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Supreme Court: Court’s Interim Order Only Applicable on Parties in the Suit - (24 Jun 2025)

INTELLECTUAL PROPERTY RIGHTS

Supreme Court has clarified that the interim stay order passed on 21st April 2025 in the matter between Phonographic Performance Ltd. (PPL) and Azure Hospitality Pvt. Ltd. will only be applicable on parties to the suit and no third party.

Tags : SUPREME COURT   INTERIM ORDER   PHONOGRAPHIC PERFORMANCE  

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