ESSEL VISION PRODUCTIONS LTD. Vs. BHARAT SANCHAR NIGAM LIMITED BHARAT SANCHAR BHAVAN HARISH CHANDRA MATHUR LANE JANPATH, NEW DELHI

JUDGEMENT

(1.) Mr. Arun C Mohan, learned counsel for the plaintiff is before this court.

(2.) From the plaint averments and the submissions made before me, it unfurls that this is a suit to prevent infringement of copyright of a motion picture titled "Qarib Qarib Singlle", starring Irrfan Khan, Parvathy, Brijendra Kala and others and directed by Tanuja Chandra, wherein many alleged infringers are either unknown or not readily identified. I am informed that such suits are referred to as John Doe suits. The plaintiff is seeking permanent injunction against defendants.

(3.) In the light of the plaint averments, it is submitted by the learned counsel for the plaintiff that section 62 of the Copyright Act, 1957 is attracted as far as this suit is concerned.