(1.) THE plaintiffs have filed this suit claiming the following reliets :-
(2.) IN IA 20/97 plaintiffs have asked for an injunction praying the following relief:
(3.) THE learned senior counsel for the plaintiff also relied upon the judgment of the Madras High Court reported in K.R. Venugopala vs Sangu Ganesan, 1972 Cri. L.J. 1098 wherein the learned Single Judge of the Madras High Court referred to observations of an English decision wherein it was said :- "THEre might be and there will be obvious differences deliberately introduced to avoid a possible charge of infringement. If the court, on a comparison of the appellant's picture with the infringing picture, comes to the conclusion there the latter picture was consciously copied from the work of the former, that will be sufficient to hold that the copyright is infringed." THEre can be no exception to what is stated above but each case has to be considered on its facts and circumstances.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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