MYTHRI MOVIE MAKERS Vs. DR.ILAIYARAAJA

JUDGEMENT

(1.) The Application has been filed to vacate the order of interim injunction dtd. 8/9/2025 granted in O.A. No. 889 of 2025 in C.S. (Comm. Div.) No. 226 of 2025

(2.) The Respondent/Plaintiff filed O.A.No.889 of 2025 seeking interim injunction restraining the Applicant/1st Defendant from exhibiting, broadcasting, distributing, or streaming the film Good Bad Ugly with the Respondent/Plaintiff's songs. This Court has granted an exparte ad-interim injunction on 8/9/2025 with a direction to comply Order XXXIX Rule 3 of the CPC. The Applicant/1st Defendant now seeks to vacate the order of injunction on the following grounds:

(3.) The Respondent/Plaintiff filed a counter affidavit stating as follows: