Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Delhi at New Delhi in Writ Petition Crl No of by which the ... High Court has allowed the said writ petition and has quashed the FIR bearing No of filed against the respondents for the offences under Sections and of the Copyright Act hereinafter referred to as Copyright Act the original complainant has preferred to the present appeal