Madras High Court

M/S.Five Star Creations Llp vs Bharat Sanchar Nigam Limited on 22 September, 2022

                                                                        C.S(Comm. Div.)No.167 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 22.09.2022

                                                           CORAM

                                        THE HON'BLE MR.JUSTICE M.SUNDAR

                                               C.S(Comm. Div.)No.167 of 2022


                     M/s.Five Star Creations LLP
                     Represented by its Designated Printer
                     Mr.S.Kathiresan
                     Having Office at No.4/4, 1st Floor
                     North Crescent Road, T.Nagar
                     Chennai - 600 017                                           .. Plaintiff

                                                             Vs.

                     1.

Bharat Sanchar Nigam Limited Bharat Sanchar Bhavan Harish Chandra Mathur Lane Janpath, New Delhi - 110 001.

2. Mahanagar Telephone Nigam Ltd 5th Floor, Mahanagar Door Sanchar Sadan 9, CGO Complex, Lodhi Road, New Delhi - 110 003.

3. Bharti Airtel Limited Bharti Crescent, 1, Nelson Mandela Road Vasant Kunj, Phase II New Delhi - 110 070.

4. Vodafone Idea Limited (formerly Idea Cellular Limited)

Gandhinagar, Gujarat - 382 011

5. Reliance Jio Infocomm Ltd.,

Page Nos.1/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

9th Floor, Maker Chambers-IV 222, Nariman Point, Mumbai - 400 021

6. Atria Convergence Technologies Private Limited Indian Express Building 2nd & 3rd Floor No.1, Queen's Road, Bangalore - 580 001

7. Hathway Cable & Datacom Limited 4th Floor, "Rahejas" Main Avenue Santacruz West, Mumbai - 400 054

8. Tata Docomo 2A, Old Ishwar Nagar, Main Mathura Road New Delhi - 110 085

9. Asianet Satellite Communications 2A, II Floor, Leela Infopark Technopark Limited, Kazhakkoottam Thiruvananthapuram, Kerala - 695 581.

10. Tikona Digital Networks Private Limited A, 3rd Floor, 'Corpora', L.B.S.Marg Bhandup (West) Mumbai - 400 078.

11. You Broadband & Cable India Ltd., Plor No.54, Marol Co-operative Industrial Estate Makwana, Andheri East, Mumbai - 400 059

12. Reliance Communications Infrastructure Limited Dhirubhai Ambani Knowledge City Navi Mumbai 400 709.

13. Rail Tel Corporation of India Ltd., 6th Floor, Block III, Delhi Technology Park Shastri Park, Delhi - 110 053

Page Nos.2/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

14. Shyam Spectra Pvt. Ltd., A-60, Naraina Industrial Area Phase-I, New Delhi - 110 028

15. Sify Technologies Limited 2nd Floor, TIDEL PARK No.4, Canal Bank Road Chennai-600 113.

16. AT&T Global Network Service India Pvt. Ltd., 13th Floor, 1305-06 Mohan Dev House 13, Tolstoy Marg, New Delhi - 110 001.

17. Peak Air Pvt. Ltd., No.36/567 G, Ananthapuri Building P F Road, Kaloor, Cochin - 600 041

18. Knet Solutions Pvt. Ltd., (Cherrinet) No.141, Prakash Towers, Ground Floor, OMR Thiruvanmiyur, Chennai - 600 041

19. Limras Eronet Broadband Services Private Limited No.18/7, 1st Floor, Postal Colony III Street, West Mambalam, Chennai - 600 033

20. SITI Networks Limited Unit No.38, 1st Floor, A Wing Madhu Industrial Estate P.B.Marg, Worli, Mumbai - 400 013

21. Andhra Pradesh State Fiber Net Limited 3rd Floor, NTR Administrative Block Pandit Nehru Bus Station, NH-65, Vijayawada Andhra Pradesh - 520 001

Page Nos.3/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

22. Raaj Internet (I) Private Limited Old No.12, New No.27 Singanna Chetty Street Chintadripet Chennai - 600 002

23. Joister Infoserve Privae Limited Shop No.4, Borivali Neelkamalco, Daulat Nagar RD No.10, Borivali East, Mumbai - 400 066

24. GTPL Hathway Ltd., 202, 2nd Floor, Sahajanand Shopping Center Opp. Swaminarayan Temple Shahibaugh, Ahmedabad - 380 004

25. Ready Link Internet Service Limited Galaxy, Plot No.7, Sakthi Colony R.K.Puram, Ganapathy, Coimbatore - 641 006

26. Nettlinx Limited 5-9-22, 3rd Floor, My Home Sarowar Plaza Secretariat Road, Saifabad, Hyderabad - 500 004

27. Excitel Broadband Private Limited Plot No.48, 2nd Floor, Okhla Industrial Estates Phase III, New Delhi - 110 020

28. Southern Online Bio Technologies Limited Flat No.A3, 3rd Floor, Office Block Samrat Complex, Saifabad, Hyderabad - 500 004.

29. Dawn Supports Private Limited 39/4916/D3, Divans Tower, Karimpatta Cross Road Pallimukku, Kochi, Ernakulam - 682 016

30. Thalainagar Digital Cables (P) Ltd., No.16, South Park Street

Page Nos.4/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

Venkatapuram, Ambattur, Chennai - 600 053

31. Cable cast New Media Pvt. Ltd., 26/1, 1st Floor, 3rd Cross Street Kasturibai Nagar, Adyar, Chennai - 600 020

32. C32 Cable Net Pvt. Ltd., Old No.284, New No.204, Shanmugam Salai, Royapettah Chennai-600 014.

33. Team 5 Network 13 M, Block A M Garden Mandaveli, Chennai - 600 028

34. SND Satellite Vision New No.40/83/1, Muttiah Street Vellala Teynampet, Chennai - 600 086

35. Kerala Communicators Cable Limited No.47/64, 12th A Cross, Vyalikavil Malleshwaram, Bengaluru - 560 003

36. Asianet Digital Network Private Ltd., 2A, 2nd Floor, Leela Infopark, Technopark Limited Kazhakoottam, Thiruvananthapuram - 695 581

37. DEN Networks Ltd., 236, Okhla Industrial Area, Phase-III New Delhi - 110 020

38. Starvision Cable TV Network Kirshnapriya Buildings, Kidangoor South Kottayam - 686 583 .. Defendants

Page Nos.5/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

This Civil Suit is preferred, under Order VII Rule 1 of Civil Procedure Code, 1908 and Order IV Rule 1 of the Original Side Rules 1956 read with Sections 51, 52, 55 , 61(1) and 62 of the Copyright Act, 1957 and the Copyright (Amendment) Act, 2012 and Section 7 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act No.4 of 2016 praying

(a) A permanent injunction restraining the defendants 1 to 29 from infringing the cinematographic film "DIARY" and said work be directed to block all websites / web pages including websites mentioned in Schedule hosting contents that relate to plaintiff's copyright protected cinematographic film "DIARY" in any manner, thereby restraining the unauthorised copying, transmission, communication or make available or display or release or show or upload or download or exhibit or play and / or in any manner communicate in and /or through their services immediate of receipt of details of such infringing websites / web pages in writing;

(b) A permanent injunction restraining the defendants 30 to 38 from infringing the cinematographic film "DIARY" by themselves, their partners/proprietor/directors, heirs, representatives, successors in business, assigns, distributors, agents, servants or anyone claiming through them or under them from infringing the plaintiff's copyrighted cinematographic film "DIARY" by copying, recording, reproducing or allowing camcording or allowing others to transmit, communicate or make available or distributing or duplicating or displaying or releasing or showing or uploading or downloading or exhibiting or playing and / or in any manner whatsoever from communicating the cinematographic film "DIARY" and said work without a proper license from the plaintiff or in any other manner which would violate / infringe the plaintiff's copyrighted cinematographic film "DIARY" through different mediums including but not limited to CD, DVD, Blu-ray disc, VCD, cable TV, direct to home services, internet services, multimedia messaging services, pen drives, hard drives, tapes, DAS, satellite, Conditional Access Systems or in any other medium / manner whatsoever;and

For Plaintiff : Mr.Vijayan Subramanian

Page Nos.6/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

JUDGMENT

Mr.Vijayan Subramanian, learned counsel for the sole plaintiff

company, who is before this Commercial Division, submits that he has

instructions from the plaintiff company to withdraw the captioned suit.

Saying so, learned counsel has made an endorsement in the case file, a

scanned reproduction of which is as follows:

2. The aforementioned endorsement made in the case file is

reiterated by the learned counsel in the hearing.

Page Nos.7/9 https://www.mhc.tn.gov.in/judis C.S(Comm. Div.)No.167 of 2022

3. In the light of the aforementioned endorsement and the