LAWS(BOM)-2020-12-198

PHONOGRAPHIC PERFORMANCE LTD Vs. BUNGLOW - 9

Decided On December 11, 2020
PHONOGRAPHIC PERFORMANCE LTD Appellant
V/S
Bunglow - 9 Respondents

JUDGEMENT

(1.) Suo Moto called for speaking to the minutes.

(2.) In the order dated 27th November, 2020, the following corrections to be carried out :

(3.) Rest of the order remains unaltered. Original order to be corrected accordingly.