2020 (3) ABR 541 ::AIROnline 2020 Bom 552 ::(2021) 1 Civ LJ 304 (BOM) ::(2020) 6 Mah LJ 465 ::(2021) 1 Bom CR 792 ::(2020) 4 All MR 555 (Bom)

Bombay High Court

Hon'ble Judge(s): S. C. Gupte , J

Copyright Act (14 of 1957) , S.55— Infringement of copyright - Interim injunction - Story of plaintiff by name 'Singardaan' - Use of by defendant in different format of their web series by same name 'Singardaan' - Theme , plot and story line of web series of defendant substantially the same - Prima facie case of infringement of copyright by defendant - Web series already released on digital platform by using work of plaintiff without his consent - Under such circumstances instead of granting a temporary injunction against exhibition of web series, interests of justice would be served better if suit itself is set down for trial and defendants @BHCR-VOLIII-Page-542are asked to maintain accounts of profits made from said web series in meantime. (Para 16 21 22)