M/S.West Top Investments (India) ... vs Mr.Als.Kannappan
2021 Latest Caselaw 10270 Mad

                                                             C.S.No.415 of 2005
            IN THE HIGH COURT OF JUDICATURE AT MADRAS
                           DATED: 21.04.2021
                                 CORAM:
            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                            C.S.No.415 of 2005

M/s.West Top Investments (India) Pvt. Ltd.,
rep. By its Director, Ghanshyamdas Hemdev,
No.73, Nungambakkam High Road,
                       Chennai – 600 034.                         ...Plaintiff

                                    Vs.

Mr.ALS.Kannappan
Proprietor,
ALS Productions,
Sarada, No.32, Ratna Chetty Street,
                   Gopalapuram, Chennai – 86.                   ...Defendant

Prayer: Civil Suit filed under Sections 55 & 62 of the Indian Copyright Act,
1957 r/w. Order IV Rule1 OS Rules and Order VII Rule 1 C.P.C., praying as
follows:-

      a) for a declaration that the plaintiff is the absolute owner of the
limited copyrights viz., entire Video Copyrights in all Video formats and
dimensions including but not limited to VCD, DVD, Compact Disc, Lazer
Disc for Entire India and its Union Territories, Sri Lanka and for Cable
Television, Web / Internet rights for entire world including India in the
schedule mentioned films as per the agreement dated 02.08.2002 for
perpetual period;

      b) for a permanent injunction restraining the defendants, their men,
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                                                               C.S.No.415 of 2005
agents, servants or assigns from in any manner infringing the limited
copyrights viz., entire Video Copyrights in all Video formats and dimensions
including but not limited to VCD, DVD, Compact Disc, Lazer Disc for
Entire India and its Union Territories, Sri Lanka and for Cable Television,
Web/Internet rights for entire world including India in the films described in
the schedule to the plaint;

      c) for costs of the suit

      d) for such further or other reliefs as this Hon'ble Court may deem fit
and proper in the circumstances of the case.

             For Plaintiff : Mr.K.Harishankar

             For Defendant         : No appearance


                          JUDGMENT

Mr.K.Harishankar, learned counsel appearing for the plaintiff seeks

permission to withdraw the suit.

2. Recording the said statement, this suit is dismissed as withdrawn.

No costs.

21.04.2021 kkn Internet:Yes Index:No Non-Speaking

C.S.No.415 of 2005

List of witness and documents filed on the side of the plaintiff:

Nil

List of witness and documents filed on the side of the defendant:

Nil

21.04.2021 kkn

R.SUBRAMANIAN, J.

C.S.No.415 of 2005

KKN

C.S.No.415 of 2005

21.04.2021