STAR INDIA PVT. LTD. Vs. WATCHONLINEMOVIESHD ONLINE

JUDGEMENT

(1.) The Plaintiff has filed the present suit inter-alia praying for the following reliefs:

(2.) The Plaintiff has impleaded the Domain Name Registrar as the defendant no. 34. The Plaintiff has also impleaded various Internet Service Providers (in short, "ISPs") as the defendant nos. 35 to 43, and the concerned departments of the Government of India, namely, the Department of Telecommunications (in short, "DoT") and the Ministry of Electronics and Information Technology (in short, "MEITY"), as the defendant nos. 44 and 45 respectively. The ISPs and the concerned government departments have been impleaded for the limited relief of compliance with any directions of this Court granted in favour of the Plaintiff. The Plaintiff has also impleaded the co-producer of the cinematograph film as the defendant no.33 as a proforma party.

(3.) The Plaintiff is a leading entertainment and media Company in India. The Plaintiff and its division Fox Star Studios are leading film production and distribution companies in India and the exclusive licensees of media rights in various films across varied genres and languages. The Plaintiff has produced and/or has acquired the rights to various Hindi films such as 'Chhapaak', 'Housefull 4', 'Lootcase', 'Chhichhore' and 'Mission Mangal', to name a few.