The Suit Was Dismissed as Withdrawn, and the Pending Applications Were Also Dismissed.

The plaintiff brought a John Doe copyright action concerning the cinematographic film Batwara 1947, seeking injunctions against defendants and other persons from infringing the film, including through websites and other distribution channels.

The suit was accompanied by O.A. Nos. 835 and 836 of 2026.

At the hearing, plaintiff’s counsel informed the Court that the plaintiff had instructed him to withdraw the suit and made an endorsement to that effect in the court bundle.

1. Whether the plaintiff’s suit should be dismissed as withdrawn pursuant to its instruction to counsel.

2. Whether O.A. Nos. 835 and 836 of 2026 should also be dismissed following withdrawal of the suit.

The judgment does not cite any statute, precedent, or substantive copyright-law principle.

It records the plaintiff’s instruction to withdraw the suit and dismisses the suit and connected applications accordingly.

The Court did not consider the merits of the copyright claims or the requested injunctions.

It acted on counsel’s statement that the plaintiff had instructed withdrawal, supported by an endorsement in the court bundle, and consequently dismissed the suit as withdrawn; it also dismissed the connected applications.

O.A. Nos. 835 and 836 of 2026 were also dismissed.