MAGANLAL SAVANI Vs. RUPAM PICTURES P LIMITED

JUDGEMENT

(1.) BY consent notice of motion is made returnable forthwith. Heard both sides.

(2.) THE suit is for the reliefs, inter alia to declare that the plaintiff No. 1 is having the sole exclusive and perpetual owner of copyright in respect of the suit film "chupke Chupke" and is alone and solely and exclusively entitled to exploit and/or exhibit and/or broadcast the said film in any manner in any size/sizes throughout the contracted territories including over Television, Satellite Television, Cable Television etc. with some other ancillary prayers in the suit.

(3.) THE notice of Motion is taken out by the plaintiff inter alia for an injunction restraining the defendants by themselves, or their servants and agents from in any manner representing that the defendants or any of them are entitled to exhibit and/or exploit and/or broadcast and/or distribute in any manner by any means the suit film "chupke Chupke" in any size/sizes by any format and by any means over Television, Satellite Television or Cable Television etc.