Bombay High Court
Goldmines Telefilms Private Limited vs All In Pictures And Anr on 8 April, 2021
Author: G.S. Patel
Bench: G.S. Patel
IN TFIE HIGH COURT OF JLIDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JLIRISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION PETITION NO. 257 OF 2O2I
Goldmines Telefilms Private Limited, )
A the )
Company, incorporated under
provisions of the Companies Act, )
1956, having its registered office )
at Plot No. 45, Ganpati Bhavan, )
M. G. Road, Goregaon (West), )
Mumbai -400062. ) .......Petitioner
V/s
1) All in Pictures, )
A Partnership Firm, represented )
by its Managing partner, Mr. )
Vijayaraghavendra T,
having )
Office at 3C, 2"d Block, Bajaj )
Apartments, 5th Cross Street, )
Nandanam Extension, Chennai - )
600 035. )
2) Vijayaraghavendra T, )
Managing Partner of All in )
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Pictures, having Office at 3c,2nd )
Block, Bajaj Apartments, 5* )
Cross Street, Nandanam )
Extension, Chennai - 600 035 )
and residing at 358, Loganathan )
Nagar l't, Chennai -600 094. ) .......Respondents
AItD
IN TT{E HIGH COURT OF JUDICATTIRE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.147 OF 2021
Goldmines Telefilms Private Limited, )
A Company, the
incorporated under )
provisions of the Companies Act, )
1956, having its registered office )
at Plot No. 45, Ganpati Bhavan, )
M. G. Road, Goregaon (West), )
Mumbai - 400 062. ) .......Petitioner
V/s
N
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l) All in Pictures, )
A Partnership Firm, represented )
by its Managing partner, Mr. )
Vijayaraghavendra T,
having )
Office at 3C, 2'd Block, Bajaj )
Apartments, 5th Cross Street, )
Nandanam Extension, Chennai _ )
600 03s. )
2) T,
Yljayaraghavendra
)
Managing partner of All in )
Pictures, having Office at 3C,2"d )
Block, Bajaj Apartments, 5* )
Cross Street, Nandanam )
Extension, Chennai - 600 035 )
and residing at 35B, Loganathan
)
Nagar l"t, Chennai - 600 094. ) .......Respondents
AND
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. I39 OF 2021
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Goldmines Telefilms Private Limited, )
A Company, the )
incorporated under
provisions of the Companies Act, )
1956, having its registered office )
at Plot No. 45, Ganpati Bhavan, )
M. G. Road, Goregaon (West), )
Mumbai - 400 062. ) .......Petitioner
V/s
1) All in Pictures, )
A Partnership Firm, rePresented )
by its Managing Partner, Mr. )
Vijayaraghavendra T,
having )
Office at 3C, 2"d Block, Bajaj )
Apartments, 5th Cross Street, )
Nandanam Extension, Chennai - )
600 035. )
2) T,
Yijayaraghavendra )
Managing Partner of All in )
Pictures, having Office at 3C,2"d )
Block, Bajaj APartments, 5* )
Cross Street, Nandanam )
Extension, Chennai - 600 035 )
and residing at 35B, Loganathan )
Nagar 1", Chennai-600 094. ) .......Respondents
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CONSENT TERMS
t. The parties to the above petitions, have amicably settled
all disputes in respect ofthe above petitions and in respect
of other ancillary disputes existing between the parties
that are mentioned hereinbelow.
2 The Respondents agree confirm and undertake
to make
payment of an amount of Rs. 4,00,00,000/_
(Rupees Four
Crore Only) to the petitioner as and by
way of refund
along with interest in respect of the rights
of the films
"Gorilla", "Gabra" and ..Chittan,, acquired by the
Petitioner from the Respondent, which shall
be paid as set
out hereinbelow.
3. The Respondent confirms and accepts that
the petitioner
has validly terminated the Deed for
Transfer of Ownership
of Copyrights in respect of the said films ..Gorilla,,,
"Gabra" and ..Chittan',.
4. The Respondents undertake to make payment
of Rs.
3,60,00,000/- (Rupees Three Crore Sixty
Lakhs Only), to
the Petitioner on or before the release of
a Tamil
Language Cinematograph Film named, ,,Zindabad,,/ ,,Ay
31" (now titled as ..Border") starring Arun
Vijay, Regina
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Cassandra and others. The Respondent undertakes that the
film "Zindabad'Y *AV 31" (now titled as "Border") shall
be released no later than 24th June 2021 .
5 In the event that the film "Zindabad"l*AV 31" (now titled
as "Border") is not released by 24th June 2021, the
Respondents shall make payment of interest @ of 24%
p.a. on Rs. 3,60,00,000/- (Rupees Three Crore Sixty
Lakhs Only) from 25'h J:urrre 2021 till payment of the said
amount of Rs. 3,60,00,000/- (Rupees Three Crore Sixty
Lakhs Only).
6 The Respondent agrees and confirms that the rights
acquired by the Petitioner in the film "Zindabad"/ "AV
31" (now titled as "Border") through Deed ofTransfer of
Ownership of Copyrights dated 4'h September, 2019 are
valid subsisting and binding upon the Respondents and
that the Respondents undertake to deliver the material and
content of the film "Zindabad"l "AV 31" (now titled as
"Border") to the Petitioner within 10 (ten) days of the
Tamil theatrical release of the film "Zir,dabad"l"AV 31"
(now titled as "Border") and the Petitioner shall be
entitled to exploit the rights acquired by it under the Deed
of Transfer of Ownership of Copyrights dated 4th
September, 2019, 100 days after the theatrical release of
the film "Zindabad"l "AV 31" (now titled as "Border")'
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The Respondents confirm that they have received the
entire consideration of Rs. 1,75,00,000/_ which is
inclusive of all applicable taxes from the petitioner against
the Deed of Transfer of Ownership of Copyrights
dated 4fr
September, 2019 for the film ,,Zindabad,,l*AV
31,, (now
titled as "Border,,). The petitioner agrees and
confirms
that the exclusive rights of the film namely ,,Zindabad,,/
"AV 31" (now titled as .,Border,,) for remaking,
producing inro English and,/or Hindi (including
North
Indian Regional languages) shall be undisputedly
vest
with the Respondents.
7 The Respondents underrake that they
shall not through
themselves, their agents or assigns
or licensees, release
films namely ,,Zindabad,' / "AV 31,, (now titled as
"Border") and ..Sugar',, or any other
films produced by
Respondents and/or individually by either of the
Respondents where either of the Respondents are
proprietor/s or partner/s or a director
and/or are directly or
indirectly involved theatrically, Satellite
Broadcasting,
Pay TV, Pay per View, DTH, DBS,
Free TV, Intemet
Rights, Internet protocol Television (IPTV),
Video on
Demand which means and includes
SVOD, FVOD,
TVOD and any other means of on demand
modes, Video
copyrights in all formats, Digital rights
through any
means, mediums and/or modes and/or
platforms for the
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territory of entire world-, or exploit any rights thereof
through any means, mediums or modes in any manner
whatsoever till the amount Rs. 3,60,00,000/- (Rupees
Three Crore Sixty Lakhs Only) as envisaged above is paid
by to the Petitioner.
8 In the event Respondents fails to deliver the material and
content in the format and specifications as envisaged
under Deed of Transfer of Ownership of Copyrights dated
4'h September, 2Ol9 to the Petitioner within 30 (thirry)
days of the Tamil theatrical release of the film
"Zindabad"l "AV 31" (now titled as "Border"), till such
time as the material and content of the film "Zindabad"l
"AV 31" (now titled as "Border") as specified in the Deed
of Transfer of Ownership of Copyrights, is delivered to
the satisfaction ofthe Petitioner :
(i) the Respondents undertake that they shall not
through themselves, their agents or assigns or
licensees, release films namely "Sugar", or any
other films produced by Respondents and'/or
individually by either of the Respondents where
either of the Respondents are proprietor/s or
partner/s or a director and/or are directly or
indirectly involved theatrically, digitally, through
Satellite Broadcasting or on any other platform
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whatsoever, or exploit any rights thereof through
any means, mediums or modes in any manner
whatsoever and
(ii) the Petitioner shall have a first and paramount lien
and charge on all resources and assets of the
Respondents both moveable and immoveable
which
the Respondents currently hold/own or
may acquire
at any time in future including but not limited
to
cash, bank balance, accounts receivable,
securities,
inventories, moveable and immoveable
assets,
tangible and intangible assets, shares
held in
various companies, goodwill, rent, fixtures,
machinery, real estate, flats, offices and
any other
property including Advances paid
and recoverable
from the Directors, technicians, Amount
paid and
receivable from exhibitors, theatre owners,
Advances paid and recoverable from Artists,
technicians, Distribution advances paid
to various
producers/right holders and all income,
recoveries
and realizations, which shall include
all revenues
received and/or to be received by the
Respondent
from selling/assigning/licensing any and
all rights
whatsoever in the films namely ,,Zindabad,,/ ,,Ay
3l " (now titled as ..Border,,).
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(iiD The Respondents undertake not to exploit in any
manner whatsoever either by themselves or through
their Assignees or their Licensees any rights
through any means, modes and mediums including
but not limited to "satellite Broadcasting, Pay TV'
Pay Per View, DTH, DBS, Free TV, Intemet
Rights, Intemet Protocol Television (IPTV), Video
on Demand which means and includes SVOD'
FVOD, TVOD and any other means of on demand
modes, Video copyrights in all formats, Digital
rights through any means, mediums and/or modes
and/or platforms for the tenitory of entire world in
the said film "Zindabad"/ "AV 31" (now titled as
"Border") on any platform whatsoever'
9 The Respondents agreed and conhrm that till such time as
the amount Rs. 3,60,00,000/- (Rupees Three Crore Sixty
Lakhs Only) as envisaged hereinabove is paid by to the
Petitioner or with interest as set out in clause 5 above (if
applicable) and till such time as the Respondents
theatrically release the film "Zindabad"l "AV 31" (now
titled as "Border") as envisaged above the Petitioner shall
have and paramount lien and charge on all
a first
resources and assets of the Respondents both moveable
and immoveable which the Respondents currently
hold/own or may acquire at any time in future including
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but not limited to cash, bank balance, accounts receivable,
securities, inventories, moveable and immoveable assets,
tangible and intangible assets, shares held in various
companies, goodwill, rent, fixtures, machinery, real
estate,
flats, offices and any other property including Advances
paid and recoverable from the Directors, technicians,
Amount paid and receivable from exhibitors, theatre
owners, Advances paid and recoverable from
Artists,
technicians, Distribution advances paid to
various
producers/right holders and all
income, recoveries and
realizations, which shall include all revenues
received
and/or to be received by the Respondent from
selling/assigning/licensing any and all rights
whatsoever
in the films namely ,,Zindabad,' / "Av 31. (now
titled as
"Border") and ..Sugar',
along with any other films
produced by either of the Respondents
individually or
collectively or in collaboration with any other
party and/or
body corporate or where the Respondent
No. 2 is a
proprietor or partner or director and./or
is directly or
indirectly involved.
10. The Petitioner agrees and confirms that
the Respondents
shall be entitled to assign and/or create third
party rights
in relation to assignable rights, other than the rights
d./ *Ay
assigned to the Petitioner in the said .,Zindaba
3l-
(now titled as ..Border',),
without the recourse or
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interference from the Petitioner upon execution of these
terms, however no rights through any means, modes and
mediums including but not limited to "theatrical rights,
Satellite Broadcasting, Pay TV, Pay Per View, DTH,
DBS, Free TV, Intemet Rights, Internet Protocol
Television (IPTV), Video on Demand which means and
includes SVOD, FVOD, TVOD and any other means of
on demand modes, Video copyrights in all formats,
Digital rights through any means, mediums and/or modes
and/or platforms for the territory of entire world in the
said film shall be exploited in any manner whatsoever on
any platform whatsoever, either by the Respondents or
their Assignees or their Licensees, till such time as the
entire payment of. Rs' 3,60,00,000/- (Rupees Three Crore
Sixty Lakhs Only) or Rs' 3,60,00,000/- (Rupees Three
Crore Sixty Lakhs Only) with interest is paid by the
Respondents to Petitioner either in terms of clause 4 or 5
above and all other obligation with regard to release ofthe
said film "Zindabad"l'AV 31" (now titled as "Border")
and delivery of the material and content thereof to the
Petitioner as set out hereinabove are fulfilled by the
Respondents.
11. The Respondent agrees and undertakes to make payment
of Rs. 40,00,000/- (Rupees Forty Lakhs Only) to the
Petitioner on or before the release ofthe film "Sugar"'
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12. The Respondents agree and confirm that the Deed for
transfer of Ownership of Copyrights dated l l,h February
2019, read, with Deed of Settlement dated 2nd April 2019,
and Deed of Settlement dated 136 ly'ray 2019, executed
between the parties, in respect of a Tamil Language
Cinematograph Film named ..Sugar,, starring Trisha
Krishnan, Simran, Jagapathi Babu and others,
directed by
Sumnath Radhakrishnan and produced by the
Respondent
No.l is valid, subsisting and binding on the parties.
13' The Respondents agree and confirm that the
consideration
for acquisition of rights in the film ..Sugar,, by the
Petitioner under Deed for transfer of Ownership of
Copy.ights dated l16 February 2019, read with
Deed of
Settlement dated 2nd April 2019, and Deed
of Settlement
dated l3e May 2019, shall stand modified to Rs.
I,50,00,000/- (Rupees One Crore Fifty Lakhs
Only) which
is inclusive ofall applicable taxes.
14. The Respondents confirm that they have
received the
entire consideration of Rs. 1,50,00,000/_ (Rupees
One
Crore Fifty Lakhs Only)
15. The Respondents agree and undertake that
the
Respondents shall complete and conclude
shooting ofthe
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film "Sugar" by 30e June, 2021 and deliver the material
and content thereof to the Petitioner on or before 31"t
August,202l.
16. In the event Respondents fails to deliver the material and
content in the format and specifications as envisaged
under Deed of Transfer of Ownership of Copyrights dated
llth February 2079, to the Petitioner on or before 31"
August 2021, till such time as the material and content of
the film "Sugar" as specified in the Deed of Transfer of
Ownership of Copyrights dated 116 February 2019, is
delivered to the satisfaction ofthe Petitioner :
(i) the Respondents undertake that they shall not
through themselves, their agents or assigns or
licensees, release any other films produced by
Respondents and/or individually by either of the
Respondents where either of the Respondents are
proprietor/s or partner/s or a director and/or are
directly or indirectly involved theatrically, digitally,
Satellite Broadcasting or on any other platform
whatsoever, or exploit any rights thereof through
any means, mediums or modes in any manner
whatsoever;
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(ii) the Petitioner shall have a first and paramount lien
and charge on all resources and assets of the
Respondents both moveable and immoveable which
the Respondents currently hold/own or may acquire
at any time in future including but not limited to
cash, bank balance, accounts receivable, securities,
inventories, moveable and immoveable assets,
tangible and intangible assets, shares held
in
various companies, goodwill, rent, fixfures,
machinery, real estate, flats, offices and
any other
property including Advances paid and
recoverable
from the Directors, technicians, Amount paid
and
receivable from exhibitors, theatre owners,
Advances paid and recoverable from Artists,
technicians, Distribution advances paid
to various
producers/right holders and all income,
recoveries
and realizations, which shall include
all revenues
received and/or to be received by the
Respondent
from selling/assigning/licensing any and
all rights
whatsoever in the films namely ,,Zindabad,,l *Ay
31" (now titled as ,,Border") and ,,Sugar,,
along
with any other films produced by either
of the
Respondents individually or collectively or in
collaboration with any other party
and/or body
corporate or where the Respondent
No. 2 is a
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proprietor or partner or director and/or is directly or
indirectly involved;
(iii) The Respondents undertake not to exploit in any
manner whatsoever either by themselves or through
their Assignees or their Licensees any rights
through any means, modes and mediums including
but not limited to "satellite Broadcasting, Pay TV'
Pay Per View, DTH, DBS, Free TV, Intemet
Rights, Intemet Protocol Television (IPTV), Video
on Demand which means and includes SVOD,
FVOD, TVOD and any other means of on demand
modes, Video copyrights in all formats, Digital
rights through any means' mediums and/or modes
and/or platforms for the territory of entire world in
the said film "Sugar" on any platform whatsoever',
17. The Respondent agrees and undertakes to release the film
"SugaC' either theatrically or on an OTT platform on or
before 31't August, 202l.The Petitioner agrees and
confirms that the exclusive rights of the film namely
"Sugar for remaking, producing into English and/or Hindi
(including North Indian Regional languages) shall be
undisputedly vest with the Respondents
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18. The Petitioner shall be entitled to exploit the rights
assigned to it in the film ,,Sugar,' by 1., December 2021,
irrespective of what is set out in the Deed for transfer of
Ownership of Copyrights dated l lrh February, 2019.
19. In the event the Respondents fail to release the film
"Sugar'for any reason whatsoever by 3l"t August 2021
the Respondents undertake to and shall
make payment of
interest @ 24% p.a. on Rs. 40,00,000/_ (Rupees
Forty
Lakhs Only) from l,tSeptember ZOZ| till payment
of the
said amount of Rs. 40,00,000/_ (Rupees Forty
Lakhs
Only).
20. The Respondents agree that the Respondents
shall not
through themselves, their agents or assigns
or licensees,
release the film .,Sugar,,
or any other films
produced/directed by the Respondents
where either of the
Respondents are proprietor/s or partner/s
or a director
and/or are directly or indirectly involved theatrically,
Satellite Broadcasting, pay TV, pay per
View, DTH,
DBS, Free TV, Internet Rights, Internet protocol
Television (IPTV), Video on Demand which
means and
includes SVOD, FVOD, TVOD and any
other means of
on demand modes, Video copyrights in all formats,
Digital rights through any means, mediums
and/or modes
and/or platforms for the territory of
entire world , or
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exploit any rights thereof through any means, mediums or
modes in any manner whatsoever till the amount
Rs.40,00,000/- (Rupees Forty Lakhs Only) as envisaged
above is paid by to the Petitioner.
21. The Respondents agreed and confirm that till such time as
the amount Rs. 40,00,000/- (Rupees Forty Lakhs Only) as
envisaged hereinabove is paid by to the Petitioner or with
interest as set out in clause 19 above (if applicable) and
till such time as the Respondents theatrically release the
film "Sugar" as envisaged above, the Petitioner shall have
a first and paramount lien and charge on all resources and
assets of the Respondents both moveable and immoveable
which the Respondents currently hold/own or may acquire
at any time in future including but not limited to cash,
bank balance, accounts receivable, securities, inventories'
moveable and immoveable assets, tangible and intangible
assets, shares held in various companies, goodwill, rent,
fixtures, machinery, real estate, flats, offices and any other
property including Advances paid and recoverable from
the Directors, technicians, Amount paid and receivable
from exhibitors, theatre owners' Advances paid and
recoverable from Artists, technicians, Distribution
advances paid to various producers/right holders and all
income, recoveries and realizations, which shall include
all revenues received and/or to be received by the
tu 18
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Respondent from selling/assigning/licensing any and all
rights whatsoever in the film.,Sugar,' along with any other
films produced by either of the Respondents individually
or collectively or in collaboration with any other party
and,/or body corporate or where the Respondent
No. 2 is a
proprietor or partner or director and./or is directlv
or
indirectly involved.
)) The Petitioner agrees and confirms that the
Respondents
shall be entitled to assign and/or create third party
rights
in relation to assignable rights, other than the rights
assigned to the petitioner in the said film ..Sugar,
without
the recourse or interference from the petitioner
upon
execution of these terms, however no rights
through any
means, modes and mediums including
but not limited to
"theatrical rights, Satellite Broadcasting, pay
TV, pay per
View, DTH, DBS, Free TV, Internet Rights,
Intemet
Protocol Television (IPTV), Video on
Demand which
means and includes SVOD, FVOD,
ryOD and any other
means of on demand modes, Video copyrights in all
formats, Digital rights for the territory
of entire world in
the said film shall be exploited in any
manner whatsoever
on any platform whatsoever, either by
the Respondents or
their Assignees or their Licensees, till
such time as the
entire payment of. Rs. 4O,OO,OOO/_or Rs. 40,00,000/_ with
interest is paid by the Respondents
to petitioner either in
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terms of clause 1l or 19 as set out hereinabove are
fulfilled by the Respondents.
23. The Respondents agree and confirm that should the
Respondents, fail to release the film "Sugar" theatrically
or on an OTT platform by I't December 2021, the
Petitioner shall at their sole discretion be entitled to
terminate the Deed for transfer of Ownership of
Copyrights dated lls February 2019,tead with Deed of
Settlement dated 2nd April 2019, and Deed of Settlement
dated l3th May 2019, in respect of the Film "Sugar"'
24. In the event the Petitioner terminates Deed for transfer of
Ownership of Copyrights dated I l'h February 2019, read
with Deed of Settlement dated 2nd April 2019, and Deed
of Settlement dated 13fr May 2019, in respect of the film
"Sugar", the Respondents shall immediately on being
intimated of the termination shall forthwith without
demurer make payment of the said amount of Rs'
1,90,00,000/- and interest thereon @24% P'A' from 8'h
April,202l till payment and/or realization'
25. In the event the Respondent fails to make payment of Rs'
1,90,00,000/- and interest thereon @ 24o/o P'A' from 8'h
Apil,2O2l till payment and/or realization:
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(D the Respondents undertake that they shall not
through themselves, their agents or assigns or
licensees, release the film Sugar or any other films
produced by Respondents and/or individually by
either of the Respondents where either of the
Respondents are proprietor/s or partner/s or a
director and/or are directly or indirectly involved
theatrically, digitally, Satellite Broadcasting or
on
any other platform whatsoever, or exploit any
rights
thereof through any means, mediums or
modes in
any manner whatsoever and
(ii) the Petitioner shall have a first and paramount
lien
and charge on all resources and assets of the
Respondents both moveable and immoveable
which
the Respondents currently hold/own or may
acquire
at any time in future including but not limited
to
cash, bank balance, accounts receivable,
securities,
inventories, moveable and immoveable
assets,
tangible and intangible assets, shares held
in
various companies, goodwill, rent, fixtures,
machinery, real estate, flats, offices and
any other
property including Advances paid and
recoverable
from the Directors, technicians, Amount paid
and
receivable from exhibitors, theatre owners,
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Advances paid and recoverable from Artists,
technicians, Distribution advances paid to various
producers/right holders and all income, recoveries
and realizations, which shall include all revenues
received and/or to be received by the Respondents
from selling/assigning/licensing any and all rights
whatsoever in the films namely "Zitdabad"l "AY
31" (now titled as "Border") and "Sugar" along
with any other films produced by either of the
Respondents individually or collectively or in
collaboration with any other party and/or body
corporate or where the Respondent No' 2 is a
proprietor or partner or director and/or is directly or
indirectly involved.
26 The above Petitions are disposed offin the above terms
with no order as to costs.
*-orApr,2o2r 5t' i\V
A Datedthis
M/s. Jhangiani, Narula
And iates.,
DIS
Mr. Divya Kumar Kabra
Advocates (Authorized Signatory of Petitioner)
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Plot No. 45, Ganpati Bhavan, M. G. Road, Goregaon (Wsst), Mumbai - 400 062.
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CIN : U30007MH2000PTC123494 Web: www.goldmines.co.in Email : [email protected], inlo @ goldmines-co.in . Tel.: ZUq ASSS t ZAZC gOOt CERTIFIED TRUE COPY OF TIIE RESOLU'TION PASS D BY THE BOARD OF DIRECToRS oF GoLDMIITTES TELEFILMS pRrvATE LIMITED oN 3RD DAV or DECEMBER,2020 AT 601-A/l & A2, RwINc,6rt FLooR, {'.4LM couRT.M'pREIvIIsEs CHS LTD., ABOVE D MART, LINK ROAD, MALAD (W), MltjytltAl 40003{ GENERAL AUTHORITY TO MR, DTVYA KUMAR KABRA (ii{ BEIIALF OF GOLDMINES . TELEFILMS PRIVATf, LIMIETD *RES0LVED TIrAT consent ofthe Board be and is hereby accorded to appoint Mr. Divya Kumar Kabra, employee of the Compann as an authorized representative of Goldmines Telefilms Private Limited, to execute and sign various documents such as Petition, Plai[t, rvritten statement, counter applications, statement of claim, statement of Defence, counter r:laim, vakalatnama, lispendence, reaffirmation of affidavits, affidavits including affrdavit of evidence, documents, declarations, tteeds, or any other document including consent terms, Additional Affidavits, ArbiFation Petitions, Arbitration Applications, Arbitration Appeals in the High Cour/Sr,preme Coun of India o1 behalf of the Cornpany.
RDSOLVED FURTIIER THAT Mr. Divya Kumar Kabra be an.j is h,:rehy authorized to do all such acts, deeds, matters and thiugs as may lrc cousidered necessary, desi:..ririe orexpcdient to give effect to this lesolution.
FURTEER RESOLVED TIIAT Directorc of the Company bc anii i:ru hercLry severally authorised to issue Certified True Copy of the aforesaid resotution to raiiou. cur ir ies/persous as and wheu deemed necessary."
For Goldmines Tclefilms Private Limiterl Ulka Shrh Director DIN:00434277 BCO
Date ofissue: Decenrber 03,2020 Place: Mumbai .A dOE CD ::: Uploaded on - 09/04/2021 ::: Downloaded on - 05/09/2021 21:25:38 ::: .REGo. A0OREa:r f3tB. t.r LOGAfJATHAT,| TJAGAR I CHOOLAIMEOU, CH€I,INAI.600094 'TREET.
MAiL: attinpicturi.prlagmait.c.m m PXf;TUfi ES I,hereby authorized Mr T Vijayaraghavendra S/o Mr R Thirumalai, partner to represent the firm and to execute and do the following acts in connecuon with commerciar arbitration proceedings fired by Gordmines Tiefirms private Limited against Alr in Pictures 1' To appoint advocatd and sign vakalatnama on behalf of the firm and negotiate, settle, withdraw and compiomise any or all the aioresaia proceedings and to execlte,-sign any or all deeds or documents including consent terms before the Hon'ble Bombay High Courl and to do all such other acts and ake all steps as are necessary and expedient in the said proceeding/s The aforesaid power herein granted in respect and on beharf of the firm against Goldmines Telefilms private Limited For AII in Pictures rTl Po" --rb Mrs T Partner Dated: 6tr April, 2021 TR P TE RroH c$uir. iovrAl ::: Uploaded on - 09/04/2021 ::: Downloaded on - 05/09/2021 21:25:38 ::: IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY OzuGINAL CIVIL JURISDICTION IN ITS COMMERCIAL DIVISION COMM. ARB. PETITION NO. 257 OF 2021 And ARB. PETITION NO. 147 OF 2O2I And ARB. PETITION NO. 139 OF 2O2I Goldmines Telefi lms Private tt?:l;,1."., Versus All in Pictures & Anr Respondents CONS ENT TERMS Dated this day of April, 2021 q Advocates Code: 128665 M/s. Jhangiani, Narula And Associates', Advocates for the Petitioner, Block No. 20, 5'h floor, "Raj Mahal", 84, Veer Nariman Road, Churchgate, Mumbai 400 020.
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