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National Restaurant Association Of India & Ors. v. Union Of India & Ors.

Delhi High Court
Apr 7, 2011
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

WP (C) 24533/2005, WP (C) 24534-24629/2005 and CM Nos. 16063/2005 and 1911/2006

Advocates

Mr. Anip Sachthey, Mr. Mohit Paul and Ms. Shagun Matta, Advs.

Ms. Jyoti Rajshree for Mr. D.S Mahindru, Adv. for Respondent No. 1.UOI.

Mr. P.V Kapur, Sr. Adv. with Mr. Himanshu Bagai and Mr. Aman Anand, Advs. for Respondent No. 2.IPRS.

Dr. A.M Singhvi, Sr. Adv. with Mr. Pragyan Sharma & Mr. Rupesh Gupta, Advs. for Respondent No. 3.Phonographic Performance

JUDGES

Vikramajit Sen

S.L Bhayana, JJ.

ACTS

No Acts

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VIKRAMAJIT SEN, J.

1. Learned counsel appearing for the Petitioners relies entirely on the arguments addressed before us by Mr. Bhasin. We have dismissed Writ Petitions WP(C) No. 452/1999 & WP(C) No. 914-1040/2009 and WP(C) No. 23787-89/2005 & WP(C) No. 3870-3995/2009. These Writ Petitions are similarly dismissed for the reasons articulated in WP(C) No. 452/1999 & WP(C) No. 914-1040/2009 and WP(C) No. 23787-89/2005 & WP(C) No. 3870-3995/2009. All interim Orders are recalled.

There shall be no order as to costs.

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