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Judgment
3 paragraphs · 65 words
Lakshmana Rao, J.—The complaint discloses an offence under Sections 7 and 8, Copyright Act and its dismissal on the ground that the
dispute is of a civil nature cannot be sustained. The order of dismissal is therefore set aside and there will be further inquiry into the complaint in
accordance with law by the Chief Presidency Magistrate or such other Magistrate as he may direct.