BHARTI CELLULAR LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance of the petitioner is. that though it has approached the Copyright Board including for interlocutory relief, the sitting of the Board is not being held with the result that the case of the petitioner cannot be considered.

(2.) Insofar as the sitting of the Board is concerned, it has been put to learned counsel for respondents 1 and 2 that a mechanism must be devised for periodic sitting of the Board to deal with urgent matters specially where interim relief is prayed so as to avoid a situation that a party is compelled to approach this Court under Article 226 of the Constitution of India in view of the absence of the sitting of any Board.

(3.) Learned counsel for respondents 1 and 2 is directed to take necessary steps to have an expeditious hearing of the matter filed by the petitioner.