ZEE TELEFILMS LTD Vs. ZEE KATHMANDU

JUDGEMENT

(1.) The plaintiffs have filed a suit for permanent injunction restraining passing off in respect of of domain names Zeetv.com, Zeecinema.com, Zeeenglish.com, Zeemgm.com, Trendz.com and Zeemusic.com and acts of unfair competition, dilution, rendition of accounts, etc.

(2.) The plaintiff no.1 is an existing company under the Indian laws and plaintiff no.2 is existing under the laws of Mauritius while plaintiff no.3 is existing under the law of British Virgin Islands. All these companies are stated to be part and parcel of the Zee Groups of Companies. The suit has been instituted through Mr.K. Shukla in pursuance to board resolutions.

(3.) The plaintiffs are stated to be group companies engaged in the production of programmes/broadcasting of various channels which constitute Zee Network including the channels referred to above. The plaintiffs claim to be also the broadcaster of niche channels like Trendz (a fashion channel) and Smile TV etc. The telecast takes place all over the world.