RESERVE BANK OF INDIA Vs. SUDHIR DIWAN

JUDGEMENT

(1.) The above Chamber Summons is taken out by the Defendant in the above Suit for the following relief:

(2.) The Suit is filed by the Plaintiff, inter alia, for a declaration that the Plaintiff is the owner of the copyright subsisting in the artistic works at Exhibits-B and G to the Plaint; and for a declaration that the acts of reproducing and/or communicating to the public the artistic works at Exhibits-B, G and J to the Plaint or substantial parts thereof in any material form, and printing, publishing or using the said artistic works and/or exercising any other rights in respect of the said works by the Plaintiff, does not amount to infringement of the alleged rights of the Defendant or anybody else.

(3.) The facts as narrated by the Plaintiff, are briefly set out hereunder: