RANJAN VASUDEO KOLAMBE Vs. APPA @ HANMANT MAROTI HATNURE

JUDGEMENT

(1.) This Commercial Appeal From Order is filed under Sec. 13 of the Commercial Courts Act, 2015 (for short 'the said Act') by the appellant (original plaintiff), challenging the impugned judgment and order dtd. 15/6/2024 passed by the District Judge, Pune on application (Exhibit 5) in Commercial Suit No.13 of 2024, thereby dismissing the application (Exhibit 5).

(2.) The parties are hereinafter referred for convenience as per their nomenclature before the District Court in Commercial Suit.

(3.) The plaintiff filed Civil Suit for a declaration and injunction for infringement of copyrights under Sec. 55 of the Copyrights Act and under Sec. 38 of the Specific Relief Act, against the defendant no.1 and 2, who according to the plaintiffs have copied the entire material of plaintiff's two books viz. [xxxxxxxxxxxxxxx] written in Marathi language (for short "the said two books").