SAREGAMA INDIA LTD Vs. SURESH JINDAL

JUDGEMENT

(1.) This application has been taken out by the petitioner, inter alia, for restraining the respondents from selling any records or cassettes, discs or any other sound recordings in respect of the films produced by the respondent No. 1 during the currency of the agreements which are the subject-matter of the present proceeding.

(2.) The petitioner was earlier known as the Gramophone Company of India Limited. The present name has been adopted by and under a fresh certificates of incorporation dated 3rd November, 2000 due to change of name.

(3.) The main business of the petitioner is recording of film songs, music and dialogues.