Madras High Court
Yash Raj Films Pvt. Limited vs Bharat Sanchar Nigam Limited on 6 October, 2025
C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE N. SENTHILKUMAR
C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
Yash Raj Films Pvt. Limited ... Plaintiff
Versus
1.Bharat Sanchar Nigam Limited,
Bharat Sanchar Bhavan,
Harish Chandra Mathur Lane,
Janpath, New Delhi - 110 001.
2.Mahanagar Telephone Nigam Ltd.,
New Delhi 110 003.
3.Bharti Airtel Limited,
New Delhi - 110 070.
4.Hathway Cable & Datacom Limited,
Mumbai - 400 098.
5.Tata Communication Limited,
Maharastra 400 001.
6.Vodafone India Limited,
Gujarat 382 011.
7.Idea Cellular Limited,
Gujarat -382 011.
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C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
8.Tata Teleservices Ltd.,
New Delhi 110 001.
9.GTPL Hathway Ltd.,
Ahmedabad - 380 004.
10.Tikona Digital Networks Private Limited,
Mumbai - 400 078.
11.BG Broadband India Private Limited,
Mumbai 400 059.
12.Sify Technologies Limited,
Chennai - 600 13.
13.Siti Broadband Services Pvt. Ltd.,
New Delhi North West.
14.You Broadband & Cable India Ltd.,
Surat - 395009.
15.Asianet Satellite Communications,
Kerala - 695581.
16.Data Infosys Limited,
Jaipur 302 018.
17.Readylink Internet Services Limited,
Coimbatore - 641006.
18.Nettlinx Limited,
Hyderabad - 500004.
19.City Online Services Limited,
Hyderabad - 500 038.
20.Pioneer eLabs Limited,
Hyderabad 500 080.
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C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
21.AT&T Global Network Service India Pvt. Ltd.,
New Delhi - 110 001.
22.Southern Online Bio Technologies Limited,
Hyderabad - 500 004.
23.Reliance Jio Infocomm Limited,
Mumbai - 400 021.
24.Limras Eronet Broadband Services Private Limited,
Chennai - 600 010.
25.RS Broadband Service India Private Limited,
Chennai 600 010.
26.Spectra ISP Networks Pvt. Ltd.,
Gurgaon - 122 015.
27.Essel Shyam Communications Ltd.,
New Delhi - 110 019 India.
28.Five Network Solution (I) Ltd.,
Mumbai 400 022, India.
29.Atria Convergence Technologies Limited,
Chennai - 600 017.
30.Action Lane,
Chennai - 600 020.
31.Jak Communications Pvt. Ltd.,
Chennai - 600 102.
32.C32 Cable Net Pvt. Ltd.,
Chennai - 600 014.
33.Thamizhaga Cable TV Communication Pvt. Ltd.,
Chennai - 600 031. ... Defendants
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C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
Prayer: Commercial Suit filed under Order VII Rule 1 of the Civil
Procedure Code, 1908, r/w Order IV Rule 1 of Original Side Rules, 1956,
r/w Sections 51, 52, 55 and 62 of the Copyright Act, 1957 and the
Copyright (Amendment) Act, 2012 and Section 7 of the Commercial Courts
Act 2015 to grant a Judgement and Decree on the following terms:
a)A permanent injunction restraining the Defendants 1 to 29 or any
other person or such other websites which are discovered by the Plaintiff
after the release of the movie infringing the cinematographic film "WAR 2"
and said Work be directed to block all websites/web pages and future
websites (including their prefix and suffix) and those Non-Compliant
websites mentioned in Schedule-A hosting contents that relate to Plaintiff
copyright protected cinematographic film "WAR 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/webpages in
writing;
b)A permanent injunction restraining the Defendants 30 - 33 or any
other person or entity from infringing the cinematographic film "WAR 2"
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 "WAR 2" by copying, recording,
reproducing or allowing camcording or allowing others to transmit,
communicate or make available or distributing or duplicating or displaying
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or releasing or showing or uploading or downloading or exhibiting or
playing and/or in any manner whatsoever from communicating the
cinematographic film "WAR 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 "WAR 2" 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
c)for costs of the suit.
For Plaintiff : Mr.S.Deepak
JUDGMENT
Learned counsel for the plaintiff seeks permission of this Court to
withdraw this suit. He has also made an endorsement to that effect in the
Court bundle. Accordingly, this suit is dismissed as withdrawn. No costs.
Consequently, connected applications are closed.
06.10.2025
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 07:59:16 pm )
C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
N. SENTHILKUMAR, J.
vga
C.S.(Comm.Div) No.207 of 2025 and O.A.Nos.816 & 817 of 2025
06.10.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/10/2025 07:59:16 pm )
