ANIL GUPTA Vs. KUNAL DASGUPTA

JUDGEMENT

(1.) PLAINTIFF no.1 is a media consultant, plaintiff no.2 is a company duly incorporated under the Companies Act, defendant no.1 is the Chief Executive Officer of defendant no.2 -Soni Entertainment Television, defendant no.3 is a company incorporated under the laws of Singapore, which is the principal holding company of defendant no.2, defendant no.4 -UTV Ltd. is a television production house having its regd. office at Mumbai.

(2.) IT has been claimed that plaintiff has got very good reputation in his field of activities and has introduced commercial sponsored programme of Doordarshan and has been associated with Serialls such as 'Buniyad', 'Rajni' etc. and the first telefilm 'Janam'. He has been the founder member and convener of the Indian Broadcasters Association. The plaintiff set up a company in the year 1995 called 'A to Z Entertainment Pvt. Ltd.', which was later renamed as 'Taal India Communications Pvt. Ltd.' - plaintiff no.2.

(3.) SPECIFICALLY , providing a platform for marriageable girls to select a spouse from an array of suitors.