Karnataka High Court
M/S Divyarama Talkies Private Limited vs Idea Baaz Tech Private Limited on 6 January, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:618
WP No. 39127 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.39127 OF 2025 (GM-CPC)
BETWEEN:
M/S DIVYARAMA TALKIES PRIVATE LIMITED
REPRESENTED BY ITS DIRECTOR
SRI. P.K.RAMCHANDRA GOWDA
AGED ABOUT 38 YEARS
OFFICE AT NO.240,
SRI. VENKATESHWARA COMPLEX,
SACHIDANANDA NAGAR,
BEML LAYOUT, 5TH STAGE,
RAJARAJESHWARI NAGAR,
BENGALURU-560 098.
REG. UNDER THE COMPAINES ACT, 2013
...PETITIONER
(BY SRI. P. PRASAD, ADVOCATE)
AND:
Digitally 1. IDEA BAAZ TECH PRIVATE LIMITED
signed by UNIT NO.505, MORYA,
CHANDANA LANDMARK II, NEW LINK ROAD,
BM MUMBAI, ANDHERI (WEST),
Location: MAHARASHTRA-400 053.
High Court of REPRESENTED BY ITS DIRECTORS.
Karnataka
2. SAGOON BHARGAV WAGH,
DIRECTOR IDEA BAAZ
TECH PRIVATE LIMITED OFFICE-UNIT
NO.505, MORYA LANDMARK -II,
NEW LINK ROAD, OPP INFINITY MALL,
ANDHERI (WEST), MUMBAI,
MAHARASHTRA - 400 053.
3. JEET SAGOON WAGH,
DIRECTOR IDEA BAAZ
TECH PRIVATE LIMITED,
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OFFICE-UNIT NO.505, MORYA LANDMARK-II,
NEW LINK ROAD, OPP INFINITY MALL,
ANDHERI (WEST), MUMBAI,
MAHARASHTRA - 400 053.
4. YEJNESHA SHETTY,
DIRECTOR IDEA BAAZ TECH PRIVATE LIMITED
NEW LINK FOR INFINITY MALL
ANDHERI (WEST)
MAHARASTRA - 400 053.
5. M/S KUBERAN ENTERTAINMENT PRIVATE LIMITED
OFFICE UNIT NO.505, MORYA LAND MARK-II
NEW LINK ROAD, OPP INFINITY MALL
ANDHERI WEST, MUMBAI
MAHARASHTRA - 400 053.
REP BY ITS DIRECTORS / CEO
6. KUBERAN HOUSE STARUP EDUCATION PRIVATE LIMITED
HOUSE NO.F-5/S, FONTSABHAT MERCES,
SANTRA CRUZ, NORTH GOA,
TISWADI GOA 403 005.
REP BY ITS DIRECTORS / CEO.
7. ZEE ENTERTAINMENT ENTERPRISES LIMITED
OFFICE AT ITS PARENT COMPANY,
ZEE ENTERTAINMENT ENTERPRISES LTD.
OFFICE-UNIT 18TH FLOOR, A-WING.
MARATHON FUTUREX, NM JOSHI MARG. LOWER,
BDD CHAWL, LOWER PAREL,
MUMBAI, MAHARASHTRA-100013,
REPRESENTED BY ITS CEO.
8. ZEE TV HINDI,
OFFICE AT ITS PARENT COMPANY,
ZEE ENTERTAINMENT ENTERPRISES LTD,
OFFICE-UNIT 18TH FLOOR, A-WING.
MARATHON FUTUREX, NM JOSHI MARG,
LOWER, BDD CHAWL, LOWER PAREL, MUMBAI,
MAHARASHTRA-400013,
REPRESENTED BY ITS CEO.
9. ZEE5 PLATFORM,
OFFICE AT ITS PARENT COMPANY.
ZEE ENTERTAINMENT ENTERPRISES LTD,
OFFICE-UNIT 18TH FLOOR, A-WING,
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MARATHON FUTUREX, NM JOSHI MARG, LOWER,
BDD CHAWL, LOWER PAREL, MUMBAI,
MAHARASHTRA-400013,
REPRESENTED BY ITS CEO.
10. WIZ CRAFT INTERNATIONAL,
BENGALURU BRANCH,
2147, 17TH MAIN ROAD, 2ND CROSS ROAD,
HAL 2ND STAGE, INDIRANAGAR,
BENGALURU 560 008.
REPRESENTED
BY ITS DIRECTOR/CEO.
11. HOUSE OF CHEER NETWORKS
PRIVATE LIMITED (INDIA) HOUSE
OF CHEER NETWORKS ADAPT,
K.C.MARG, BANDRA WEST,
MUMBAI-400050.
REPRESENTED BY DIRECTORS / CEO.
12. YOUR STORY MEDIA,
OFFICE AT 2ND MAIN, INDIRANAGARA
BINNAMANGALA, STAGE 1, 259,
6TH CROSS ROAD,
1ST STAGE, INDIRANAGAR,
BENGALURU-560 038,
REPRESENTED BY DIRECTORS / CEO.
13. IITM GLOBAL,
OFFICE AT 2ND FLOOR,
SUDHA & SHANKAR INNOVATION HUB,
INDIAN INSTITUTE OF TECHNOLOGY MADRAS,
CHENNAI 600 036,
REPRESENTED BY AS DIRECTORS/CEO.
14. TURBOSTART GLOBAL EVENTS,
REGISTERED ADDRESS, 101,
HAUDIN HOUSE, NO.5, HAUDIN ROAD,
NA, BENGALURU-560 042.
REPRESENTED BY AS DIRECTORS/CEO.
...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE CONSTITUTION
OF INDIA PRAYING TO CALL FOR THE RECORDS OF OS.NO.8249/2025,
CCH.NO.10, IN THE COURT OF THE XVIII ADDITIONAL CITY CIVIL AND
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WP No. 39127 of 2025
HC-KAR
SESSION JUDGE AT BENGALURU AND SET ASIDE THE ORDER DATED
DECEMBER 16, 2025, ON IA NO.1, IN OS.NO.8249/2025, IN THE COURT OF
THE XVIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
BENGALURU ANNEXURE-E AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
After arguing the matter for sometime, learned counsel for the petitioner submits that the matter is posted before the Trial Court on 12.01.2026 for consideration of application - I.A.No.1 filed by the petitioner - plaintiff for temporary injunction and as such, there is urgency in the matter. It is submitted that the present petition may be disposed of directing the Trial Court to consider and pass appropriate orders on I.A.No.1 for temporary injunction within a stipulated timeframe.
2. The said submission is placed on record.
3. In view of the urgency pleaded by learned counsel for the petitioner, I deem it just and appropriate to dispose of this petition by directing the Trial Court to consider the application - I.A.No.1 filed by the petitioner - plaintiff and pass appropriate -5- NC: 2026:KHC:618 WP No. 39127 of 2025 HC-KAR orders on the said application within a period of three weeks from 12.01.2026.
4. All rival contentions on all aspects of the matter are kept open and no opinion is expressed on the same.
5. Subject to the aforesaid observations and directions, the petition stands disposed of.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE SV List No.: 1 Sl No.: 103