Mr.Mukesh Jain vs Mr.S.S.Chakravarthy
2021 Latest Caselaw 15748 Mad

                                                                                   C.S.No.390 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 04.08.2021
                                                      CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 C.S.No.390 of 2015

                     Mr.Mukesh Jain,
                     Proprietor of Shiv Sakthi Entertainment,
                     No.298, 4th Floor, Fountain Plaza Complex,
                     Pantheon Road, Egmore, Chennai – 600 006.                   ...Plaintiff

                                                         Vs.

                     Mr.S.S.Chakravarthy,
                     Proprietor of NIC ARTS,
                     No.1, Senthil Andavar Street,
                     Dhanalakshmi Colony, Vadapalani,
                     Chennai – 600 026.                                              ...Defendant
                     Prayer: Plaint filed under Order VII Rule 1 of C.P.C., r/w. Order IV Rule 1of
                     the Original Side rules and Sections 55 & 62 of the Copyright Act, 1957,
                     seeking to grant a permanent injunction restraining the defendant, its
                     servants or agents or anyone claiming through or under them from in any
                     manner infringing the plaintiff's copyright over the theatrical distribution,
                     exhibition and exploitation of the Tamil feature film “VAALU” featuring
                     Simbu, Hansika, Santhanam and others, music composed by Mr.S.S.Thaman
                     directed by Mr.S.S.Thaman directed by Mr.Vijay Chander, from releasing,
                     exhibiting and / or exploiting any manner the said film in any theatre in the
                     territory of Chennai City and Chengalpet as known in the film trade and for


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https://www.mhc.tn.gov.in/judis/
                                                                                     C.S.No.390 of 2015

                     costs of the suit.
                                            For Plaintiff      : Mr.S.Diwakar
                                            For Defendant      : Mr.P.Giridhar for
                                                                         M/s.Rugan & Arya


                                                        JUDGMENT

Mr.S.Diwakar, learned counsel appearing for the plaintiff would

submit that he has been instructed to withdraw the suit.

2.The said statement is recorded and this suit is dismissed as

withdrawn. No costs.

04.08.2021 kkn Internet:Yes/No Index:Yes/No Speaking/Non-speaking

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

04.08.2021 kkn

https://www.mhc.tn.gov.in/judis/ C.S.No.390 of 2015

R.SUBRAMANIAN, J.

KKN

C.S.No.390 of 2015

04.08.2021

https://www.mhc.tn.gov.in/judis/ C.S.No.390 of 2015

https://www.mhc.tn.gov.in/judis/