Madras High Court
M/S.Bobby Touch Gold Universal Private ... vs Bharat Sanchar Nigam Limited on 25 September, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
C.S.(Comm.Div.) No.142 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.09.2024
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
C.S.(Comm.Div.) No.142 of 2024
and O.A.Nos.552 & 553 of 2024
M/s.Bobby Touch Gold Universal Private Limited,
Represented by its Authorised Signatory,
Dr.Manoj Beno,
Having office at No.8, D & E, 8th Floor,
Gee Gee Emerald Building,
Near Valluvar Kottam High Road,
Nungambakkam, Chennai 600 034. ... 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 Doorsanchar Sadan,
9, CGO Complex, Lodhi Road,
New Delhi 110 003.
3.Bharti Airtel Limited,
Bharti Crescent 1, Nelson Mandela Road,
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C.S.(Comm.Div.) No.142 of 2024
Vasant Kunj, Phase II, New Delhi - 110 070.
4.Vodafone Idea Limited (formerly Idea Cellular Limited),
Suman Tower, Plot No.18,
Sector 11, Gandhinagar, Gujarat - 382 011.
5.Tikona Digital Networks Private Limited,
Office 3A, 3rd Floor,
LBS Marg, Bhandup (West),
Mumbai - 400 078.
6.You Broadband & Cable India Limited,
Plot No.54, Marol Co-operative Industrial Estate,
Makwana, Andheri East, Mumbai 400 059.
7.Rail Tel Corporation of India Ltd.,
6th Floor, Block III, Delhi Technology Park,
Shastri Park, Delhi 110 053.
8.Shyam Spectra Pvt Ltd
A 60, Naraina Industrial Area,
Phase I, New Delhi 110 028.
9.Sify Technologies Limited
2nd Floor, Tidel Park, No 4, Canal Road,
Taramani, Chennai 600 113.
10.AT & T Global Network Service India Pvt Ltd
13th Floor, 1305 06, Mohan Dev House,
13, Tolstoy Marg, New Delhi 110 001.
11.Peak Air Pvt Ltd
No.36 567 G, Ananthapuri Building,
PF Road, Kaloor, Cochin 682 017.
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C.S.(Comm.Div.) No.142 of 2024
12.Knet Solutions Pvt Ltd (Cherrinet),
No.141, Prakash Towers, Ground Floor,
OMR, Thiruvanmiyur, Chennai 600 041.
13.Limras Eronet Broadband Services Private Limited
No 18 7, 15th Floor, Postal Colony,
III Street, West Mambalam, Chennai 600 033.
14.Raaj Internet (I) Private Limited
Old No 12, New No 27,
Singanna Chetty Street, Chintadripet,
Chennai 600 002.
15.Joister Infoserve Private Limited
Shop No 4 Borivali Neelkamalco,
Daulat Nagar, RD No 10,
Borivali East, Mumbai 400 066
16.Ready Link Internet Service Limited
Galaxy, Plot No 7, Sakthi Colony,
RK Puram, Ganapathy, Coimbatore 641 006.
17.Nettlinx Limited
5-9-22, 3th Floor, My Home Sarovar Plaza,
Secretariat Road, Saifabad, Hyderabad 500 004.
18.Excitel Broadband Private Limited
Plot No 48, 2nd Floor, Okhla Industrial Estates,
Phase III, New Delhi 110 020.
19.Southern Online Bio Technologies Limited
Flat No A3, 3rd Floor, Office Block,
Samrat Complex, Saifabad, Hyderabad 500 004.
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C.S.(Comm.Div.) No.142 of 2024
20.Dawn Supports Private Limited
39/4916/D3, Divans Tower,
Karimpatta Cross Road,
Pallimukku, Kochi, Ernakulam 682 016.
21.Thalainagar Digital Cables P Ltd
No 16, South Park Street,
Venkatapuram, Ambattur, Chennai 600 053.
22.Cable Cast New Media Pvt Ltd
26/1, 15th Floor, 3rd Cross Street,
Kasturibai Nagar, Adyar Chennai 600 020.
23.C32 Cable Net Pvt Ltd
Old No 284, New No 204,
Shanmugam Salai, Royapettah,
Chennai 600 014.
24.Team 5 Network
13 M, Block AM Garden,
Mandaveli, Chennai 600 028.
25.SND Satellite Vision
New No.40/83/1, Muttiah Street Vellala,
Teynampet, Chennai 600 086.
26.Star vision Cable Tv Network
Krishnapriya Buildings, Kidangoor South,
Kottayam 686 583. ... Defendants
PRAYER: Civil Suit (Commercial Division) is filed under Order VII
Rule 1 of Civil Procedure Code, 1908 and Order IV Rule 1 of
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C.S.(Comm.Div.) No.142 of 2024
O.S.Rules, 1956 Read With Sections 51, 52, 55, 61(1) & 62 of the
Copyright Act, 1957 and the Copyright (Amendment) Act, 2012 and
Section 7 of the Commercial Courts Act, praying to grant a the
judgment and decree on the following terms:-
(a) A permanent injunction restraining the Defendants 1 to 20
and other known and unknown persons / entities from infringing
the cinematographic film “DEMONTE COLONY 2” and to block all
websites / web pages including websites mentioned in Schedule
hosting contents that relate to Plaintiff's copyright protected
cinematographic film “DEMONTE COLONY 2” 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 21 – 26
from infringing the cinematographic film “DEMONTE COLONY 2”
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C.S.(Comm.Div.) No.142 of 2024
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
“DEMONTE COLONY 2” by copying, recording, reproducing or
allowing cam-cording 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 “DEMONTE COLONY 2” 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 “DEMONTE COLONY 2” through different
mediums including but not limited to CD, DVD, Blu-ray disc, VCD,
cable TC, 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
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C.S.(Comm.Div.) No.142 of 2024
whatsoever;
(c) For costs of the suit.
For Plaintiff : Mr.Vijayan Subramanian
For Defendant : No Appearance
**********
JUDGMENT
Learned counsel for the plaintiff submits that he has been
instructed to withdraw the suit. He has made an endorsement for
withdrawal.
2. Therefore, C.S.(Comm.Div.) No.142 of 2024 is dismissed as
withdrawn without any order as to costs. Consequently,
O.A.Nos.552 and 553 of 2024 are closed.
25.09.2024
rna
Index : Yes / No
https://www.mhc.tn.gov.in/judis
C.S.(Comm.Div.) No.142 of 2024
Internet : Yes / No
Neutral Citation: Yes / No
SENTHILKUMAR RAMAMOORTHY,J
rna
C.S.(Comm.Div.) No.142 of 2024
and O.A.Nos.552 & 553 of 2024
25.09.2024
https://www.mhc.tn.gov.in/judis
