Supreme Court - Daily Orders
Anil Kapoor Film Company Pvt. Ltd. vs Make My Day Entertainments on 28 March, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar
TP(C) 1944/2017
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No. 1944/2017
ANIL KAPOOR FILM COMPANY PVT. LTD. Petitioner
VERSUS
MAKE MY DAY ENTERTAINMENTS & ORS. Respondents
O R D E R
Heard Mr. Shyam Divan, learned senior counsel alongwith Mr. Mahesh Agarwal, learned counsel appearing for the petitioner and Mr. Rajeev Saxena, learned counsel for the respondents.
Though this matter was filed for the purpose of transfer of CIS No. 986/2017 titled as “Make My Day Entertainment vs. Anil Kapoor Film Co. Pvt. Ltd. & Ors.” pending before the Civil Judge (Senior Division), Rohtak, a suggestion was given to put the controversy at rest. Learned counsel for the parties have submitted that the petitioner company has decided to withdraw Suit No. 412/2017 pending before the High Court of Bombay and similarly the respondent no. 1 i.e., Make My Day Signature Not Verified Entertainments undertakes to unconditionally withdraw its Digitally signed by DEEPAK GUGLANI Date: 2018.04.02 17:23:12 IST aforementioned suit being CIS No. 986/2017. Reason:
Though the parties have agreed for withdrawal of the suits, instead of going for the formalization, the TP(C) 1944/2017 2 parties submit that since they have settled the matter, the suits should be deemed to have been disposed of.
Ordered accordingly.
The transfer petition stands disposed of in the above terms.
..................CJI [Dipak Misra] ....................J. [A.M. Khanwilkar] New Delhi;
March 28, 2018.
TP(C) 1944/2017
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ITEM NO.8 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No. 1944/2017 ANIL KAPOOR FILM COMPANY PVT. LTD. Petitioner VERSUS MAKE MY DAY ENTERTAINMENTS & ORS. Respondents Date : 28-03-2018 This matter was called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Vivek Jain, Adv.
Mr. Rishabh Parikh, Adv.
Mr. Himanshu Satija, Adv.
Mr. Rajesh Kumar, Adv.
Mr. E.C. Agrawala, AOR For Respondents Mr. Rajeev Saxena, Adv.
Mr. Manish Khurana, Adv.
Ms. Rajshri, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Rajender, Adv.
Mr. Ashutosh Dubey, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition is disposed of in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)