Madras High Court
Viacom 18 Media Pvt Limited vs Bharat Sanchar Nigam Limited on 26 October, 2022
Author: M.Sundar
Bench: M.Sundar
C.S(Comm. Div.)No.152 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 26.10.2022
CORAM
THE HON'BLE MR.JUSTICE M.SUNDAR
C.S(Comm. Div.)No.152 of 2022
and
O.A.Nos.455 to 457 of 2022
in
C.S(Comm. Div.)No.152 of 2022
Viacom 18 Media Pvt Limited,
Zion Bizworld, Subhash Road - 'A'
Vile Parle (East), Mumbai - 400 057.
Maharashtra, India
and also branch office at
Suit 410, 411, Apeejai Business Centre
Apeejay House, 39/12 Haddows Road
Chennai-600 006.
Represented by its Authorized Signatory
Mr.Vint Chandra Sharma .. 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 Door Sanchar 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.
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C.S(Comm. Div.)No.152 of 2022
4. Aircel Cellular Limited
5th Floor, Spencer Plaza
769, Anna Salai
Chennai-600 002.
5. Tata Communication Limited,
Vsb, Mahatma Gandhi Road,
Fort Mumbai, Maharastra 400 001.
6. Vodafone India Limited
Suman Tower, Plot No.18,
Sector 11, Gandhinagar
Gujarat 382011.
7. Idea Cellular Limited
Suman Tower, Plot No.18,
Sector 11, Gandhinagar
Gujarat 382011.
8. Tata Teleservices Ltd
10th Floor, Tower I, Jeevan Bharati
124 Connaught Circus
New Delhi - 110 001.
9. Tikona Digital Networks Private Limited
Office 3A, 3rd Floor
LBS Marg, Bhandup (West)
Mumbai - 400 078.
10. You Broadband & Cable India Ltd,
Plot No.54, Marol Industrial Cooperative Area,
Off. Andheri Kurla Road,
Andheri (East), Mumbai 400 059.
11. Sify Technologies Limited
2nd Floor, TIDEL PARK
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C.S(Comm. Div.)No.152 of 2022
No.4, Canal Bank Road
Chennai-600 113.
12. Siti Broadband Services Pvt. Ltd.,
B-10, Lawrence Road, Industrial Area
New Delhi North West
DL 110035 IN.
13. Asianet Satellite Communications
2A, II Floor, Leela Infopark
Technopark Limited, Kazhakkoottam
Thiruvananthapuram, Kerala - 695 581.
14. Data Infosys Limited
Station Road, Durgapura
Jaipur 302018.
15. Readylink Internet Services Limited
Galazy, Plot No.7, Sakhthi Colony
RK Puram, Ganpathy
Coimbatore - 641 006.
16. Opto Network Private Limited
B-86, Sector - 14
Noida - 201 301
Uttar Pradesh, India.
17. Nettlinx Limited
5-9-22,3rd Floor
My Home Sarovar Plaza
Secretariat Road, Saifabad
Hyderabad - 500 004.
18. City Online Services Limited
701, 7th Floor
Aditya Trade Center, Ameerpet
Hyderabad - 500 038.
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C.S(Comm. Div.)No.152 of 2022
19. Pioneer eLabs Limited
Pioneer Towers, 17th Floor
Plot No.16, Survey No.64,
Software Unit Layout
APIIK, i-Tech City, Madhapur
Hyderabad 500 080.
20. AT&T Global Network Service India Pvt. Ltd.,
13th Floor, 1305-06 Mohan Dev House
13, Tolstoy Marg, New Delhi - 110 001.
21. Nextgen Communications Limited
Thachil Complex
No.10, 3rd Floor, Raja Annamalai Road,
Saibaba Mission Post
Coimbatore - 641 011, Tamil Nadu, India.
22. Southern Online Bio Technologies Limited
Flat No.A3, 3rd Floor, Office Block
Samrat Complex, Saifabad,
Hyderabad - 500 004.
23. MyNet Services India Private Limited
#12, 1 Floor, IV Cross
Gandhipuram, Pallipalayam
Erode - 638 006.
24. LimrasEronet Broadband Services Private Limited
Doshi Towers, First Floor
#156, Poonamallee High Road,
Kilpauk, Chennai-600 010.
25. RS Broadband Service India Private Limited
Doshi Towers, First Floor
Old #156, New # 205, Poonamallee High Road,
Kilpauk, Chennai-600 010.
26. Spectra ISP Networks Pvt. Ltd.,
Plot No.21-22, 3rd Floor
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C.S(Comm. Div.)No.152 of 2022
Udyog Vihar, Phase IV
Gurgaon - 124 015.
27. Pulse Telesystems Private Limited
51/52, Real Towers
3rd Floor, Royapettah High Road
Mylapore, Chennai-600 004.
28. EsselShyam Communications Ltd.,
1121, Hemkunt Chambers, 11th Floor,
89, Nehru Place, New Delhi - 110 019, India.
29. Five Network Solution (I) Ltd.,
22/2, Plot No.275B,
Gurunanak School Compound,
Sion (West), Mumbai 400022, India.
30. Action Lane
No.16 No.1A Kalpana Apartments,
1st Street, Above Padmanaba Nagar Electricity Board
Adyar, Chennai - 600020.
31. Jak Communications Pvt Ltd.
No.4 J Block, Near 6th Avenue,
Anna Nagar East, Chennai - 600 102.
32. C32 Cable Net Pvt.Ltd.
Old No.284, New No.204,
Shanmugam Salai, Royapettah,
Chennai - 600 014.
33. Thamizhaga Cable TV Communications Pvt Ltd.,
No.9 A/5, Club Road, Near Mittai Shop,
Chetpet, Chennai - 600031.
34. Thiru Nagar Satellite Vision Pvt Ltd.,
No.149/80, Vijaya Theatre Complex,
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C.S(Comm. Div.)No.152 of 2022
Behind Kasi Theatre, Pillaiyar Koil Street,
Jafferkhanpet, Chennai 600083.
35. Ashok Kumar,
Unknown Person, India.
36. Ashok Kumar,
Unknown Person India.
37 Ashok Kumar,
Unknown Person, India.
38 Ashok Kumar,
Unknown Person, India.
39 Ashok Kumar,
Unknown Person, India..
40 Ashok Kumar,
Unknown Person, India.
41 Ashok Kumar,
Unknown Person, India.
.. Defendants
This Civil Suit is preferred, under Order VII Rule 1 of Civil
Procedure Code, 1908 and Order IV Rule 1 of the Original Side Rules
1956 read with and 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 Court Act No.4 of 2016 praying
(a) A permanent injunction, restraining the defendants 1 to 29 from
infringing the cinematographic film "Laal Singh Chaddha" and said work
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C.S(Comm. Div.)No.152 of 2022
be directed to block all websites/webpages and future websites
(including their prefix and suffix) and those rogue websites mentioned in
Scheule -A including alpha numeric / mirror websites hosting contents
that relate to plaintiff's copyright protected cinematographic film "Laal
Singh Chaddha" 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 details of such infringing websites/webpages in writing;
b) A permanent injunction restraining the defendants 30 to 34
from infringing the cinematographic film "Laal Singh Chaddha" 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 "Laal Singh Chaddha" 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 "Laal Singh Chaddha" 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 "Laal Singh Chaddha" 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, pendrives,
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C.S(Comm. Div.)No.152 of 2022
hard drives, tapes, DAS, satellite, conditional Access Systems or in any
other medium/manner whatsoever;
c) A permanent injunction restraining the defendants 35 to 41
restraining them from infringing the cinematographic film "Laal Singh
Chaddha" 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 "Laal Singh Chaddha" or
any of its underlying works, in any manner whatsoever, without a proper
license from the plaintiff; and
d) for the costs of the suit;
For Plaintiffs : Mr.S.Deepak
of M/s.P.K.Law Firm
JUDGMENT
Mr.S.Deepak, learned counsel of M/s.P.K.Law Firm (Law Firm) for the sole plaintiff company who is before this Commercial Division, submits that he has instructions from the plaintiff company to withdraw the captioned suit. Saying so, learned counsel has made an endorsement in the case file, a scanned reproduction of which is as follows:
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2. The aforementioned endorsement made in the case file is reiterated by the learned counsel in the hearing.
3. In the light of the aforementioned endorsement and the reiteration of the same in the hearing, captioned Civil Suit is dismissed as withdrawn. Consequently, connected applications are closed. There shall be no order as to costs.
26.10.2022 Index : Yes/No Speaking/Non-speaking order mk Page Nos.9/10 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.152 of 2022 M.SUNDAR, J.
mk C.S(Comm. Div.)No.152 of 2022 and O.A.Nos.455 to 457 of 2022 in C.S(Comm. Div.)No.152 of 2022 26.10.2022 Page Nos.10/10 https://www.mhc.tn.gov.in/judis