Facts
Vishesh Pictures Pvt Ltd brought a John Doe copyright action concerning the film Awarapan 2, seeking injunctions against internet service providers and other defendants.
Source reference: pp. 1–5At the hearing, plaintiff’s counsel stated that the plaintiff had instructed him to withdraw the suit and endorsed the request in the court bundle.
Source reference: p. 5Issues
1. Whether the suit should be dismissed as withdrawn in light of the plaintiff’s instructions and counsel’s endorsement.
Source reference: p. 52. Whether the connected applications, O.A. Nos. 837 and 838 of 2026, should also be dismissed.
Source reference: p. 6Law Applied
The judgment cites no statute, precedent, or substantive legal doctrine.
Source reference: pp. 5–6It records the plaintiff’s request to withdraw the suit and dismisses it accordingly.
Source reference: pp. 5–6Reasoning
The plaintiff, through counsel, requested withdrawal of the John Doe action, and counsel recorded that request by endorsement.
Source reference: pp. 5–6The Court accepted the request and dismissed the suit as withdrawn; it consequently dismissed the connected applications.
Source reference: pp. 5–6The judgment does not address the merits of the copyright claims.
Source reference: pp. 5–6Holding
The Court dismissed C.S. No. 240 of 2026 as withdrawn, with no order as to costs.
The Court dismissed O.A. Nos. 837 and 838 of 2026 consequentially.
Source reference: p. 6Original Court PDF
VISHESH PICTURES PVT LTDvsBharat Sanchar Nigam Limited and 32 others
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