DEV SAHITYA KUTIR PVT LTD Vs. ARCHANA DEBNATH

JUDGEMENT

(1.) Affidavit of service filed today be taken on record.

(2.) In view of the extreme urgency involved, and since the issues involved in the interim application and the appeal are identical, we admit the appeal and take up the same for hearing along with the application.

(3.) The plaintiffs/respondents have filed Title Suit no.01 of 2026 before the learned District Judge at Alipore, South 24 Parganas, alleging infringement of the copyright of the appellants by the defendants/present appellant, which is a publishing house of some renown, in respect of literary and artistic works of their predecessor-in-interest who has allegedly left a Will bequeathing the property to the plaintiff/respondent no. 2, in which the plaintiff/respondent no. 1 is the Executrix.