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The World Cup madness is ongoing and in furtherance of this, 200 entities were restrained from carrying any audio or radio streaming of the ongoing ICC Cricket World Cup 2019. An ex parte interim injunction was passed by Justice JR Midha in a suit by the plaintiff, Channel 2 Group Corporation. The Plaintiff has stated that he has the exclusive right to exploit the audio rights as well as the right to negotiate and conclude license agreements with sub-licensees with respect to the coverage of matches of the Cricket World Cup. Subsequently, he had entered into an audio rights agreement with ICC Business Corporation FZ LLC, which is the organizer of the men’s Cricket World Cup, 2019.
The Hon’ble Court was moved on the apprehension that,the defendants were likely to abuse its exclusive audio rights and intellectual property rights arising out of the agreement. It was based on previous instances of infringement of the plaintiff’s exclusive broadcasting rights, causing financial loss to the company. It was claimed that the defendants were not authorized or licensed to make any audio or radio broadcasts or to stream or report any live or deferred update pertaining to any ICC event, including any of the matches of the World Cup. Thus any such broadcasting would lead to illegality and piracy.
Considering all the facts that were put the Court decided that the defendants be restrained from broadcasting and communicating to the public any live or deferred audio or radio streaming of the World Cup, through any means, without the authorization of the plaintiff, till the next date of hearing. However, the Court gave a relief stating that the defendants could broadcast the score update after a time lag of 15 minutes. The Court has further directed the ISPs to block access to the unlicensed content of the infringing websites.
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