K.C.GOPIKA VARMA Vs. NAVAYUGAM PUBLICATION

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the return of plaint made by the learned Principal District Judge, Karur invoking Sec. 12A of the Commercial Courts Act, 2015.

(2.) In the cause of action paragraph, the petitioner has specifically referred that the defendants are attempting to violate the Copy Right in the Food Festival scheduled to be held between December 30th, 2022 till January 1, 2023 at Thiruppur.

(3.) The plaintiffs in their interim application in Paragraph-22 have also pointed out that there is a likelihood of violation of Copy Right in the function to be held on December 30th, 2022. The plaintiffs/petitioners have expressed the fact that the urgent interim orders are required on the facts of the case.