Bombay High Court
Pvr Pictures Limited vs Mad Man Film Ventures Pvt Ltd And 5 Ors on 9 September, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
7-carbpl 11092-21@IAL [email protected] Prajakta Vartak IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION IN ITS COMMERCIAL DIVISION COMMERCIAL ARBITRATION PETITION (L.) NO.11092 OF 2021 WITH INTERIM APPLICATION (L.) NO.12947 OF 2021 Mad Man Film Ventures Pvt.Ltd. ...Petitioner V/s. RBEP Entertainment Pvt.Ltd. & Ors. ...Respondents WITH INTERIM APPLICATION (L.) NO.12362 OF 2021 PVR Pictures Limited ...Petitioner V/s. Mad Man Film Ventures Pvt.Ltd. & Ors. ...Respondents ----- Mr.Darius Khambata with Mr.Sameer Pandit, Ms.Garima Agrawal and Mr.Anuj Jain i/b.Wadia Ghandy & Co. for the Petitioner. Mr.Ravi Kadam, Senior Advocate with Mr.Prasad Shenoy and Mr.Arjun Gupta i/b. Nishith Desai Associates for Respondent Nos.1, 6 & 7. Mr.Nikhil Sakhardande with Ms.Sonali Mathur, Ms.Kirti Balasubramanian and Ms.Mujawar i/b. AZB & Partners for Respondent No.5. ----- C0RAM : G. S. KULKARNI, J.
DATE : SEPTEMBER 09, 2021 PC :
1. The learned counsel for the parties state that on the adjourned date of hearing, they would proceed with the final hearing of this petition.
2. Accordingly, stand over to 24 September, 2021 at 02.30 p.m.
3. In the meantime, the interim orders passed earlier shall continue to operate.
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