Madras High Court
West Top Investments (India) Pvt. ... vs J.K.Sridevi on 29 April, 2021
C.S.No.337 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.04.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.337 of 2007
WEST TOP INVESTMENTS (INDIA) PVT. LTD.,
Rep. by its Authorized Signatory Mr.J.Dayalan,
No.73, Nungambakkam High Road,
Chennai - 600 034.
`
...Plaintiff
.Vs.
1.J.K.Sridevi, Proprietrix,
M/s.Shirdhi Sai Cine Arts,
No.31, Basuvaian Street,
Washermenpet,
Chennai - 600 021.
2.V.Raju
3.K.Munuswamu Naidu, Proprietor,
M/s.Murali Krishna Theatre,
No.23, Lakshmi Takies Road,
Chennai - 600 030.
4.M/s.Gemini Colour Laboratory,
No.2, Vembuli Amman Koil Street,
Virugambakkam, Chennai - 600 078. ... Defendants
https://www.mhc.tn.gov.in/judis/
C.S.No.337 of 2007
Plaint filed under Sections 55 and 62 of the Indian Copyright Act,
1957 read with Order IV Rule 1 of Original Side Rules and Order VII
Rule 1 of the Code of Civil Procedure
a) For a declaration that the plaintiff is the absolute owner of the
limited copyrights viz., Entire Video Copyrights, VCD, DVD, Etc. For
the entire Indian Territories, Cable TV, Web/Internet, Exhibition and
rights to communicate to the Public in any manner for the entire world
including India for a period of 15 years from 30.06.2000 etc.
b) For a permanent injunction restraining the defendants, their
men, agents, servants or assigns from in any manner infringing the
limited copyrights viz., Entire Video Copyrights, VCD, DVD, Etc. For
the entire Indian Territories, Cable TV, Web/Internet, Exhibition and
rights to communicate to the Public in any manner for the entire world
including India for a period of 15 years from 30.06.2000 etc. in the films
described in the schedule to the plaint in any manner whatsoever and
c) For costs of the suit.
For Plaintiff : Ms.Monica Chopra
for Mr.K.Harishankar
For Defendants : Mr.N.Balasubramanian for D4
********
https://www.mhc.tn.gov.in/judis/
C.S.No.337 of 2007
JUDGMENT
The suit has been filed for a declaration that the plaintiff is the
absolute owner of the limited copyrights viz., Entire Video Copyrights,
VCD, DVD, Etc. for the entire Indian Territories, Cable TV,
Web/Internet, Exhibition and rights to communicate to the Public in any
manner for the entire world including India for a period of 15 years from
30.06.2000 etc., for a permanent injunction restraining the defendants,
their men, agents, servants or assigns from in any manner infringing the
limited copyrights viz., Entire Video Copyrights, VCD, DVD, Etc. For
the entire Indian Territories, Cable TV, Web/Internet, Exhibition and
rights to communicate to the Public in any manner for the entire world
including India for a period of 15 years from 30.06.2000 etc. in the films
described in the schedule to the plaint in any manner whatsoever and for
costs of the suit.
2. Ms.Monica Chopra, learned counsel representing
Mr.K.Harishankar, learned counsel appearing for the plaintiff would seek
permission of this Court to withdraw the suit.
https://www.mhc.tn.gov.in/judis/
C.S.No.337 of 2007
3. Recording the said statement, this suit is dismissed as
withdrawn. No costs.
29.04.2021
dsa
List of the witnesses examined on the side of the plaintiff: Nil
List of Exhibits marked on the side of the plaintiff: Nil
List of the witnesses examined on the side of the defendants: Nil
List of Exhibits marked on the side of the defendants: Nil
29.04.2021
dsa
Index : No
Internet : Yes
Non-speaking order
https://www.mhc.tn.gov.in/judis/
C.S.No.337 of 2007
R.SUBRAMANIAN, J.
dsa
C.S.No.337 of 2007
29.04.2021
https://www.mhc.tn.gov.in/judis/
