Madras High Court
Sun Tv Ltd vs M/S.Anand Movie Land on 5 October, 2018
Author: M.Sundar
Bench: M.Sundar
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 05.10.2018 CORAM THE HON'BLE MR.JUSTICE M.SUNDAR C.S.No.803 of 2000 Sun TV Ltd. Formerly known as Sumangali Publications Ltd. Represented by its Manager-Programming Mr.George Bastian .. Plaintiff Vs. 1.M/s.Anand Movie Land 61, IV Cross Street Ganga Nagar, Kodambakkam Chennai 600 024 Represented by its Proprietor, Mr.G.V.Anandan. 2.M/s.A.P.International 708, Shivalaya A-Block, 198, Ethiraj Salai Egmore, Chennai 600 105 Represented by its Partner, Mr.Sanjay Wadhwa 3.M/s.Raj Television Network 12B, Poes Road Second Street, Teynampet Chennai 600 018 Represented by its Managing Director Mr.Rajendran .. Defendants This Civil Suit is preferred, under Section 55 and 62 of the Indian Copyright Act read with Order IV Rule 1 of OS Rules and Order VII Rule 1 CPC, to declaring that the plaintiff alone is entitled to the exclusive copyright in respect of the broadcast of the picture Vasugi(Tamil) through satellite Television; for permanent injunction restraining the Defendants or their agents or servants or anyone claiming under or through them and/or authorized by them from in any manner infringing the copyright already vested with the plaintiff in respect of the broadcast through Satellite Television relating to the picture Vasugi(Tamil) either by broadcasting the entire picture or scenes or songs or otherwise in the Third Defendant's channel or in any other channel and for costs. For Plaintiff : Mr.Mukundh for Mr.Y.Anil Kumar For Defendants : Mr.C.Ramesh JUDGMENT
Mr.Mukundh, learned counsel on record for sole plaintiff submits that this suit has been amicably settled between the parties and that he has instructions from the plaintiff to withdraw the suit. Pursuant to such instructions, learned counsel has made an endorsement in the suit file, which reads as follows:-
'Suit is withdrawn as settled out of Court'.
2. After reiterating the aforesaid endorsement, learned counsel submits that plaintiff does not request for refund of Court fee.
3. In the light of aforesaid endorsement and reiteration of the same, this suit is dismissed as withdrawn. There shall be no order as to costs.
05.10.2018 Index : Yes/No gpa/mp M.SUNDAR, J.
gpa/mp C.S.No.803 of 2000 04.10.2018