Star India Pvt Ltd & Anr. vs Sportstody.Com & Ors.
2023 Latest Caselaw 4467 Del

                  $~13
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      CS(COMM) 84/2021
                         STAR INDIA PVT LTD & ANR.               ..... Plaintiffs
                                       Through: Mr. Vivek Ayyagari, Adv.

                                             versus

                         SPORTSTODY.COM & ORS.                   ..... Defendants
                                      Through: Mr. Mohammed Ilyas,
                                      Mr. Vikrant N. Goyal, Mr. Nitin Chandra
                                      and Mr. Jeet Chakravarti, Advs. for D-38
                         CORAM:
                         HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        JUDGMENT (ORAL)

% 06.11.2023

CS(COMM) 84/2021 and I.A. 2481/2021(Order XXXIX Rules 1 and 2 of the CPC)

1. Mr. Ayyagari, learned Counsel for the plaintiffs submits that as the cause of action in this suit related to imminent broadcasting of cricket matches forming subject matter of the England tour of India which took place in 2021, the dispute does not survive for consideration. The defendants, who are rogue websites, have characteristically refrained from entering appearance. Therefore, he prays that the suit may be decreed in terms of the interim order dated 18 February 2021 already granted.

2. The Court notes that on 18 February 2021, an ad interim order had been passed, restraining the defendants from broadcasting the matches till the next date of hearing. That interim order has continued Signature Not Verified Digitally Signed

Signing Date:07.11.2023 17:08:35 thereafter. Defendants 1 to 26, who are rogue websites, regarding whom the plaintiffs were having apprehensions, have never turned up to contest the suit.

3. Accordingly, the suit is decreed by making the interim order dated 18 February 2021 absolute. A permanent injunction shall issue against the defendants in terms of the said order.

4. IA 2481/2021 stands disposed of.

5. Let a decree-sheet be drawn up by the Registry accordingly.

C.HARI SHANKAR, J NOVEMBER 6, 2023 rb

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Signature Not Verified Digitally Signed

Signing Date:07.11.2023 17:08:35