[Cites 1, Cited by 0]
Madras High Court
Kvn Productions Llp vs Bharath Sanchar Nigam Limited And 28 ... on 16 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.04.2025
CORAM:
THE HONOURABLE MR. JUSTICE SENTHILKUMAR RAMAMOORTHY
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
KVN Productions LLP
Prestige Trade Tower, 23rd Floor,
No 46,Palace Road,
Bengaluru 560001, Karnataka
Branch office
at No 225, Opposite Spencers Plaza,
Anna Salai, Chennai,
Tamil Nadu - 600002
.. Applicant in both OAs/Plaintiff
vs.
Bharat Sanchar Nigam Limited
Bharat Sanchar Bhavan,
Harish Chandra Mathur Lane, Janpath,
New Delhi - 110 001 and 28 Others
.. Respondents in O.A.No.331 of 2026
Action Lane
No 16, No 1A Kalpana Apartments, 1st Street,
Above Padmanaba Nagar Electricity Board,
Adyar, Chennai – 600 020 and 3 Others
.. Respondents in O.A.No.330 of 2026
PRAYER in O.A.No.330 of 2026: Judge’s summons under Order XIV,
Rule 8 of the O.S.Rules read with Under Order XXXIX Rule 1 & 2 of
1/5
https://www.mhc.tn.gov.in/judis
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
C.P.C., praying to grant an order of ad interim injunction restraining the
Respondents/Defendants 1 to 29 from infringing the cinematographic
film JANA NAYAGAN 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 Plaintiffs copyright protected cinematographic film
“JANA NAYAGAN” in any manner, thereby restraining the unauthorised
copying, transmission, communication or mark 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,
pending disposal of the above suit.
PRAYER in O.A.No.331 of 2026: Judge’s summons under Order XIV,
Rule 8 of the O.S.Rules read with Under Order XXXIX Rule 1 & 2 of
C.P.C., praying to grant an order of ad-interim injunction restraining the
Respondents 1-4/Defendants 30-33 from infringing the cinematographic
film JANA NAYAGAN 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 Plaintiffs copyrighted cinematographic film JANA NAYAGAN 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 or
downloading or exhibiting or playing and /or in any manner whatsoever
from communicating the cinematographic film JANA NAYAGAN and
said work manner without a proper license from the Plaintiff or in any
2/5
https://www.mhc.tn.gov.in/judis
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
other manner which would violate/infringe the plaintiff’s copyrighted
cinematographic film JANA NAYAGAN 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, internet services, multimedia messaging services, pen drives,
hard drives, tapes, DAS, satellite Conditional Access Systems or in any
other medium/manner whatsoever, pending disposal of the above suit.
In both OAs
For Applicant/Plaintiff: Mr.A.M.Venkatakrishnan
for M/s.P.K.Law Firm
ORDER
In an action to restrain the unlawful broadcast of cinematographic
film JANA NAYAGAN, the plaintiff has applied for interim relief against
the Internet service providers and cable TV operators, who are arrayed as
respondents in the respective applications.
2. Learned counsel for the plaintiff submits that the CBFC
certificate is yet to be issued and that the matter is under review. In these
circumstances, it is submitted that the plaintiff was shocked to find links
on social media apps circulating the movie unlawfully.
https://www.mhc.tn.gov.in/judis
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
3. As the producer of the film, the plaintiff asserts ownership of the
copyright therein. Even the certification process has not been completed.
If unlawful broadcast is not restrained at this juncture, it is likely that
irreversible injury will be caused to the plaintiff. Therefore, orders of ad
interim injunction as prayed for are granted in these two applications until
18.02.2026.
4. Issue notice to the respondents returnable on 02.06.2026.
Private notice is also permitted. The applicant shall comply with Order
XXXIX Rule 3 of CPC.
5. List the matter on 02.06.2026.
16.04.2025
kal
https://www.mhc.tn.gov.in/judis
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
SENTHILKUMAR RAMAMOORTHY,J.
kal
O.A.Nos.330 & 331of 2026 in
C.S.(Comm.Div.)No.110 of 2026
16.04.2026
https://www.mhc.tn.gov.in/judis
