LAWS(MAD)-2016-12-194

S.M. ASHOKAN AMENDED AS PER ORDER DATED 13.11.2008 PASSED IN A. NO. 2957 OF 2003 Vs. RAJ TELEVISION NET WORK LTD., AMENDED AS PER ORDER DATED 06.02.1997 PASSED IN A. NO. 350 OF 1997 [SJJ]

Decided On December 09, 2016

S.M. Ashokan Amended As Per Order Dated 13.11.2008 Passed In A. No. 2957 Of 2003 Appellant

V/S

Raj Television Net Work Ltd., Amended As Per Order Dated 06.02.1997 Passed In A. No. 350 Of 1997 [Sjj] Respondents

Referred Judgements :-

RAJ VIDEO VISION V. SUN TV [REFERRED TO]
MRS. MEENA PANCHU ARUNACHALAM V. SUN TV [REFERRED TO]

JUDGEMENT

(1.) The suit is filed for declaration and permanent injunction of the suit pictures.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) The case of the first defendant, in nutshell, is as follows:

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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