LAWS(DLH)-2022-5-336

SHOLAY MEDIA ENTERTAINMENT Vs. YOGESH PATEL

Decided On May 09, 2022
Sholay Media Entertainment Appellant
V/S
YOGESH PATEL Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) If there is one film that transcends generations of Indians, it is SHOLAY. The said film, its characters, dialogues, settings, box office collections are legendary. Undoubtedly, SHOLAY is one of the biggest, record-breaking films that India has ever produced, in the history of Indian cinema.

(3.) The present suit has been filed by Sholay Media and Entertainment Pvt Ltd. and Sippy Films Pvt. Ltd. against Defendant Nos. 1 to 8 who are described hereinbelow. Defendant Nos. 1 to 3 are members of the Patel family: Mr. Yogesh Patel, Mr. Jayesh Patel and Ms. Bhavna Patel and Defendant No.4 is Sholay.com Pvt. Ltd. The said Defendants have registered the domain name www.sholay.com, published a magazine using the mark/name Sholay and have put on sale various merchandise, using scenes and names from the movie SHOLAY. Defendant No.5 -Netangle.com Pvt. Ltd. is a company registered by Defendant Nos. 1 to 3 as well. Defendant Nos. 6, 7, and 8 are controlling entities of the domain name Sholay.com.