Madras High Court
Red Chillies Entertainments Pvt. Ltd vs Bharat Sanchar Nigam Limited on 8 April, 2019
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2019
CORAM:
THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
CIVIL SUIT (Commercial Division) No.176 of 2019
Red Chillies Entertainments Pvt. Ltd.,
Plot No.612,
Junction of Ramakrishna Mission Road & 15th Road,
Sanatacruz (West), Mumbai 400 054,
rep. By its Chief Financial Officer,
Pradeep Nimani. ... 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 Doorsanchar Sadan,
9, CGO Complex, Lodhi Road,
New Delhi – 110 003.
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. Hathway Cable & Datacom Limited,
4th Floor, “Rahejas”,
Main Avenue, Santacruz (W),
Mumbai – 400 054.
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6. Tata Communication Limited,
VSB, Mahatma Gandhi Road,
Fort Mumbai,
Maharashtra - 400 001.
7. Vodafone India Limited,
Peninsula Corporate Park,
Ganpatrao Kadam Marg,
Lower Parel, Mumbai 400 013.
8. Idea Cellular Limited,
Suman Tower, Plot No.18,
Sector 11, Gandhinagar,
Gujarat – 382 011.
9. Reliance Communications Infrastructure Limited,
Dhirubhai Ambani Knowledge City,
Navi Mumbai 400 709.
10. Tata Teleservices Ltd.,
2A, Old Ishwar Nagar,
Main Mathura Road,
New Delhi 110 065.
11. Syscon Infoway Pvt. Ltd.,
402, Fourth Floor,
Skyline Icon, Andheri Kurla Road,
Behind Mittal Ind. Estate,
Andheri East, Mumbai 400 059.
12. GTPL Hathway Ltd.,
202, 2nd Floor,
Sahajanand Shopping Centre,
Opp. Swaminarayan Temple,
Shahibaugh, Ahmedabad – 380 004.
13. Tikona Digital Networks Private Limited,
3A, 3rd Floor, 'Corpora',
LBS Marg, Bhandup (West),
Mumbai 400 078.
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14. BG Broadband India Private Limited,
Plot No.54, Marol Industrial Co-operative
Area, Off Andheri Kurla Road,
Andheri (East), Mumbai – 400 059.
15. Sify Technologies Limited,
2nd Floor, 'TIDEL PARK',
No.4, Canal Bank Road,
Chennai – 600 113.
16. Siti Broadband Services Pvt. Ltd.,
B-10, Lawrence Road,
Industrial Area,
New Delhi North West, DL 110035 IN.
17. You Broadband & Cable India Ltd.,
2nd and 3rd Floors, IQARA Centre,
Near Gujarat Gas Circle,
Adajan – Hazaria Road,
Surat – 395009.
18. Asianet Satellite Communications,
2A, II Floor, Leela Infopark,
Technopark Limited, Kazhakkoottam,
Thiruvananthapuram, Kerala – 695581.
19. Data Infosys Limited,
Station Road, Durgapura,
Jaipur 302 018.
20. Readylink Internet Services Limited,
Galaxy, Plot No.7, Sakthi Colony,
RK Puram, Ganapathy,
Coimbatore – 641 006.
21. Opto Network Private Limited,
B-86, Sector – 14, Noida – 201 301,
Uttar Pradesh, India.
22. Nettlinx Limited,
5-9-22, 3rd Floor, My Home Sarovar Plaza,
Secretariat Road, Saifabad,
Hyderabad – 500 004.
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23. City Online Services Limited,
701, 7th Floor, Aditya Trade Centre,
Ameerpet, Hyderabad – 500 038.
24. Pioneer eLabs Limited,
Pioneer Towers, 7th Floor,
Plot No.16, Survey No.64,
Software Unit Layout, APIIk, i-Tech City,
Madhapur, Hyderabad – 500 080.
25. AT & T Global Network Service India Pvt. Ltd.,
13th Floor, 1305-06, Mohan Dev House,
13, Tolstoy Marg, New Delhi – 110 001.
26. Nextgen Communications Limited,
Thachil Complex, No.10, 3rd Floor,
Raja Annamalai Road, Saibaba Mission Post,
Coimbatore 641 011, Tamil Nadu, India.
27. Virgo Global Media Limited,
101,Achyuth Mazar, H.No.7-1-621/48,
S.R.Nagar, Hyderabad,
Telengana 500 038.
28. Southern Online Bio Technologies Limited,
Flat No.A3, 3rd Floor, Office Block,
Samrat Complex,
Saifabad, Hyderabad – 500 004.
29. MyNet Services India Private Limited,
No.12, I Floor, IV Cross,
Gandhipuram, Pallipalayam,
Erode – 638 006.
30. Reliance Jio Infocomm Ltd.,
9th Floor, Maker Chambers – IV,
222, Nariman Point,
Mumbai 400 021.
31. Limras Eronet Broadband Services Private
Limited, Doshi Towers, First Floor,
No.156, Poonamalle High Road,
Kilpauk, Chennai 600 010.
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32. RS Broadband Service India Private Limited,
18/7, First Floor, Postal Colony 2nd Street,
West Mambalam, Chennai 600 033.
33. Spectra ISP Networks Pvt. Ltd.,
Plot Nos.21-22, 3rd Floor,
Udyog Vihar, Phase IV, Gurgaon – 122 015.
34. Pulse Telesystems Private Limited,
51/52, Real Towers,
3rd Floor, Royapettah High Road,
Mylapore, Chennai – 600 004.
35. Essel Shyam Communications Ltd.,
1121, Hemkunt Chambers,
11th Floor, 89 Nehru Place,
New Delhi – 110 019.
36. Five Network Solution (I) Ltd.,
22/2, Plot No.275-B,
Gurunanak School Compound,
Sion (West), Mumbai – 400 022.
37. Atria Convergence Technologies Private Limited,
Indian Express Building, No.1, 2nd Floor,
Queen's Road, Bengaluru – 560 001, Karnataka.
Also at No.17/68, Chevalier Shivaji Ganesan Street,
New Colony, T. Nagar, Chennai 600 017.
38. Action Lane,
No.16, No.1A, Kalpana Apartments,
1st Street, Above Padmanaba Nagar Electricity Board,
Adyar, Chennai 600 020.
39. Jak Communications Pvt. Ltd.,
No.4J Block, Near 6th Avenue,
Anna Nagar East, Chennai 600 102.
40. C32 Cable Net Pvt. Ltd.,
Old No.284, New No.204,
Shanmugam Salai, Royapettah,
Chennai 600 014.
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41. Thamizhaga Cable TV Communication Pvt. Ltd.,
No.9A/5, Club Road, Near Mittai Shop,
Cetpet, Chennai 600 031.
42. Thiru Nagar Satellite Vision Pvt. Ltd.,
No.149/80 Vijaya Theatre Complex,
Behind Kasi Theatre, Pillaiyar Koil Street,
Jafferkhanpet, Chennai 600 083. ... Defendants
Civil Suit filed under Order VII Rule I of the Code of Civil Procedure,
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, Commercial Division and Commercial
Appellate Division of High Courts Act, No.4 of 2016, seeking the following
reliefs:
(a) A permanent injunction restraining the Defendants 1 to 37 from
infringing the cinematographic film “Badla” and the said work be directed to
block all websites/web pages including websites mentioned in Schedule-A
hosting contents that relate to plaintiff's copyright protected cinematographic
film “Badla” in any manner, thereby restraining the unauthorised copying,
transmission, communication or make available or display or release or show or
upload or download or exhibit or play and/or in any manner communicate in
and/or through their services, immediate of receipt of detail of such infringing
websites/web pages in writing;
(b) A permanent injunction restraining the Defendants 38-42 from
infringing the cinematographic film “Badla” 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 copyrighted cinematographic film “Badla” by
copying, recording, reproducing or allowing camcording or allowing others to
transmit communicate or make available or distributing or duplicating or
displaying or releasing or showing or uploading or downloading or exhibiting or
playing and/or in any manner whatsoever from communicating the
cinematographic film “Badla” and the said work without a proper licence from
the Plaintiff or in any other manner which would violate/infringe the Plaintiff's
copyrighted cinematographic film “Badla” 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.
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For Plaintiff : Mr.S.Karthik
*******
JUDGMENT
When the matter is taken up for hearing today, Mr.S.Karthik, learned counsel for the Plaintiff sought permission of this Court to withdraw the Civil Suit and he has also made an endorsement in the court bundle to the following effect:
“Under Written Instructions from the Plaintiff, the counsel for the Plaintiff may be permitted to withdraw the Suit. The Counsel for Plaintiff does not seek return of Court fees.”
2. In view of the above, the Civil Suit is dismissed as withdrawn.
However, there will be no order as to costs. Consequently, connected Original Application Nos.221 and 222 of 2019 are closed. Refund of Court fee to the Plaintiff, as permissible under Rules, is ordered.
08.04.2019 (aeb) http://www.judis.nic.in 8 S.VAIDYANATHAN,J.
(aeb) Civil Suit No.176 of 2019 08.04.2019 http://www.judis.nic.in