INDEPENDENT NEWS SERVICE PVT LIMITED Vs. SUCHERITA KUKRETI

JUDGEMENT

(1.) Ia No.1192/2019 (for exemption)

(2.) The application stands disposed of.

(3.) The plaintiff, a Television News Channel, has instituted this suit for permanent injunction restraining the defendant, a news broadcaster with the plaintiff since the year 2004, from taking up similar work with any other television channel during the term till 30 th November, 2019 of her Agreement with the plaintiff and / or from allowing her name, image or voice to be associated with any other news channel; and for recovery of Rs.2,00,10,000/- as damages.