BHANUSHALI STUDIOS LIMITED Vs. TELEGRAM MESSENGER LLP

JUDGEMENT

(1.) Heard learned Counsel appearing for the Applicants/Plaintiffs and the learned Counsel for Defendant No. 1.

(2.) Urgent ad-interim relief is being sought for removal and/ or deletion of infringing links enumerated at Exh.C with immediate effect and for provision of police assistance to the Applicants in such removal and deletion of the infringing links which the Applicants' claim infringe the Applicants' copyright in the subject film titled "Janhit Mein Jaari".

(3.) It is stated by the Applicants/Plaintiffs that the Applicant/Plaintiff Nos. 1 to 3 are producers of the cinematography film titled "Janhit Mein Jaari". It is the Plaintiffs' case that the subject film had been released worldwide and in India on 10/6/2022. In India it has released on approx. 600 screens. Censor certificate has been issued in the name of the Applicant/Plaintiff No. 1. The Plaintiff has filed the present Suit against Defendant No. 1 firm having App of "Telegram" on which there were links available on chat groups through which the subject film was available for download. The Plaintiffs' legal team on 11/6/2022, contacted certain persons who appraised the Plaintiffs. The Plaintiffs made a complaint before the BKC Police Station on 11/6/2022 and after which it was noticed that the link circulated on Defendant No. 1's App had become inactive.