CHANDER KANTA SHARMA Vs. KULBHUSHAN GUPTA

JUDGEMENT

(1.) By this common order, I am disposing of IA 8680 of 1995 in Suit No-1980 of 1995 and IA 9364 of 1995 in Suit No.2254 of 1995.

(2.) Let me notice the facts giving rise to the present litigation between the parties.

(3.) That since both these suits concerned the distribution rights and release of the picture "DUSHMANI" and were based on inter-connected facts, the hearing of IAs. in both these suits was taken up together.