Pinaki Chandra Ghose, J. - (1.) This appeal is directed against an ad interim order of injunction passed in a copyright suit on 10* August, 2009 by this Hon'ble Court.
(2.) The Hon'ble First Court was pleased to pass an ad interim order of stopping exhibition of a Bengali film titled as 'Poran Jaye Joliya Rae'. From the said order, further two appeals have been preferred by the Producer and Director respectively of the said film. A separate appeal has been preferred by a body of five exhibitors.
(3.) We have heard the learned Counsel for the parties at length and intend to dispose of all these appeals by this common judgment.;