TRISHUL MEDIA ENTERTAINMENT Vs. RETROPHILES PVT. LTD.

JUDGEMENT

(1.) This Interim Application has been moved by way of urgency for ad-interim relief on the ground that the subject film 'Adipurush' is being released in the theater tomorrow i.e. 16/6/2023. The grievance of the Applicant is that credit in the subject film has not been given to all the employees/agents and contract workers who had worked in the production of the film. There are other prayers in the Interim Application for which at present, have not been pressed.

(2.) Dr. Abhinav Chandrachud, the learned Counsel for the Applicant/Plaintiff has relied upon Sec. 57 of the Copy Rights Act 1957 in support of the ad-interim relief sought.

(3.) Mr. Ashish Kamat, learned Senior Counsel appearing for the Defendant has raised preliminary issue of maintainability of the Suit. He states that the Applicant/Plaintiff has been given credit for character assets in the subject film and has tendered snap shot of the credits which is taken on record and marked 'X' for identification. It appears from the snap shot that the Plaintiff has been given credit under character assets. Thus, the grievance insofar as the Plaintiff regarding not being given credit in the subject film appears to be addressed.