BABUJI RAWJI SHAH Vs. S. HUSSAIN ZAIDI

JUDGEMENT

(1.) This special leave petition is against the judgment and order dtd. 30/7/2021, passed by a Single Bench of the High Court of Judicature at Bombay, rejecting an application being Interim Application (ST) No. 9764 of 2021 filed by the petitioner in First Appeal No. 9761/2021, seeking inter-alia an interim injunction restraining the respondents from releasing the film "Gangubai Kathiawadi", based on the book "Mafia Queens of Mumbai".

(2.) The petitioner who claims to be an adopted son of the protagonist of the film "Gangubai Kathiawadi", filed a suit in the City Civil Court of Mumbai seeking, inter alia, permanent injunction restraining the Respondent Nos. 1 and 2 from printing, publishing, advertising, selling, alienating, assigning and/or creating any third party rights or holding any press meets to promote the novel "Mafia Queens of Mumbai" and/or otherwise writing any other stories on the life of the petitioner's mother.

(3.) The petitioner also sought a permanent injunction restraining the respondent Nos. 3 and 4 from producing, selling, assigning any rights to any entity, company, firm, cinema halls, multiplexes, social media or any other platforms or giving any press statement in public or on electronic media of the trailer/promo and/or film of the movie "Gangubai Kathiawadi". Interim relief was sought inter alia restraining the concerned respondents from releasing the movie "Gangubai Kathiawadi".