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M/S 14 Reels Entertainment Pvt. Ltd. vs M/S Eros International Media Ltd. on 6 August, 2021

Bench: Rohinton Fali Nariman, B.R. Gavai

     ITEM NO.7                    Court 2 (Video Conferencing)              SECTION XII

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).    4982/2021

     (Arising out of impugned final judgment and order dated 25-01-2021
     in OSA No. 223/2020 passed by the High Court Of Judicature At
     Madras)

     M/S 14 REELS ENTERTAINMENT PVT. LTD.                                Petitioner(s)

                                                    VERSUS

     M/S EROS INTERNATIONAL MEDIA LTD.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.43625/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)
     Date : 06-08-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                 Mr. Nakul Dewan, Sr. Adv.
                                       Mr. Anirudh Krishnan, Adv.
                                       Mr. Balaji Srinivasan, AOR
                                       Mr. Adarsh Subramanian, Adv.
                                       Mr. Athif Ahmed, Adv.
                                       Ms. Garima Jain, Adv.
                                       Ms. Pallavi Sengupta, Adv.
                                       Mr. Aishwarya Choudary, Adv.
                                       Ms. Aakriti Priya, Adv.
                                       Mr. Prateek Yadav, Adv.
                                       Mohd. Shahrukh, Adv.
                                       Ms. Lakshmi Rao, Adv.

     For Respondent(s)                 Mr. Akshay Patil, Adv.
                                       Mr. Nitin Mishra, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.

Pending interlocutory application(s), if any, is/are disposed 16:42:29 IST Reason: of.

     (JAYANT KUMAR ARORA)                                             (NISHA TRIPATHI)
       COURT MASTER                                                    BRANCH OFFICER