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Delhi High Court Dismisses Plea to Summon Bihar CM as Witness in Copyright Lawsuit - (14 Nov 2019)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has dismissed a plea seeking to summon Bihar Chief Minister Nitish Kumar as a witness in a lawsuit on copyright violation filed against him by a JNU scholar-turned-politician. The Court said it is not necessary to summon Kumar, who is a Defendant in the suit, as the reasoning given for calling him as a witness being so-called 'principal actor' and a bona fide act is "not convincing".

Tags : DELHI HIGH COURT   BIHAR CM  

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