PHONOGRAPHIC PERFORMANCE LTD. Vs. TARA PALACE HOTEL

JUDGEMENT

(1.) This common Judgment disposes of the assailed Orders, both dated 19.06.2017, in RFA No.08 of 2017 and RFA No.09 of 2017 arising out of IPR Suit No.2 of 2015 (M/s. Phonographic Performance Ltd. v. Tara Palace Hotel and Others) and IPR Suit No.1 of 2016 (M/s. Phonographic Performance Ltd. v. Arthur's Plur and Others) respectively, (hereinafter referred to as IPR Suit No.2 and IPR Suit No.1).

(2.) Before delving into a discussion on the merits of the instant Appeal, it is pertinent to mention here for clarity that in the impugned Order dated 19.06.2017, in IPR Suit No.2 the following applications came to be decided;

(3.) In IPR Suit No.1, the following applications were decided by the learned trial Court;