Madras High Court
Viacom 18 Media Private Limited vs Bharat Sanchar Nigam Limited on 19 June, 2023
.C.S.No.215 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.06.2023
CORAM:
THE HONOURABLE Mr. JUSTICE S.SOUNTHAR
C.S(Comm. Div.).No.215 of 2022
and O.A.Nos.654 & 655 of 2022
Viacom 18 Media Private Limited
Zion Bizworld, Subhash Road -'A'
Vile Parle (East), Mumbai – 400 057,
Maharashtra, India
And also branch office at
Suit 410, 411 Apeejay Business Centre,
Apeejay House, 39/12 Haddows Road,
Chennai 600 006.
Represented by its Power Agent,
Ms.Krishma Shah ...Plaintiff
Vs.
1.Bharat Sanchar Nigam Limited,
Bharat Sanchar Bhavan,
Harish Chandra Mathur Lane,
Janpath, New Delhi – 110 001.
2.Mahanagar Telephone Nigam Ltd,
5th Floor, Mahanagar Door Sanchar Sadan,
9, CGO Complex, Lodhi Road, New Delhi 110003.
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.C.S.No.215 of 2022
3.Bharti Airtel Limited,
Bharti Crescent, 1, Nelson Mandela Road,
Vasant Kunj, Phase II,
New Delhi – 110 070.
4.Aircel Cellular Limited,
5th Floor, Spencer Plaza,
769 Anna Salai,
Chennai – 600 002.
5.Tata Communication Limited,
Vsb, Mahatma Gandhi Road Fort Mumbai,
Maharastra 400001.
6.Vodafone India Limited,
Suman Tower, Plot No.18,
Sector -11, Gandhinagar,
Gujarat 382011.
7.Idea Cellular Limited,
Suman Tower, Plot No.18,
Sector 11, Gandhinagar,
Gujarat- 382 011.
8.Tata Teleservices Ltd,
10th Floor, Tower I, Jeevan Bharati,
124 Connaught Circus,
New Delhi 110001.
9.Tikona Digital Networks Private Limited,
Office 3A, 3rd Floor,
LBS Marg, Bhandup(West),
Mumbai -400 078.
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.C.S.No.215 of 2022
10.You Broadband and Cable India Ltd.,
Plot No.54, Marol Industrial Cooperative Area,
Off. Andheri Kurla Road,
Andheri (East), Mumbai 400 059.
11.Sify Technologies Limited,
2nd Floor, 'TIDEL PARK',
No.4, Canal Bank Road,
Chennai – 600 113.
12.Siti Broadband Services Pvt. Ltd.,
B-10, Lawrence Road, Industrial Area,
New Delhi North West,
DL 110035 IN.
13.Asianet Satellite Communications,
2A, II Floor, Leela Infopark,
Technopark Limited, Kazhakkoottam,
Thiruvanathapuram, Kerala- 695 581.
14.Data Infosys Limited,
Station Road, Durgapura, Jaipur 302018.
15.Readylink Internet Services Limited,
Galaxy, Plot No.7, Sakhthi Colony,
RK Puram, Ganpathy, Coimbatore -641 006.
16. Opto Network Private Limited,
B-86, Sector 14,
Noida 201 301, Uttar Pradesh, India.
17.Nettlinx Limited,
5-9-22, 3rd floor, My Home Sarovar Plaza,
Secretariat Road, Saifabad,
Hyderabad – 500 004.
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.C.S.No.215 of 2022
18.City Online Services Limited,
701, 7th Floor,
Aditya Trade Center, Ameerpet,
Hyderabad – 500 038.
19.Pioneer eLabs Limited,
Pioneer Towers, 17th Floor,
Plot No.16, Survey No.64,
Software Unit Layout,
APIIK, i-Tech City, Madhapur,
Hyderabad – 500 080.
20.AT&T Global Network Service India Pvt.Ltd.,
13th Floor, 1305-06, Mohan Dev House,
13, Tolstoy Marg, New Delhi – 110 001.
21. Nextgen Communications Limited
Thachil Complex,
No.10, 3rd floor, Raja Annamalai Road,
Saibaba Mission Post,
Coimbatore – 641 011, Tamil Nadu, India.
22.Southern Online Bio Technologies Limited,
Flat No.A3, 3rd floor, office block,
Samrat Complex, Saifabad,
Hyderabad – 500 004.
23.My Net Services India Private Limited,
Flat No. A3, 3rd floor, Office Block,
Samrat Complex, Saifabad,
Hyderabad – 500 004.
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.C.S.No.215 of 2022
24. LimrasEronet Broadband Services Private Limited,
Doshi Towers, First Floor,
# 156, Poonamalle High Road,
Kilpauk, Chennai 600 010.
25.RS Broadband Service India Private Limited,
Doshi Towers, First Floor,
Old # 156, New # 205,
Poonamalle High Road,
Kilpauk, Chennai 600 010.
26.Spectra ISP Networks Private Limited,
Plot No.21-22, 3rd Floor,
Udyog Vihar, Phase IV,
Gurgaon – 122 015.
27.Pulse Telesystems Private Limited,
51/52, Real Towers,
3rd Floor Royapettah High Road,
Mylapore, Chennai – 600 004.
28.EsselShyam Communications Ltd.
1121, Hemkunt Chambers, 11th Floor,
89 Nehru Place New Delhi – 110 019, India.
29.Five Network Solution (I) Ltd.,
22/2, Plot No.275-B,
Gurunanak School Compond,
Sion (West), Mumbai 400022, India.
30.Action Lane,
No.16, No.1A Kalpana Apartments,
1st Street, Above Padmanaba Nagar Electricity Board,
Adyar, Chennai – 600 020.
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.C.S.No.215 of 2022
31.Jak Communications Pvt Ltd.,
No.4 J Block, Near 6th Avenue,
Anna Nagar East,
Chennai – 600 102.
32.C32 Cable Net Pvt. Ltd.,
Old No.284, New No.204,
Shanmugam Salai, Royapettah,
Chennai – 600 014.
33.Thamizhaga Cable TV Communication Pvt. Ltd.,
No.9 A/5, Club Road, Near Mittai Shop,
Chetpet, Chennai – 600031.
34.Thiru Nagar Satellite Vision Pvt Ltd
No.149/80 Vijaya Theatre Complex,
Behind Kasi Theatre, Pillaiyarkoil Street,
Jafferkhanpet, Chennai – 600 083.
35. Ashok Kumar,
Unknownn Person, India.
36.Ashok Kumar,
Unknown Person, India.
37. Ashok Kumar,
Unknown Person, India
38. Ashok Kumar,
Unknown Person, India
39. Ashok Kumar,
Unknown Person, India
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.C.S.No.215 of 2022
40. Ashok Kumar,
Unknown Person, India
41. Ashok Kumar,
Unknown Person, India ... Defendants
PRAYER: This Civil Suit is filed under Order VII Rule 1 of Civil Procedure
Code, 1908 and Order IV Rule 1 of O.S. Rules, 1956 read with Sections 51,
52, 55 and 62 of the Copyright Act, 1957 and the Copyright (Amendment)
Act, 2012 and Section 7 of the Commercial Courts, Act 2015; praying to pass
the judgment and decree:-
a. A permanent injunction restraining the Defendants 1 to 29 from
infringing the event, “LaLiga Premiere Spanish Football League” and/or the
said works be directed to block all websites/web pages and future websites
(including their prefix and suffix) and those rogue websites mentioned in
Schedule-A including alpha numeric / mirror websites hosting contents that
relate to plaintiff's licensed rights / copyright protected event “LaLiga
Premiere Spanish Football League” and /or the works in any manner, thereby
restraining the unauthorized broadcasting /telecasting/transmitting/re-
transmitting/communicating to public/making available any games, footage,
clips, audio-video, audio only copying, uploading, downloading, exhibiting or
playing and/or in any manner communicating in and / or through their
services immediate of receipt of details of such infringing websites/webpages
in writing;
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.C.S.No.215 of 2022
b. A permanent injunction restraining the Defendants 30 to 34 from
infringing the event, “LaLiga Premiere Spanish Football League” and/or the
said works by themselves, their partners/proprietor/directors, heirs,
representatives, successors in business, assigns, distributors, agents, servants
or anyone claiming through them or under them from infringing the plaintiff's
licensed rights/copyright protected event, “LaLiga Premiere Spanish Football
League” and / or the said works by copying, recording, reproducing or
allowing cam cording or allowing others for transmitting, communicating or
making available any games, footage, clip, audio-video, audio only, coping,
uploading, making available or distributing or duplicating or displaying or
showing or uploading or downloading or exhibiting or playing and/or in any
manner whatsoever from communicating the event “LaLiga Premiere Spanish
Football League” and/or said works without a proper license from the plaintiff
or in any other manner which would violate/infringe the plaintiff's licensed
rights/ copyrighted event “LaLiga Premiere Spanish Football League” and/or
the said works through different mediums including but not limited to CD,
DVD, Blu-ray disc, VCD, cable TV, Direct to home services, internet
services, multimedia messaging services, pen drives, hard drives, tapes, DAS,
Satellite, Conditional Access Systems or in any other medium/manner
whatsoever;
c. A permanent injunction restraining the Defendant Nos.35 to 41,
restraining them from infringing the event, “LaLiga Premiere Spanish
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.C.S.No.215 of 2022
Football League” and/or the said works by themselves, their
partners/proprietor/directors, heirs, representatives, successors in business,
assigns, distributors, agents, servants or anyone claiming through them or
under them, in any manner whatsoever, without a proper license from the
plaintiff;
d. for costs of the suit;
e. pass such further or other orders as this Court may deem fit and
proper in the circumstances of the case and thereby render justice.
For Plaintiff : Mr.S.Deepak
For Defendant 8 : M/s.A.M.Amutha Ganesh
JUDGMENT
The learned counsel for the plaintiff made an endorsement in the plaint, seeking leave of this Court to withdraw the suit. In view of the endorsement made by the learned counsel, leave is granted. The suit is dismissed as withdrawn. There shall be no order as to costs. Consequently, connected applications are closed.
19.06.2023 nti Index:Yes/No Speaking Order: Yes/No 9/10 https://www.mhc.tn.gov.in/judis .C.S.No.215 of 2022 S.SOUNTHAR, J.
nti C.S(Comm. Div.).No.215 of 2022 and O.A.Nos.654 & 655 of 2022 19.06.2023 10/10 https://www.mhc.tn.gov.in/judis