Bombay High Court
Shemaroo Entertainment Ltd vs Gujarat News Broadcasters Pvt. Ltd on 20 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 949 comipl 1659 of 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT (L) NO. 1659 OF 2018
WITH
NOTICE OF MOTION (L) NO.2936 OF 2018
Shemaroo Entertainment Ltd. ... Plaintiff
versus
Gujarat News Broadcasters Pvt. Ltd. ... Defendant
Mr. Rashmin Khandekar I/by Mr. Mahesh Mahadgut, for Plaintiff.
Mr. C.M.Lokeshappa, for Defendant.
CORAM: S.J. KATHAWALLA, J.
DATE: 20 th DECEMBER, 2018 P.C.:
1. The learned Advocates for the parties have tendered Consent Terms dated 20th December, 2018. They submit that the Consent Terms be taken on record and the above Suit be disposed of in terms of the Consent Terms. The Consent Terms are taken on record and marked 'X' for identification. The Consent Terms are signed by Mr. Vinod Karani, Executive Vice President of the Plaintiff, Mr. Neeraj Attri, (COO) of the Defendant and the respective Advocates for the parties. The undertakings recorded in the Consent Terms are accepted. The above Suit is disposed of in terms of the Consent Terms, marked 'X'. Refund of Court Fees, if any, as per rules. Notice of Motion (L) No.2936 of 2018 also stands disposed of.
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