July,17,2016:
Cable Operators also directed to not to telecasting the Movie.
On Friday the Madras High Court has restrained about 169 registered Internet Service Providers (ISP) present in India from allowing illegal download of Rajnikanth-starer ''Kabali"which is to be released worldwide on 22nd July.
Writ Petition was filed by Movie's Producer, S. Thanu on which Justice N Kirubakaran passes an interim order to this effect.
The High Court has also restrained Multi-system operators from permitting unlawful telecast of the film by cable operators .
The Madras High Court expounded that, the petitioner has already suffered heavy losses due to video and online piracy of his previous movies . Thus his apprehension with respect to piracy of the Movie 'Kabali' is well founded. resulting to which the Court is convinced to grant interim injunction against the ISPs and the MSOs .
Justice Kirubakaran, also made certain observations regarding the social responsibility of the leading actors of the film industry and gone are the dys when the movies inculcated good family values
High Court also allowed the Producer of the film to serve separate private notice to all the 175 ISP entities made respondents in the case. The court adjourned the case to August 8 for further proceedings.
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