REGENT COMPUTRONICS PVT. LTD.

URMI JUVEKAR CHIANG Appellant

V/S

NETWORK 18 FINCAP PRIVATE LIMITED Respondents

Referred Judgements :-

TALBOT VS. GENERAL TELEVISION CORPN.PVT.LTD. [REFERRED TO]
FRASER V. THAMES TELEVISION LTD. [REFERRED TO]
CMI CENTERS FOR MEDICAL INNOVATION GMBH AND ANR. VS. PHYTOPHARM PLC [REFERRED TO]
SHELDON VS. METRO GOLDWYN PICTURES CORPORATION [REFERRED TO]
R G ANAND VS. DELUX FILMS [REFERRED TO]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
ANIL GUPTA VS. KUNAL DASGUPTA [REFERRED TO]
DAILY CALENDAR SUPPLYING BUREAU SIVAKASI VS. UNITED CONCERN [REFERRED TO]
STAR INDIA PRIVATE LIMITED VS. LEO BURNETT INDIA PRIVATE LIMITED [REFERRED TO]
ZEE TELEFILMS LTD VS. SUNDIAL COMMUNICATION PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) HEARD Counsel for both the sides at length. Perused all the relevant documents and pleadings on record.

(2.) THIS order will dispose of prayer for ad-interim relief claimed by the Plaintiff during the pendency of the Motion.

(3.) THE Plaintiff claims to be a reputed script-writer having scripted various films and various television serials. She also claims to have authored and/or directed and/or produced various documentary films. In substance, the grievance of the Plaintiff against the Defendants, on the basis of which, interim relief is claimed against them is on two grounds-

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URMI JUVEKAR CHIANG Vs. GLOBAL BROADCAST NEWS LIMITED

Referred Judgements :-

JUDGEMENT

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