GIANT ROCKET MEDIA Vs. PRIYANKA GHATAK

JUDGEMENT

(1.) The plaintiff has instituted this suit "for permanent injunction against infringement of copyright, against disclosure of confidential information, damages and accounts of profit" against Priyanka Ghatak, Zee Entertainment Enterprises Ltd. and Mr. Shantonu Sen, pleading that:

(2.) The plaintiff, on the pleas aforesaid, sought the reliefs of (a) permanent injunction restraining defendants no. 1 and 2 from communicating to the public over the internet and infringing the exclusive copyright of the plaintiff to make adaptation from the book titled "CBI Insider Speaks: Birlas to Sheila Dikshit"; (b) permanent injunction restraining defendants no. 1 and 2 from misappropriating and misusing the confidential and commercial valuable conception of the plaintiff to exploit the adaptation of the book aforesaid; (c) recovery of damages; and, (d) rendition of accounts.

(3.) The suit, aforesaid instituted on 31st December, 2019, came up before the Vacation Bench of this Court on 3rd January, 2020 when, while issuing summons of the suit for 23rd January, 2020, vide ex parte ad interim order the defendants no. 1 and 2 were restrained from communicating to the public over the internet, or otherwise infringing by any means, the exclusive rights of the plaintiff to make adaptations including but not limited to web series from the book titled "Insider Speaks: Birlas to Sheila Dikshit".