PHONOGRAPHIC PERFORMANCE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the above captioned writ petitions are filed with the following prayers:-

(2.) Both these petitions are being disposed of by this common order.

(3.) The petitioner "Phonographic Performance Limited ", a company registered under the Companies Act, 1956, (hereinafter referred as PPL) was a registered copyright society till the introduction of an amendment in the Copyright Act in the year 2012. It introduced sec. 33(3A) mandating "every copyright society already registered before the coming into force of the Copyright (Amendment) Act, 2012 shall get itself registered under this Chapter within a period of one year from the date of commencement of the Copyright (Amendment) Act, 2012. "