Madras High Court
Mr.K.P.Ravichandran vs M/S.Moser Baer India Ltd on 1 March, 2022
C.S.No.747 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.03.2022
CORAM
THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
C.S.No.747 of 2008
Mr.K.P.Ravichandran
Proprietor
M/s.Movie Land
Vijayalakshmi Complex
No.59/60, Singanna Chetty Street,
Chintadripet,
Chennai - 600 002. ... Plaintiff
Vs.
1. M/s.Moser Baer India Ltd.
Rep. by its Director,
No.81, Valluvar Kottam High Road,
Nungambakkam,
Chennai - 600 034.
2. Ms.S.P.Tamilarasi
Sole Proprietrix
M/s.SPT Films
No.23, Viswanathapuram Main Road,
Rangarajapuram,
Chennai - 600 026.
3. Mrs.Meena Panju Arunachalam
Sole Proprietrix
P A Art Productions
11 Bhagirathi Ammal Street,
T.Nagar, Chennai - 600 026.
4. Siva Sakthi Movie Makers
Rep. by Mr.D.Pandiyan
9 Wheat Crofts Road
Chennai - 600 034.
https://www.mhc.tn.gov.in/judis
1/6
C.S.No.747 of 2008
5. M/s.OK Films
Rep. by Mr.R.V.Mani
829, Anna Salai,
Airlines Building,
Chennai - 600 002.
6. Mr.ALS Kannappan
7. Mr.R.Murugesan
8. Mr.S.S.Chakravarthi
Proprietor
M/s.NIC Arts
6 Raman Street
T.Nagar,
Chennai - 600 017
9. Mr.P.Sundararajan
10. M/s.Ananda Films
Rep. by its Partner
R.Mohamed Saleemuddin
8/7 Gopalapuram
Coimbatore - 18
11. Mr.K.P.M.Mohamad Yahiya
12. Mr.B.Ramachandran
13. Mr.J.Karunagaran
14. M/s.Devar Films
Rep. by Mr.C.Dhandayudapani
13 Dr Nair Road
T.Nagar, Chennai - 600 017.
15. M/s.Pavalar Creations,
Rep. by Mr.Parthee Bhaskar
Venus Colony, II Cross Street
Chennai - 600 018.
16. M/s.ARS International
Rep. by Mr.Pavithran
1 Rama Kramma Street
North Usman Road,
Chennai - 600 017.
https://www.mhc.tn.gov.in/judis
2/6
C.S.No.747 of 2008
17. Mr.PSV Hariharan
18. Mr.K.R.Rajagopal
19. Mr.A.G.Krishnan
AGS Films International
25 Visalakshmi Street
Chennai - 600 034.
20. Mr.K.Gopinathan ... Defendants
Plaint filed under Sections 55 and 62 of the Copyright Act, 1957 and
Order IV Rule 1 OS Rules read with Order VII Rule 1 CPC, praying for a
judgment and decree as follows :
a) for a declaration that the plaintiff is the absolute owner of the
copyrights viz., VCD and DVD copyrights in the schedule mentioned films.
b) for a permanent injunction restraining the 1st defendant, its men,
agents, servants or assigns from in any manner infringing the plaintiff's
copyrights viz., the VCD and DVD copyrights in the films described in the
schedule to the plaint in any manner whatsoever.
For Plaintiff : No Appearance
For D1 : M/s.C.Uma
JUDGMENT
When the matter was taken up for hearing on 25.02.2022, the learned
counsel for the plaintiff reported no instructions and also filed a memo dated
https://www.mhc.tn.gov.in/judis
C.S.No.747 of 2008
25.02.2022 to that effect. Recording the said memo, the Registry was
directed to print the name of the plaintiff in the cause list and post the matter
on 01.03.2022. Accordingly, the name of the plaintiff is printed in the cause
list and the matter is posted today i.e. on 01.03.2022.
2. In view of the submission made and the memo filed by the learned
counsel for the plaintiff on 25.02.2022, this Commercial Suit is dismissed for
non prosecution. No costs.
01.03.2022
raja
Index : yes/no
Internet : yes/no
https://www.mhc.tn.gov.in/judis
C.S.No.747 of 2008
https://www.mhc.tn.gov.in/judis
C.S.No.747 of 2008
V.BHAVANI SUBBAROYAN.J.,
raja
C.S.No.747 of 2008
01.03.2022
https://www.mhc.tn.gov.in/judis
