HIND SAMACHAR LIMITED Vs. INDIAN NEWSPAPER SOCIETY

JUDGEMENT

(1.) Present order disposes of I.A.6084/02 seeking to restrain defendant No.1 from preparing and circulating MRV-3 and/or any other such document and subsequent MRVs without the plaintiff's publication ?oPunjab Kesari- Delhi ? . Mandatory injunction is also prayed for to be issued to defendant No.1 to include the name of ?oPunjab Kesari-Delhi ? in its MRV for the month of March 2002 and onward on the basis of statement submitted by the plaintiffs.

(2.) Plaintiff No.1, Hind Samachar Ltd is a company incorporated under the Companies Act having its registered office at Hind Samachar Building, Civil Lines, Jallandhar, Punjab. It has a branch office at Delhi at premises bearing municipal No.2, Printing Press Complex, Wazirpur DTC Depot, Delhi. Plaintiffs 2 and 3 are the Directors of plaintiff No.1. Plaintiff No.3 also claims to be a shareholder of plaintiff No.1. Defendant No.1 is a society registered under Section 25 of the Companies Act, 1957. Inter alia, objects of defendant No.1 is to promote and safeguard the business interests of its members incidental to the production of their publications and to take suitable action in respect of such businesses as are affected by legislation or commercial transactions.

(3.) Plaintiffs assert that plaintiff No.1 is engaged in printing and publishing of 4 newspapers in Hindi, Punjabi and Urdu, being: 1. Punjab Kesari - Delhi 2. Punjab Kesari - Jallandhar 3. Hindi Samachar 4. Jagbani - Jallandhar