RAJNEESH JAISWAL Vs. DIL RAJU

JUDGEMENT

(1.) The Affidavit of Service has been tendered by Mr. Vishal Kanade learned Counsel for the Plaintiff which Affidavit is dtd. 13/4/2022 and which shows that the Defendants have been served. Other than Defendant No.4 who is represented by Dr. Birendra Saraf, the other Defendants have not made an appearance. The Affidavit of Service is taken on record.

(2.) Heard Mr. Vishal Kanade Counsel on behalf of the Applicant / Plaintiff and Dr. Birendra Saraf, Senior Counsel on behalf of Defendant No.4.

(3.) The necessity for moving this Interim Application is for urgent ad-interim relief in terms of prayer clause (d) which is for the stay of the launch of the Hindi Bollywood movie "Jersey" which is (to be released on 14/4/2022) in theaters and / or any other platform / electronic media and further refrain from any publicity, promotion and distribution of the motion picture in any form, mode or medium for any broadcast / telecast / screening with any rights created therein for such further distribution, propagation or sale thereof.