CHERISH GEORGE Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is the petitioner in W.P.(C)No.6232/2024. The appellant/petitioner claims that he had entered into an agreement with respondents 7 and 8 for obtaining the distribution rights of cinematographic film by name 'Marivillin Gopurangal' and he had an agreement with them regarding the same and had also parted with a sum of Rs.20.00 lakhs on the premise that the distribution rights would be given to him.

(2.) According to the appellant/petitioner, respondents 7 and 8 had assured him that the cinema in question will be released in November, 2023, but respondents 7 and 8 did not grant any distributorship rights over the film and they did not also return the amount of Rs.20.00 lakhs collected from the appellant/petitioner.

(3.) The writ petition was thus filed seeking the following reliefs:-