High Court grants Dynamic+ injunction against rogue websites to protect copyrighted works from hydra-headed digital piracy.

The Plaintiffs, major motion picture production houses, filed a suit for permanent injunction against 30 "rogue websites" (Defendants 1-30) for unauthorized streaming and distribution of their copyrighted cinematographic films and shows

The identities of the website operators are masked behind privacy policies of Domain Name Registrars (DNRs)

The Plaintiffs sought an ex-parte ad-interim "Dynamic+ Injunction" to not only block the identified websites but also to enable the blocking of future mirror, redirect, or alphanumeric variations of these websites that may emerge during the proceedings to circumvent court orders

The Court applied the principles regarding ‘rogue websites’ established in UTV Software Communication Ltd. v. 1337X.To, defining them as sites whose primary purpose is to facilitate copyright infringement, often characterized by masked registrant details and disregard for take-down notices

The concept of "Dynamic+ Injunctions" was drawn from Universal City Studios Productions LLLP v. Movies123.LA and Home Box Office Inc v. Moviebox.ph, which allow interim relief to extend to future works and mirror sites

The court also considered the "safe harbour" protections for intermediaries under Section 79 of the Information Technology Act, 2000, as interpreted in Shreya Singhal v. Union of India, which mandates that blocking must generally occur via a judicial or administrative order

The Court determined that Defendants 1-30 are FIOLs because their primary purpose is the unlicensed dissemination of content and their contact details are obscured

The Justice noted a procedural tension: while mirror sites frustration injunctions (the "moving target" problem), allowing Plaintiffs to block websites unilaterally via mere affidavits to ISPs would bypass judicial scrutiny and cast an illegal "adjudicatory responsibility" upon neutral intermediaries

To resolve this, the court fashioned a hybrid mechanism... this court permitted a "pro-tem" (temporary) blocking by ISPs/DNRs upon the Plaintiffs' affidavit, provided the intermediary "technically verifies" that the new site is indeed a mirror or redirect of the originally injuncted site. This restricts the intermediary's role to technical verification rather than legal adjudication

Regarding future sites, the Court held that Plaintiffs are at liberty to notify ISPs/DNRs of mirror/alphanumeric/redirect websites via affidavit. Intermediaries are directed to enforce the injunction as a "pro-tem measure" after technical verification. Simultaneously, Plaintiffs must file an application under Order I Rule 10 CPC to implead these new websites for formal judicial consideration