Delhi High Court - Orders
Warner Bros. Entertainment Inc vs Http.//Tamilrockers.Ws & Ors on 8 March, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 369/2019
WARNER BROS. ENTERTAINMENT INC. ..... Plaintiff
Through: Mr. Siddharth Chopra, Ms. Suhasini
Raina and Mr. Sanidhya Rao, Advocates.
versus
HTTP.//TAMILROCKERS.WS & ORS. ..... Defendants
Through: None.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.03.2022 I.A. 3715/2022 (Exemption from filing clearer/certified/proper/translated copies of documents with proper margins) Allowed, subject to all just exceptions. Accordingly, application stands disposed of. I.A. 3714/2022 (Seeking impleadment) On 24.07.2019, this Court had passed restraint orders against Defendant No.1 and such other Domain owners/website operators, etc., who are discovered during the course of proceedings to have been engaging in infringing the Plaintiff's exclusive right, from hosting, streaming, etc. on their website any cinematograph work/content/programme/show in relation to which the Plaintiff has a copyright. In order to free the Court from constant monitoring and adjudicating the issues of mirror/redirect/alphanumeric websites, following directions were passed :-
CS(COMM)369/2019 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.03.2022 19:18:02"21. Further, as held by this court in UTV Software Communication Ltd. (supra), in order for this court to be freed from constant monitoring and adjudicating the issues of mirror/redirect/alphanumeric websites it is directed that as and when Plaintiff files an application under Order I Rule 10 for impleadment of such websites, Plaintiff shall file an affidavit confirming that the newly impleaded website is mirror/redirect/alphanumeric website with sufficient supporting evidence. Such application shall be listed before the Joint Registrar, who on being satisfied with the material placed on record, shall issue directions to the ISPs to disable access in India to such mirror/redirect/alphanumeric websites."
In view of the aforesaid, list the application before the learned Joint Registrar, for consideration on 11.03.2022.
JYOTI SINGH, J MARCH 8, 2022 nn CS(COMM)369/2019 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.03.2022 19:18:02