JESUS REDEEMS MINISTRIES, A TRUST REGISTERED UNDER TRUST ACT, NALUMAVADI Vs. BIBLE SOCIETY OF INDIA, TAMIL NADU

JUDGEMENT

(1.) The present applicatio has been filed by the applicant to grant an order of interim injunction restraining the respondent, their men, agents and others claiming through or under them from issuing such groundless threats of legal action, pending disposal of the suit in C.S. No. 603 of 2014.

(2.) The applicant has filed the present suit for a declaration, declaring that the threat contained in the Cease and Desist notice dated 17-7-2014 issued by the respondent constitutes a groundless threat of legal action under Section 60 of the Copyright Act, 1957 and for other consequential reliefs. Pending suit, the applicant has filed the present application for the relief stated supra.

(3.) The case of the applicant as could be seen in the affidavit filed in support of the application for interim injunction, in nutshell, is set out hereunder :-