Raj Television Network Ltd vs D.Pandian
2021 Latest Caselaw 17456 Mad

                                                                              C.S.No.863 of 1999

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.08.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                  C.S.No.863 of 1999

                     Raj Television Network Ltd
                     rep by Director M.Raveendran                                ...Plaintiff

                                                          .Vs.


                     1.D.Pandian, Proprietor
                       Messrs Sivasakthi Movie Makers
                       9/1 Wheat Crofts Road
                       Nungambakkam, Chennai 34.

                     2.G.Sathya
                       49, Vaidyanatha Mudali Street
                       Chennai 1.

                     3.Messrs Sun TV
                       a Unit of Sumangali Publications Pvt. Ltd.,
                       rep. by its Managing Director
                       268/269 Anna Salai
                       Teynampet, Chennai 18.                                    ... Defendants


                               Plaint filed under Section 55 and 62 of the Indian Copyright Act
                     read with Order IV Rule 1 of the Original Side Rules and Order VII Rule
                     1 of the Code of Civil Procedure praying :

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                                                                                  C.S.No.863 of 1999

                               (a) For a declaration that the plaintiff is the absolute owner of the
                     limited copyright viz., the world satellite TV rights amongst other rights
                     in the pictures described in the schedule hereunder;


                               (b) For a permanent injunction restraining the defendants, their
                     men, agents, servants or any other person acting on their behalf from
                     telecasting the pictures or interfering with the plaintiff's limited copyright
                     in the pictures described in the schedule hereunder and


                               (c) For costs of the suit.

                                     For Plaintiff          : Ms.Monica Chopra
                                                              for Mr.C.Ramesh

                                     For Defendants         : Mr.J.R.K.Bhavanantham for D1
                                                              Mr.Y.Anil Kumar for D3

                                                            ********


                                                JUDGMENT

Ms.Monica Chopra, learned counsel appearing for the plaintiff

would submit that the suit has been settled between the parties and she

seeks permission to withdraw the suit.

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2. Recording the said statement of the counsel, the suit is

dismissed as withdrawn. No costs.

                                                                                   25.08.2021
                     dsa
                     Index          : No
                     Internet       : Yes
                     Non-speaking order

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

25.08.2021 dsa

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R.SUBRAMANIAN, J.

dsa

C.S.No.863 of 1999

25.08.2021

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