IVY ENTERTAINMENT PRIVATE LIMITED Vs. HR PICTURES

JUDGEMENT

(1.) This is an application filed by the plaintiff under XXXIX Rules 1 and 2 of the Code of the Civil Procedure, 1908 seeking interim injunction thereby restraining the defendant, its agents, representatives and assigns or any person acting through the defendant, from releasing the Tamil Film - 'Veera Deera Sooran' ("Assigned Film') on March 27, 2025. In addition, the plaintiff seeks a direction to the defendant to render accounts in respect of their contracts with the distributors for the theatrical release of the Assigned Film and its satellite rights.

(2.) Mr. Darpan Wadhwa, learned senior counsel for the plaintiff has drawn this Court's attention to the Film Assignment Agreement dated June 19, 2024 ('Assignment Agreement') executed between the parties for assignment of digital, theatrical and satellite rights in all copyrights pertaining to the Assigned Film.

(3.) In reply, Mr. Devadatt Kamat, learned senior counsel appearing for the defendant states that plaintiff has not approached this Court with clean hands and has suppressed two material facts namely, email dated February 4, 2025 and the fact that not one written request was sent by the plaintiff to the defendant asking for the theatrical release materials.