LAWS(DLH)-2005-12-88

EASTERN BOOK COMPANY Vs. DEEPAK KAPOOR

Decided On December 12, 2005
EASTERN BOOK COMPANY Appellant
V/S
DEEPAK KAPOOR Respondents

JUDGEMENT

(1.) Mr Surinder Malik (plaintiff No.3 and on behalf of the plaintiff Nos. 1 & 2) and Ms Priyanka (Director of the defendant No.2 as also on behalf of the defendant No.1) are present in court and they state that the parties have arrived at an amicable settlement. They have also stated that the amicable settlement has been reported to the court by the counsel for the parties and the same is being made part of this order. They stated that they have fully understood the contents of the settlement and are responsible for the settlement. They undertook full responsibility acting on their own behalf as well as on behalf of their respective companies.

(2.) In the suit, the claim of the plaintiffs is that their Copyright in the head notes, short notes, editorial notes and the copy-edited text of the judgments of the Supreme Court as published in their Supreme Court Cases (SCC) Journal has been infringed by the Defendants.

(3.) The defendants have stated before this court that for the period prior to 2001 they have relied upon various primary and secondary sources including SCC journal for obtaining the text of Supreme Court judgments. The defendants, do not dispute the Copyright of the plaintiffs in the head notes, short notes, footnotes and editorial notes. The defendants do not admit the plaintiffs' claim to Copyright in the text of the judgments or in the copy edited text of the judgments as published in SCC Journal. However, in order to amicably resolve this matter, the Defendants, without prejudice, undertake the following: