SWASTIK INDUSTRIES PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The plaintiff appellant being aggrieved by the judgment and decree dtd.5/2/1992 passed in Regular Civil Appeal No.2 of 1992 by the learned Assistant Judge, Junagadh at Porbandar reversing the judgment and decree dtd.4/10/1991 passed in Regular Civil Suit No.179 of 1986 by the learned Civil Judge (SD), Porbandar, has filed this Second Appeal under 100 of the Code of Civil Procedure.

(2.) The appeal was admitted for hearing the parties on 31/7/1992 on the following substantial question of law;

(3.) Short facts necessary for disposal of the present appeal are that M/s.Swastik Industries Pvt.Ltd. is running a cinema talkies in the name of Harish Talkies at Porbandar. The license to exhibit the film is in the name of plaintiff M/s.Swastik Industries Pvt.Ltd.