NEETU SINGH Vs. TELEGRAM FZ LLC

JUDGEMENT

(1.) The Plaintiffs - Ms. Neetu Singh and K.D. Campus Pvt. Ltd. have filed the present suit seeking permanent injunction restraining infringement of copyright, damages and other reliefs in respect of unauthorized dissemination of the Plaintiffs' videos, lecture, books, etc.

(2.) The case of the Plaintiffs is that Plaintiff No.1 is a renowned author of books which are designed to train students aspiring to take various competitive examinations including the examinations of Staff Selection Commission (SSC), Bank Probationary Officer (PO), CDS, NDA, etc. Plaintiff No.1 - Ms. Neetu Singh founded Plaintiff No.2 - M/s K.D. Campus, which runs coaching centres for these competitive exams. The suit has been filed by the Plaintiffs against Defendant No.1/Telegram FZ LLC (hereinafter "Telegram") and Defendant No.2/John Doe, i.e., unknown persons.

(3.) The Telegram app is a messaging platform capable of being downloaded on mobile phones, computers, tabs and other similar gadgets, which enables transmission of text, audio files, video files, images, documents etc. The allegation in the suit is that the Plaintiffs' copyrighted works including course material, online lectures and other works are being disseminated unauthorizedly through various Telegram channels, some of which, as set out in the plaint, are as under: