SAIKRISHNA RAJAGOPAL Vs. HEMANT SINGH

JUDGEMENT

(1.) It is rare that in an ex-parte matter questions of law of general public importance arise for consideration. However, in the present batch of ex-parte matters the following seminal issues arise for consideration:-

(2.) The present eight suits have been filed by the plaintiffs primarily seeking injunction restraining infringement of copyright on account of defendants communicating to the public the plaintiffs' original content/cinematographic works without authorization. The reliefs sought by the plaintiffs can broadly be classified as under:-

(3.) The plaintiffs are companies, who are engaged in the business of creating content, producing and distributing cinematographic films around the world including in India.