PREETI Vs. VIJAY KUMAR CHOPRA

JUDGEMENT

(1.) This suit was filed seeking relief in respect of alleged infringement of the plaintiffs' copyright in the artistic work depicted at paragraph 3 of the affidavit in support of this application and set out below:

(2.) The plaintiffs allege that the defendants have copied the said artistic work by using the artistic work set out below along with the plaintiffs' work:

(3.) The contentions of learned counsel for the applicants/plaintiffs may be summarized as under: