RELIANCE BIG ENTERTAINMENT Vs. PERCEPT LTD

JUDGEMENT

(1.) BY this order, I shall dispose of the plaintiff's application under Order 39 Rules 1 and 2 read with Section 151 CPC being I. A. No. 14113/2008 praying that the defendants by themselves, their officers, servants and agents be restrained from dealing with either themselves or through any third party from assigning, licensing or releasing of film titled Aashayein and from issuing any order/letter allowing and authorizing release of print of the film titled Aashayein in favour of any third party.

(2.) THE plaintiff has filed a suit for recovery, grant of permanent injunction and decree for sale against the two defendants Percept Ltd, defendant No. 1 and Super Cassettes Industries Ltd, Defendant No. 2 who are co-producers of the film in question.

(3.) THE plaintiff claims to be established in the year 2006 as a part of reliance Anil Dhirubhai Ambani Group, which is India's top 3 business houses on all major financial parameters and has net assets in excess of Rs. 1,34,000 crores and net worth to the tune of Rs. 58,000 crores. The plaintiff claimed to have an extensive production partners with its creative talents in India, namely Farhan Akhtar, Vidhu Vinod Chopra, Rituparno Ghosh, priyadarshan, Maniratnam, J. P. Dutta, Madhur Bhandarkar, Shyam benegal, Sudhir Mishra, Indra Kumar, AB Corp. etc.