GANGA VISHNU RAHEJA Vs. SWAMI SATYANAND DHARMARTH TRUST

JUDGEMENT

(1.) This judgment and order would dispose of 11 appeals, which are filed by the appellant and which are directed against the order passed by the Copyright Board at New Delhi in case numbers 1 11 of 1995.

(2.) The aforesaid cases were registered on the basis of 11 petitions filed under Section 50 of the COPYRIGHT ACT, 1957 praying for an order to expunge 11 copyright registrations made in favour of the respondent for 11 books written by late His Highness Swami Satyanand Ji Maharaj. The aforesaid 11 petitions were filed as 11 copyright registrations were made pertaining to 11 separate books, which were written by HH Swami Satyanand Ji Maharaj.

(3.) Since the subject matter of all the petitions was similar and the issues raised in all the 11 petitions were also similar in nature, the Copyright Board disposed of all these 11 petitions by a common order.