$~12
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO(OS) (COMM) 6/2026, CM APPLs. 2653/2026, 2654/2026 & 2655/2026 

	PASSCODE HOSPITALITY 
     PRIVATE LIMITED					.....Appellant
Through:	Mr. Dayan Krishnan and Ms. Swathi Sukumar, Sr. Advs. with Mr. S. Santanam Swaminadhan, Mr. Sumeher Bajaj, Mr. Kartik Malhotra, Mr. Anindit Mandal, Ms. Shreya Mansi James, Ritik Raghuvanshi and Mr. Shreedhar Kale, Advs.

				versus

	PHONOGRAPHIC PERFORMANCE LIMITED 
     & ANR.						      ....Respondents
Through:	Mr Chander M Lall, Sr. Adv with Mr Ankur Sangal, Mr Ankit Arvind, Mr Sauhard Alung, Mr Shaurya Pandey, Ms Malar H, Ms Ananya Mehan, Advs.

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
			        O R D E R (ORAL)
%				   20.01.2026

C. HARI SHANKAR, J.

1. This appeal is directed against order dated 9 January 2026 passed by a learned Single Judge of this Court in IA 7255 /2024   and IA 8596/2024. A reading of the impugned order reveals that it is ad interim in nature. Both the applications, we are told, are listed before the learned Single Judge on the Intellectual Property Division of this Court on 22 January 2026.

2. Given the contentious nature of the issues involved, we are of the opinion that, before the Division Bench cogitates thereon, it would be appropriate that a view is taken by the learned Single Judge by deciding the aforesaid applications in IA 7255/2024 and IA 8596/2024 finally, instead of our returning any observation against an ad interim order.

3. With consent of parties, therefore, we request the learned Single Judge to take up the applications for hearing on 22 January 2026.

4. Accordingly, we deem it appropriate to dispose of this appeal by requesting the learned Single Judge to take up IA No.7255 /2024   and IA No.8596/2024 for final hearing along with IA No.20757/2025 on 22 January 2026.

5. Both sides agree not to take any adjournment on the said date.

6. Mr. Lall submits that, without prejudice to the rights and contentions of both sides, his client will not press for enforcement of the impugned order till the learned Single Judge decides the above applications.  

7. Both sides are directed in order to facilitate the hearing to email a five page note to the Court Master of the learned Single Judge by tomorrow evening so that the learned Single Judge is assisted in that regard.

8. We make it clear that the learned Single Judge would proceed completely uninfluenced by any observations or fact or law contained in the impugned order and all aspects would be open to be canvassed before the learned Single Judge on 22 January 2026. 


9. Needless to say, any party, who may continue to remain aggrieved by any order which may be passed by the learned Single Judge, would be entitled to avail remedies, as available in law. 


C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	JANUARY 20, 2026
     yg/dsn
                                                                            

FAO(OS) (COMM) 6/2026                                                                                                                Page 3 of 3