Unknown vs Raj Television Network Limited
2021 Latest Caselaw 16422 Mad

                                                                                         C.S.No.823 of 1999

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 11.08.2021
                                                             CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     C.S.No.823 of 1999

                     G.V.Films Limited,
                     rep. By its Director, Mr.P.Raghuraman.
                     (amended as per order dated 10.12.2007
                     in A.No.7746 of 2007)                                                       ...Plaintiff

                                                              Vs.

                     Raj Television Network Limited                                        ...Defendant

                     Prayer: Plaint filed under Order IV Rule 1 of the Original Side rules r/w.
                     Order VII Rule 1 of C.P.C., and Sections 55 & 62 of the Copyright Act,
                     seeking a permanent injunction restraining the defendant, their servants and
                     agents from telecasting in their satellite telecasting channels called the RAJ
                     TV and the RAJ PLUS, any of the 63 cinematograph films named in the
                     schedule given hereunder and to direct the defendant to pay costs of this suit
                     to the plaintiff.


                                             For Plaintiff          : Mr.R.Murugan
                                                                             – No instructions
                                             For Defendant          : Mr.K.Harishankar




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https://www.mhc.tn.gov.in/judis/
                                                                                       C.S.No.823 of 1999




                                                        JUDGMENT

Mr.R.Murugan, learned counsel for the plaintiff would submit that

he had given change of Vakalat as early as on 07.05.2016. No new counsel

had entered appearance for the plaintiff.

Hence, this suit is dismissed for non-prosecution. No costs.

11.08.2021 kkn

Internet:Yes 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

11.08.2021 kkn

https://www.mhc.tn.gov.in/judis/ C.S.No.823 of 1999

R.SUBRAMANIAN, J.

KKN

C.S.No.823 of 1999

11.08.2021

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