Madras High Court
M/S.Bobby Touch Gold Universal Private ... vs Bharat Sanchar Nigam Limited on 9 July, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
C.S.(Comm.Div.) No.149 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.07.2025
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
C.S.(Comm.Div.) No.149 of 2025
and O.A.Nos.594 & 595 of 2025
M/s.Bobby Touch Gold Universal Private Limited,
Represented by its Authorized Signatory,
Dr.M.Manoj Beno (M – 48 years),
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 110003.
3.Bharti Airtel Limited,
Bharti Crescent 1, Nelson Mandela Road,
Vasant Kunj, Phase II,
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C.S.(Comm.Div.) No.149 of 2025
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
3A, 3rd Floor “Corpora”,
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 Bank Road,
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.,
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C.S.(Comm.Div.) No.149 of 2025
No.36/567 G, Ananthapuri Building,
P.F.Road, Kaloor,
Cochin 682 017.
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, 1st 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.Readylink Internet Services Limited,
Galaxy, Plot no.7, Sakhthi Colony,
RK Puram, Ganapathy,
Coimbatore - 641 006.
17.Nettlinx Limited,
5-9-22, 3rd floor,
My Home Sarovar Plaza,
Secretariat Road, Saifabad,
Hyderabad - 500 004.
18.Excitel Broadband Private Limited,
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C.S.(Comm.Div.) No.149 of 2025
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.
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, 1st 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,
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C.S.(Comm.Div.) No.149 of 2025
Krishnapriya Buildings, Kidangoor South,
Kottayam 686 583. ... Defendants
PRAYER: Civil Suit (Commercial Division) filed under Order VII Rule 1
Civil Procedure Code, 1908 And Order IV Rule 1 of O.S.Rules, 1956 Read
With Sections 51, 52, 55, 61(1) and 62 of the Copyrights Act, 1957 and the
Copyright (Amendment) Act, 2012 and Section 7 of the Commercial Courts
Act, 2015, praying to grant a 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 "CHENNAI CITY GANGSTERS" and said Work
be directed to block all websites / web pages and future websites mentioned
in Schedule hosting contents that relate to plaintiff's copyright protected
cinematographic film "CHENNAI CITY GANGSTERS" in any manner,
thereby restraining the unauthorized 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 /
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C.S.(Comm.Div.) No.149 of 2025
webpages in writing;
(b) A permanent injunction restraining the Defendants 21 to 26 from
infringing the cinematographic film "CHENNAI CITY GANGSTERS"
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 "CHENNAI CITY GANGSTERS" 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 "CHENNAI CITY
GANGSTERS" 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 "CHENNAI CITY GANGSTERS"
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,
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C.S.(Comm.Div.) No.149 of 2025
Conditional Access Systems or in any other medium / manner whatsoever;
(c) for costs of the suit.
For Plaintiff : Mr.M.Dhanush
for Mr.Vijayan Subramanian
**********
JUDGMENT
Learned counsel for the plaintiff submits that he has been instructed
to withdraw the suit. He has made an endorsement for such purpose.
2. Therefore, C.S.(Comm.Div.) No.149 of 2025 is dismissed as
withdrawn without any order as to costs. Consequently, the connected
applications are closed.
0907.2025
rna
Index : Yes / No
Internet : Yes / No
Neutral Citation: Yes / No
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C.S.(Comm.Div.) No.149 of 2025
SENTHILKUMAR RAMAMOORTHY,J
rna
C.S.(Comm.Div.) No.149 of 2025
and O.A.Nos.594 & 595 of 2025
09.07.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 08:49:07 pm )
