(1.) By this review petition filed by the petitioners, the petitioners seek review/recall of the order and judgment dated 12 th June 2014 passed by this Court in Arbitration Application No.97 of 2013. Some of the relevant facts for the purpose of deciding this petition are as under : -
(2.) The Viacom 18 Media Private Limited -petitioner no.2 herein was the original applicant along with the Indian Film Company (Cyprus) Limited in the Arbitration Application No.97 of 2013. The said Indian Film Company (Cyprus) Limited has merged with M/s.Roptonal Limited, Cyprus -petitioner no.1 herein on or about 19th January 2015. The petitioner no.1 is also a body incorporated outside India. The petitioner no.2 is having its registered office at Mumbai.
(3.) By an agreement dated 12th May 2008 executed between M/s. Indian Film Company (Cyprus) Limited and the respondent, the respondent has been assigned and transferred in favour of the Indian Film Company (Cyprus) Limited, all their rights, title and interest. By virtue of a deed of novation, all such right, title and interest of the said M/s. Indian Film Company (Cyprus) Limited and by virtue of an order of this Court passed in Company Scheme Petition No.628 of 2012 has now vested in the petitioner no.2.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN