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Bombay HC Refuses Javed Akhtar’s Application for Quashing Petition Regarding Didda Copyright Row - (27 Jul 2021)

INTELLECTUAL PROPERTY RIGHTS

Bombay High Court has refused to hear lyricist Javed Akhtar's interim application in Kangana Ranaut's quashing petition regarding the Didda Copyright Row, asking him to approach the complainant or the public prosecutor as he was not a party in the present proceedings.

Tags : BOMBAY HIGH COURT   DIDDA COPYRIGHT ROW  

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