Delhi High Court: Rajiv Shakdher, J., issued the summons in the suit filed by Elsevier Ltd. against Alexandra Elbakyan and others alleging infringement of Elsevier’s copyright in several medical journals, articles, etc.
The instant application was filed by the plaintiffs under Section 151 of the Code of Civil Procedure, 1908 seeking exemption not only from filing original and certified copies of certain documents but also from filing legible copies of the dim annexures.
Senior Counsel, Amit Sibal who appeared along with Saikrishna Rajagopal, Advocate said that the plaintiffs who have copyright in several medical journals, articles, etc., have been constrained to approach this Court on account of defendant 1 and defendant 2 infringing their copyright.
Given the stand taken by Mr Sibal appearing for the plaintiff, Mr Jain representing the defendant said the no new articles or publication in which the plaintiff has copyright will be uploaded or made available by Alexandra Elbakyan.
Matter to be listed on 06-01-2021.[Elsevier Ltd. v. Alexandra Elbakyan, 2020 SCC OnLine Del 1677, decided on 24-12-2020]