DOCTUTORIALS EDUTECH PRIVATE LIMITED Vs. TELEGRAM FZ-LLC

JUDGEMENT

(1.) The present suit has been filed by the Plaintiff - Doctutorials Edutech Private Limited (hereinafter "Plaintiff") seeking mandatory and permanent injunction, as also grant of damages, for protection of various copyrighted works and the Plaintiff's trademark 'DocTutorials', including video lectures and other related contents, which the Plaintiff has created for the purpose of imparting coaching for medical entrance examinations.

(2.) The Plaintiff provides an online medical entrance examination coaching platform for examinations such as NEET PG, FMGE and NEET SS. The Plaintiff runs its business through a website registered as and a mobile application 'Doc Tutorials'. The Plaintiff has around 5900 active subscribers. The Plaintiff's annual revenue was around 7 crores in the financial year 2021-22. The Plaintiff provides high quality audio visual medical content which is paid, soft copy notes, test and discussion videos, regular test series, etc. All of these can be accessed by subscription through the mobile application or the Plaintiff's website.

(3.) The grievance in the present suit was that there were several unknown persons, who were uploading and transmitting the video lectures on publicly accessible platforms. Defendant No.1/Telegram FZ-LLC (hereinafter "Telegram") is a cloud-based messaging platform and Defendant No.2/Mega Limited (hereinafter "Mega") offers cloud storage and file hosting. Both these platforms are being used by unknown Defendant Nos. 5&6 to share the Plaintiff's content unauthorizedly. Despite efforts, the Plaintiff could not identify the unknown persons, who were indulging in such illegalities. Accordingly, the present suit was filed seeking blocking orders and take down orders against the said websites, URLs and Telegram channels.