PASSCODE HOSPITALITY PRIVATE LIMITED Vs. PHONOGRAPHIC PERFORMANCE LIMITED.

JUDGEMENT

(1.) This appeal is directed against order dtd. 9/1/2026 passed by a learned Single Judge of this Court in IA 7255 /2024 and IA 8596/2024. A reading of the impugned order reveals that it is ad interim in nature. Both the applications, we are told, are listed before the learned Single Judge on the Intellectual Property Division of this Court on 22/1/2026.

(2.) Given the contentious nature of the issues involved, we are of the opinion that, before the Division Bench cogitates thereon, it would be appropriate that a view is taken by the learned Single Judge by deciding the aforesaid applications in IA 7255/2024 and IA 8596/2024 finally, instead of our returning any observation against an ad interim order.

(3.) With consent of parties, therefore, we request the learned Single Judge to take up the applications for hearing on 22/1/2026.