KABIR SINGH CHOWDHRY Vs. SAPNA MOTI BHAVNANI

JUDGEMENT

(1.) This order will finally dispose of, by consent, the Plaintiff's Interim Application (L) No. 5420 of 2020. The Interim Application is to be finally numbered in the course of this week.

(2.) I begin with a very brief look at the litigation history.

(3.) The suit seeks an order and decree that the Plaintiff ("Chowdhry") be credited as the co-producer and joint owner of the copyright in a documentary film titled 'Sindhustan', made some time in 2019 along with the 1st Defendant ("Bhavnani"). Chowdhry and Bhavnani have had something of a personal history - not ordinarily a matter that I would have dwelt upon, but for the fact that is so entangled with the legal entitlements claimed. Chowdhry brought suit for this and other reliefs on 20/5/2020. The second prayer is for a perpetual injunction. Then there is a prayer for a restraint without giving Chowdhry the credit he claims, another prayer for accounts, and then the usual prayer for interim relief in these terms.