PHONOGRAPHIC PERFORMANCE LIMITED Vs. AZURE HOSPITALITY PRIVATE LIMITED

JUDGEMENT

(1.) I.A. 16777/2022 (Under Order XXXIX Rules 1 and 2, CPC) & I.A. 17272/2022 (Under Order XXXIX Rule 4, CPC) By way of this judgment, I shall dispose of I.A. 16777/2022 filed on behalf of the plaintiff for grant of interim relief under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) and I.A. 17272/2022 filed on behalf of the defendant no.1 under Order XXXIX Rule 4 of the CPC seeking vacation of the ex-parte ad interim injunction order passed by this Court on 14/10/2022.

(2.) Brief facts as set out in the plaint are as follows:

(3.) Hence, the present suit was filed by the plaintiff seeking a permanent injunction restraining the defendants from infringing the copyright of the plaintiff, and other ancillary reliefs. Case set up in the written statement