ZEE ENTERTAINMENT ENTERPRISES LTD Vs. SUNIL SETH

JUDGEMENT

(1.) This is an action for infringement of the Plaintiff's copyright in its flms namely "Laadla", "Bol Radha Bol" and "Dil Aashna Hai". The present Interim Application was listed for ad- interim reliefs yesterday, i.e. 2nd March 2020. When the matter was called out yesterday, the Ld. Advocates for the Plaintiff and Google India Pvt. Ltd. made submissions before this Court. However, due to paucity of time, a detailed order was not passed and the matter was adjourned to today i.e. 3rd March 2020 for passing the order.

(2.) At the outset, Mr. Kamod, Ld. Advocate for the Plaintiff, tendered a draft amendment and sought to amend the Plaint as well as the Interim Application in terms of the draft amendments inter alia impleading Google LLC as Defendant No.5 and removing Google India Pvt. Ltd. as party to the Plaintiff's action. The draft amendments are taken on record and marked 'X' for identifcation. The Plaintiff is allowed to carry out the amendments in terms of the draft amendments marked 'X'. Amendments to be carried out on or before 6th March 2020. Re-verifcation is dispensed with.

(3.) Mr. Kamod submitted that Affdavit of one Mr. Vijay Kumar dated 24th February 2020 proving service of papers and proceedings upon the Defendants is already fled. The papers and proceedings have been served upon the Defendants as detailed under: