JAYSHREE TALKIES Vs. PASCHIM GUJARAT VIJ CO LTD

JUDGEMENT

(1.) This Letters Patent Appeal is filed under clause 15 of the Letters Patent, by the original petitioner, aggrieved by the order dated 19.02.2018 passed by the learned Single Judge in Special Civil Application No.10600 of 2008.

(2.) The appellant herein - original petitioner is a proprietorship firm, which is engaged in the business of running motion pictures in the name of 'Jayshree Talkies' situated at Junagadh.

(3.) The above Special Civil Application is filed with the prayers which reads as under :-