J.Karunakaran vs M/S.R.R.C.Pictures
2022 Latest Caselaw 8822 Mad

                                                                                        C.S.No.686 of 1995

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 26.04.2022

                                                              CORAM

                                    THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                        C.S.No.686 of 1995

                     J.Karunakaran                                                     ... Plaintiff

                                                                Vs.

                     1. M/s.R.R.C.Pictures,
                        Salem - 636 001.

                     2. M/s.Gemini Colour Laboratory,
                        Madras - 600 032.

                     3. The Station Director,
                        Doordharshan Kendra of Madras,
                        Madras - 600 005.

                     4. Controller of Programmes,
                        Regional Language Satellite Service,
                        Office of Dhoordharshan Kendra,
                        New Delhi - 110 001.                                           ... Defendants



                                  Civil Suit is filed under Section 55 and 62 of the Copy Rights Act 1957
                     and under Order VII Rule 1 of the Civil Procedure Code, 1908 and under
                     Order IV Rule 1 of O.S. Rules.



                                                    For Plaintiff : No Appearance

                                                    For D1       : Disd for Non-Prosecution by Order
                                                                   dated 31.01.1998

                                                    For D2       : Served - No Appearance

                                                                   D3 & D4 - Set Exparte on 26.06.2007

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                                                                                     C.S.No.686 of 1995



                                                         JUDGMENT

When the matter was taken up for hearing on 22.04.2022, there was

no representation for the plaintiff. Hence, the Registry was directed to post

the matter under the caption “For dismissal” on 26.04.2022. Accordingly,

when the matter is listed today i.e. on 26.04.2022 under the said caption,

there is no representation for the plaintiff even today. Hence, this Civil Suit is

dismissed for non prosecution. No costs.

26.04.2022 raja Index : yes/no Internet : yes/no

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C.S.No.686 of 1995

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

C.S.No.686 of 1995

V.BHAVANI SUBBAROYAN.J.,

raja

C.S.No.686 of 1995

26.04.2022

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