Prathiba M. Singh, J.

1. This hearing has been done through hybrid mode.

2. The present suit has been filed by the Plaintiff No. 1-Star India Pvt. Ltd. and Plaintiff No. 2-Novi Digital Entertainment Pvt. Ltd. seeking permanent injunction restraining the Defendant No. 1-74 from hosting, streaming or communicating, in any manner the Plaintiffs' cinematograph film 'Dil Bechara'.

3. The Plaintiff No. 1 claims to enjoy exclusive rights in respect of the said cinematograph film. The same was scheduled to be released on the platform of Plaintiff No. 2 i.e. DISNEY+ HOTSTAR on 24th July, 2020. There was an apprehension at the time when the suit was filed that the said film could be illegally and unlawfully broadcasted on various rogue websites. Accordingly, the following parties were arrayed as Defendants in the suit:

i) Defendant Nos. 1 to 74-are rogue websites.

ii) Defendant Nos. 75 & 76-Domain Name Registrars (DNRs)

iii) Defendant Nos. 77 to 85-Internet Service Providers (ISPs)

iv) Defendant Nos. 86-Department of Telecommunications (DoT)

v) Defendant Nos. 87-the Ministry of Electronics and Information Technology (MEITY)

vi) Defendant Nos. 88-Ashok Kumar.

4. Accordingly, this Court had granted injunction vide order dated 13th July, 2020 and directed DoT and MeitY to block the access to the said rogue websites. The operative portion of the said order is set out below:

"8.2 Besides this, defendant Nos. 86 and 87 will issue necessary notification(s) for blocking the access to the websites of defendant Nos. 1 to 74, the Uniform Resource Locators [URLs] of which, are also set forth hereafter;

S. No	Particulars
1	oxibuzz.com
2	foumovies.me
3	latest.newhdmovie.in
4	oceanofmovies.cc
5	jobxtend.com
6	123movieslinks.com
7	skvmovieshd.life
8	bollvfilmshd.net
9	hdmovies.in.net
10	wwl.Ogomovies.org
11	en.naijaonpoint.co
12	300mbfilms.ws
13	torrentdownload.info
14	mkvhub.net
15	prostylex.org
16	geourdufilm.com
17	123-movies.club
18	remaxhd.com
19	gofilms4u.ws
20	123movies.eus
21	piratebay.surf
22	dwatchmovies.pro
23	limetorrents.at
24	yts.digital
25	piratebaylive.online
26	1377x.is
27	bdmusic23.fit
28	bollvwoodfilma.xyz
29	movies4k.me
30	putlocker5movies.site
31	movies123.pk
32	kickass.ws
33	pirateproxy.surf
34	stagatv.com
35	hotmovieshd.com
36	9xmovie.club
37	writop.com
38	hdwebmovies.club
39	filmyanju.cc
40	Hdpopcorn.store
41	piratbaytpb.one
42	nowmoviesonline.com
43	piratebays.wtf
44	ibit.am
45	t.extto.com
46	baypirate.org
47	moviescounterhd.club
48	wwl.0123movies.live
49	hdmovieplus.space
50	vofotube.net
51	onlinemovieinhd.com
52	wowmovies.info
53	filmyzillamovies.in
54	skymovieshd.in.net
55	torrentparadise.cl
56	torrentfunk.unblocked.love
57	piratebays.win
58	ofilmyzilla.run
59	thepiratebays.live
60	rarbghd.in
61	4movierulz.mx
62	Itamilmv.xyz
63	mkvcinemas.rocks
64	9xmovies, cloud
65	1sdmoviespoint.fun
66	Bonsaihd.fun
67	world4ufree.bar
68	7starhd.online
69	worldfree4u.cloud
70	9xmovie.casa
71	7starhdl.win
72	vegamovies.me
73	Filmyzilla.golf
74	watchmoviesl.com.pk

8.3 This apart, defendant Nos. 77 to 85 shall block access to the URLs of defendant Nos. 1 to 74 as set out in the table extracted in paragraph 8.2 above."

5. Pursuant to the said order of injunction, MeitY and DoT have already blocked the said rogue websites and the DNRs. had also locked and suspended the respective domain names. The ISPs have also ensured that the blocking orders are implemented.

6. Today, ld. Counsel for the Plaintiff confirms that in addition to Defendant No. 75-Godaddy LLC, Defendant No. 76-PDR Ltd. had also suspended the domain names/websites.

7. In the present case, all the websites were served but there is no appearance for any of the parties. Further, order dated 21st September, 2021 also records that service has been completed in this matter. In view of the fact that service is complete and there is no contest, the suit is decreed in terms of paragraph 62(i) and (ii) of the plaint.

8. Insofar as the DNRs. are concerned, whichever websites are within their control they shall continue to remain blocked and suspended. The DNRs. shall not be charged any amounts for the suspension of these domain names, inasmuch as the same has been directed to be blocked and suspended under orders of this Court.

9. Insofar as Dot and MeitY are concerned, they shall make the blocking orders operate permanent against these rogue websites. The ISPs shall give effect to such blocking orders.

10. No further reliefs are pressed for.

11. Decree sheet be drawn accordingly. All pending applications are disposed of.