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Madras HC Grants Interim Relief to Singer 'Mahanadhi' Shobana in Copyright Infringement Suit - (11 Mar 2020)

INTELLECTUAL PROPERTY RIGHTS

Madras High Court has restrained Symphony Recording Company Ltd from distributing, manufacturing or selling the songs of the famous Tamil singer 'Mahanadhi' Shobana, noting that the assignment agreements based on which Symphony was claiming rights were executed when Shobana was a minor and were hence unenforceable.

Tags : MADRAS HIGH COURT   'MAHANADHI' SHOBANA  

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