YASH RAJ FILMS Vs. SAI GANESH PROSDUCTIONS

JUDGEMENT

(1.) The present suit has been filed for permanent injunction, rendition of accounts and damages. The prayer clause in the present suit is reproduced hereinbelow:-

(2.) Vide order dated 06th March, 2013, this Court granted an ex-parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the said order is reproduced hereinbelow:-

(3.) On 21st August, 2014, this Court had granted the defendant nos. 1 and 2 an opportunity to place their Written Statements on record, by condoning the delay subject to payment of costs within four weeks. However, the said order was not complied with.