UNION OF INDIA Vs. WORLD TEL INC

JUDGEMENT

(1.) This interim application is filed by the original.plaintiff in S.2685/95 to get ad-interim injunction.

(2.) Suit No-2685/95 is filed by the plaintiff against in all four defendants. A premier sporting event, viz. 1996 Cricket World Cup is due to be held in February-March 1996 in which 37 matches are to be played in India, Pakistan and Sri Lanka. Defendant No.3 is a Joint Managing Committee set up by the Cricket Control Boards of India, Pakistan and Sri Lanka and is popularly known as 'PILCOM'. The said world cup is also named and titled as Wills World Cup 1996.

(3.) Defendant No.1, World Tel. Inc. is the holder of the exclusive world radio and television rights of the said Wills World Cup and the said rights are granted to defendant No.1 by defendant No.3 by agreement dated 23.8.1993. Defendant No.2, Star Television is an international television network whereas Defendant No.4 is the Cricket Control Board of India.