VISWAAS FILMS PRIVATE LTD Vs. GLOBAL FILM DISTRIBUTORS

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present appeal is directed against the order dated 4. 5. 2005 in Original Application No. 540 of 2005 in C. S. No. 448 of 2005. The said order was to the following effect:-

(3.) AFTER hearing the counsels for both sides, we do not think that the order passed on 4. 5. 2005 is appealable as no right of any party has been decided in the said order. As per the order, simply the matter was adjourned beyond vacation with liberty given to the applicant to move the vacation Court, in case of any urgency.