A.P.International vs M/S.Gayathri Films
2021 Latest Caselaw 19978 Mad

                                                                    C.S.No.6 of 1999

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 29.09.2021

                                                   CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                               C.S.No.6 of 1999
                                                    and
                                               O.A.No.9 of 1999

                     A.P.International
                     708 Shivalya 'A' Block
                     198 Ethiraj Salai
                     Egmore, Chennai 105
                     rep. by Partner Arjundas Pokardas
                                                                  ... Plaintiff

                                                         .Vs.


                     1.M/s.Gayathri Films
                       11-A Jubilee Road
                       Chennai – 600 033
                       rep. by its Partner
                       Chitra Lakshmanan

                     2.M/s.Gemini Colour Lab
                       No.2 Vembuli Amman Koil Street
                       Chennai – 600 078.
                                                                  ... Defendants




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                                                                                        C.S.No.6 of 1999



                               Plaint filed under Order VII Rule 1 of the Code of Civil Procedure
                     read with Section 55 of the Copyright Act and Order IV Rule 1 of the
                     Original Side Rules praying for a decree and judgment on the following
                     terms :
                               a) Permanent injunction restraining the first defendant, its men,
                     agents or servants or anyone claiming through them from in any manner
                     infringing the copyrights assigned to the plaintiff under its agreement
                     with the first defendant dated 20.05.1997 and 22.08.1998 in respect of
                     the Tamil feature film “Chinna Rajaa” either by releasing the film
                     without first giving the plaintiff the prints for exploitation as per the
                     agreed terms or in any other manner;


                               b) Permanent injunction restraining the second defendant from
                     releasing to anyone other than the plaintiff, any prints of the Tamil
                     feature film “Chinna Rajaa” produced by the first defendant for overseas
                     theatrical exploitation excluding India and for exploitation over
                     terrestrial TV, Satellite TV, Cable TV, Cable Pay TV and Satellite Pay
                     TV, direct to user, laser disc, video, compact disc video, digital video
                     disc and multimedia including Doordarshan India terrestrial TV and


                               c) direct the defendants to pay the costs of the suit.




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                                                                                   C.S.No.6 of 1999

                                    For Plaintiff        : Mr.K.R.Gokul Sundar
                                                           for Mr.C.Seethapathy

                                    For Defendants       : Mr.C.Ramesh


                                                         ********


                                                      JUDGMENT

Mr.K.R.Gokul Sundar, learned counsel representing

Mr.C.Seethapathy, learned counsel for the plaintiff would submit that he

has instructions to withdraw the suit. He has also made an endorsement

to that effect.

2. Recording the said submission and endorsement made by the

counsel for the plaintiff, this suit is dismissed as withdrawn. No costs.

Consequently, the connected application is closed.

                                                                                       29.09.2021
                     dsa
                     Index          : No
                     Internet       : Yes
                     Non-Speaking order

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https://www.mhc.tn.gov.in/judis/ C.S.No.6 of 1999

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

29.09.2021 dsa

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R.SUBRAMANIAN, J.

dsa

C.S.No.6 of 1999

29.09.2021

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