Facts
KVN Thespian Films LLP filed a commercial suit seeking injunctions against alleged infringement of its copyright in the cinematographic film HAIWAAN , including website-blocking relief against certain defendants and injunctions against other defendants.
Source reference: p. 4–5The plaintiff’s counsel sought permission to withdraw the suit and endorsed that request in the court bundle.
Source reference: p. 5Issues
1. Whether the suit should be dismissed as withdrawn on the plaintiff’s request.
Source reference: p. 52. Whether the connected original applications should also be dismissed following withdrawal of the suit.
Source reference: p. 6Law Applied
The judgment cites no statute, precedent, or substantive copyright rule.
Source reference: p. 5–6It applies the procedural course of dismissing a suit as withdrawn upon the plaintiff’s request, and consequently disposing of connected applications.
Source reference: p. 5–6Reasoning
The plaintiff’s counsel expressly sought withdrawal and recorded the request by endorsement. The Court accepted that request and dismissed the suit as withdrawn; it did not examine the copyright claims or decide the requested injunctive relief on the merits.
Source reference: p. 5–6As the original applications were connected to the suit, the Court dismissed them consequentially.
Source reference: p. 6Holding
The suit was dismissed as withdrawn, with no order as to costs.
Connected O.A. Nos. 966 and 967 of 2026 were also dismissed.
Source reference: p. 6Original Court PDF
KVN Thespian Films LLPvsBharat Sanchar Nigam Limited and 32 others
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