KAMDHENU ISPAT LTD Vs. REGISTRAR OF COPYRIGHTS

JUDGEMENT

(1.) This is an appeal under section 72(1) of the Copyright Act, 1957 against the decision of the Registrar of Copyrights. The matter was heard at New Delhi on 22.2.2010.

(2.) As per the appellant, it filed an application for registration of copyright as literary work on its work "Sampurna Suraksha Ki Guarantee". The Registrar finally through its letter dated 27.6.2008 stated that "the work submitted for registration is a short combination of phrase which does not qualify under the literary category. Under section 13 of the Copyright Act, short words/phrases cannot claim originality. To get the protection of copyright a work must be an original.". Grounds for appeal taken are that-

(3.) Respondent-Registrar has not filed any written statement.