INDEPENDENT NEWS SERVICE PVT. LTD. Vs. CRAZI MOBAPPS

JUDGEMENT

(1.) I.A. No.26291/2014

(2.) Plaintiff has filed the present suit against the defendants seeking permanent injunction restraining violation and infringement of copyright of the plaintiff in the televison show "aap ki adalat", infringement of trade mark "aap ki adalat", misrepresentation, fraud, passing off, dilution, damages/ rendition of accounts, delivery-up, etc.

(3.) Brief facts leading to the present case are that the Plaintiff is a company incorporated in the year 1997 by Mr. Rajat Sharma a well-known Indian journalist and TV Anchor who is also the Chairman and Editor-in-Chief of the plaintiff Company. Initially, the Plaintiff Company was producing news bulletins for Star News channel and Doordarshan.