Kerala High Court
M/S. Saina Video Vision vs M/S. Century Films on 24 July, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Wednesday, the 24th day of July 2024 / 2nd Sravana, 1946
IA.NO.2/2024 IN FAO NO. 92 OF 2018
I.A.5467/2017 IN OS 33/2017 OF ADDITIONAL DISTRICT COURT-V, ERNAKULAM
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APPLICANT/APPELLANT:
M/S. SAINA VIDEO VISION, NOW HAVING OFFICE AT 40/181, KOCHI
CORPORATION, NH ROAD, PALARIVATTOM, REP.BY ITS PROPRIETOR, P.M.BAVA,
AGED 66 YEARS,, S/O.LATE P.K.MUHAMMED.
RESPONDENTS/RESPONDENTS:
1. M/S. CENTURY FILMS CENTURY TOWERS, 46 BARNABY ROAD, KILL PAUK,
CHENNAI-600010, INDIA, REP. BY MANAGING PARTNER, SHRI.KOCHUMON,AGED
ABOUT 55.
2. MS.FIRST SERVE ENTERTAINMENT INDIA PVT. LTD., 10/5A, 13TH AVENUE,
HARRINGTON ROAD, CHETPET, CHENNAI-600031, REP. BY ITS DIRECTOR,
R.S.AMRITH RAJ, AGED ABOUT 80 YEARS. FATHER'S NAME NOT KNOWN TO THE
APPELLANT.
3. MILLENNIUM AUDIOS, PUTHIYEDATH BUILDING, BANK ROAD, CALICUT,
PIN-676001, KERALA, REP. BY ITS PROPRIETOR, SAJI MILLENNIUM, AGED
ABOUT 42, FATHER'S NAME NOT KNOWN TO THE APPELLANT.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
for disposal of the suit by three months more from 18.09.2024, in the
interests of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereofand this court's judgment
18/03/2024 and upon hearing the arguments of M/S.VARGHESE
C.KURIAKOSE,P.J.JOSE, V.P.POULOSE & SEENU SADIQUE, Advocates for the
applicant, M/S.C.HARIKUMAR,RENJITH RAJAPPAN, ARUN KUMAR M.A. & SANDRA
SUNNY, Advocates for the respondent 1 and of M/S.VIZZY GEORGE
KOKKAT,P.S.SIDHARTHAN, V.BOVAN CHERIAN VARKEY & V.V.SADANANDAN
(SREEMOOLANAGARAM), Advocates for the respondent 3, the court passed the
following:
T.R. RAVI, J.
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F.A.O No.92 OF 2018
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Dated this the 24th day of July, 2024
ORDER
I.A.No.2 of 2024
This application has been filed for extension of time granted for disposal of the suit.
The period is to expire only on 18.09.2024 and there is still sufficient time. No orders are called for at this stage. The application is closed without prejudice to the right of the appellant to move again, if so warranted.
Sd/-
T.R.RAVI JUDGE mpm 24-07-2024 /True Copy/ Assistant Registrar