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Judgment
4 paragraphs · 112 wordsAfter hearing the learned counsels for the parties the appeal is disposed of with the following directions:
The appellants will be at liberty to publish, sell and distribute the law judgments of the Supreme Court of India and other Courts obtained from whichever source along with their own head-notes, editorial notes, paraphrasing, explanatory notes, etc. as laid down in Eastern Book Company and others v. D.B. Modak and another, [(2008) 1 SCC 1].
We further direct the learned trial Court to expedite the trial and conclude the same as expeditiously as possible.
The appeal is disposed of in the above terms. Interim order, if any, shall stand vacated.