plaintiff and IA No.20715/2011 filed by the defendant, both applications are under Order XXXIX Rule 1 and 2 CPC, 1908 seeking injunction.

(3.) Likewise, the defendant's application contains the following prayers: