ZEE ENTERTAINMENT ENTERPRISES LTD. Vs. SAREGAMA INDIA LTD.

JUDGEMENT

(1.) The present application has been preferred on behalf of the plaintiff under Order XI Rule 1(5) of the Code of Civil Procedure, 1908 as amended by the Commercial Courts Act, 2015 (hereinafter 'CPC') seeking leave of this Court to place on record additional documents as well as an additional affidavit of evidence of the plaintiff's witness Ms. Sucheta Deb Burman in the present suit.

(2.) The plaintiff has instituted the present suit seeking permanent injunction restraining the defendant from infringing the plaintiff's copyright in the sound recordings incorporated in 29 cinematograph films listed in the plaint along with other ancillary reliefs.

(3.) Notice in the present application was issued and accepted by counsel for the defendant in Court on 7/11/2024. Reply on behalf of the defendant and rejoinder thereto on behalf of the plaintiff have been filed.