Madras High Court
Eros International Media Limited vs Bharat Sanchar Nigam Limited on 23 November, 2018
Author: M.Sundar
Bench: M.Sundar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 23.11.2018
CORAM
THE HON'BLE MR.JUSTICE M.SUNDAR
C.S.No.698 of 2018
and
O.A.Nos.942 & 943 of 2018
Eros International Media Limited
Gee Gee Universal, 2nd Floor, Bearing Door No.2,
Old No.16, 18/1&2 (Old No.8),
MC Nichols Road,
Chetpet, Chennai – 600 031
Represented by its Authorised Signatory
Mr.Arun Kumar .. 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 110003
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 - 600002.
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5. Hathway cable & Datacom Limited,
4th floor, "Rahejas",
Main Avenue, Santacruz (W),
Mumbai – 400054.
6. Excitel Broadband Pvt. Ltd.
O-2, 2nd Floor, Lajpat Nagar II
New Delhi-110024, India
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 II, Gandhinagar,
Gujarat - 382 011.
9. Reliance Communications Infrastructure Limited,
Dhirubhai Ambani Knowledge city,
Navi Mumbai 400709.
10. Tata Docomo,
2 A, Old Ishwar Nagar,
Main Mathura Road,
New Delhi 110065
11. Syscon Infoway Pvt. Ltd.
402, Fourth floor, Skyline icon,
Andheri Kurla Road, Behind Mittal ind. estate,
Andheri East, Mumbai - 400059.
12. GTPL Hathway Ltd.
202, 2nd Floor, Sahajanand
Shopping Center, Opp,
Swaminarayan Temple,
Shahibaugh,
Ahmedabad – 380 004.
13. Tikona Digital Networks Private Limited,
202, 2nd Floor, Sahajanand
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Shopping Center, Opp,
Swaminarayan Temple,
Shahibaugh,
Ahmedabad – 380 004.
14 BG Broadband India Private Limited,
Plot No.54 Marol Industrial Cooperative Area,
Off Andheri Kurla Road,
Andheri(East), Mumbai – 400059.
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 floor, IQARA Centre,
Near Gujarat Gas Circle,
Adajan-Hazaria Road,
Surat - 395009
18. Asianet satellite Communications,
2A, II floor, Leela Infopark,
Technopark Limited, Kazhakkottam,
Thiruvananthapuram, Kerala - 695 581.
19. Data Infosys Limited,
Station Road, Durgapura,
Jaipur 302018.
20. Readylink Internet Services Limited,
Galaxy, Plot No.7, Sakthi colony,
RK Puram, Ganpathy,
Coimbatore - 641 006.
21. Opto Network Private Limited
B-86, Sector 14
Noida-201301
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Uttar Pradesh,India.
22. Nettlinx Limited,
5-9-22, 3rd floor,
My Home Sarovar Plaza,
Secretariat Road, Saifabad,
Hyderabad – 500004
23. City Online Services Limited,
701, 7th floor,
Aditya Trade Center, 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: 500080.
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
Gulmohar House,
161/B-4 Gautam Nagar,
Yusuf Sarai,
New Delhi - 110 049, India
27. Virgo Global Media Limited,
9-1-93 & 84 Amarchand Sharma Complex,
S.D Road, Secunderabad - 500003
28. Southern Online Bio Technologies Limited,
Flat No. A3, 3rd floor, Office block,
Samrat Complex, Saifabad,
Hyderabad - 500004
29. MyNet Services India Private Limited,
No.12, I floor, IV Cross,
Gandhipuram, Pallipalayam
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Erode-638006.
30. Reliance Jio Infocomm Ltd,
9th Floor, Maker Chambers-IV,
222, Nariman Point, Mumbai - 400021, India
31. Limras Eronet Broadband Services Private Limited,
18/7, 3rd Street,
West Mambalam,
Chennai 600033
32. RS Broadband Service India Private Limited,
AL -134, 2nd Street, 11th Main Road,
Anna Nagar, Chennai: 600 040.
33. Spectra ISP Networks Pvt. Ltd.
Plot No.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 - 600004.
35. Essel Shyam communications Ltd.
1121, Hemkunt chambers, 11th floor,
89 Nehru place New Delhi -110019 India
36. Five Network Solution (I) Ltd.
22/2, Plot NO.275-B,
Gurunanak School Compound,
Sion (West), Mumbai 400022.
India.
37. Atria convergence Technologies Private Limited
Indian Express Building,
No.1, 2nd floor ,
Queens Road, Bengaluru - 560 001,
Karnataka
Also at
Steeple Reach, Ground floor,
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A Block, West Wing, Cathedral Road,
Chennai - 600 086, Tamil Nadu.
38. Action Lane
No.16, No 1A Kalpana Appartments,
1st Street, Above Padmanaba Nagar Electricity Board,
Adyar,
Chennai – 600 020.
39.Jak Communications Pvt Ltd
No.4 J 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.
41. Thamizhaga Cable TV Communication Pvt Ltd,
No 9 A/5, Club Road, Near Mittai Shop,
Chetpet,
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
This Civil Suit is preferred, 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 The Copyright Act, 1957 and The Copyright (Amendment)
Act, 2012 and Section 7 of The Commercial Courts, Commercial Appellate
Court, Commercial Division and Commercial Appellate Division of High
Courts Act, No 4 of 2016 – Suit for Permanent Injunction for the
Infringement of Copyright; for a permanent injunction restraining the
defendants 1 to 37 from infringing the cinematographic film “Tumbbad” and
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 “Tumbbad” in any manner, thereby
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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 details of such infringing websites/webpages in
writing; for a permanent injunction restraining the Defendants 38-42 from
infringing the cinematographic film “Tumbbad” 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 “Tumbbad” 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 “Tumbbad” and
said work without a proper license from the plaintiff or in any other manner
which would violate/infringe the Plaintiff's copyrighted cinematographic
film “Tumbbad” 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; and for costs.
For Plaintiff : Mr. Arun C. Mohan
For Defendants : Mrs.Parameshwari for D1
JUDGMENT
Ms.Durga V.Bhatt, learned counsel on record for sole plaintiff and Mrs.Parameshwari, learned counsel for first defendant (BSNL) are before this Commercial Division.
2. Ms.Durga V.Bhatt, learned counsel on record for sole plaintiff submits that plaintiff has given instructions for withdrawal of this suit.
Saying so, learned counsel on record for plaintiff has made an endorsement http://www.judis.nic.in 8 in the suit file, which reads as follows:
'Upon written instructions received from plaintiff, we may be permitted to withdraw the suit. Further, the plaintiff is not insisting on refund of court fees.
-sd/-
(Counsel for Plaintiff) 23.11.2018'
3. Learned counsel, while reiterating the aforesaid endorsement, submits that plaintiff is not insisting on refund of Court fees.
In the light of the narrative supra, this suit is dismissed as withdrawn.
Consequently, all interlocutory applications are closed. There shall be no order as to costs.
23.11.2018 Index : Yes/No gpa/mp http://www.judis.nic.in 9 M.SUNDAR, J.
gpa/mp C.S.No.698 of 2018 and O.A.Nos.942 & 943 of 2018 23.11.2018 http://www.judis.nic.in