SHEMAROO ENTERTAINMENT PVT. LTD Vs. AFZAL KHAN

JUDGEMENT

(1.) Leave under Rule 147 of the High Court (Original Side) Rules is granted to the plaintiff to take out a notice of motion in terms of draft notice of motion handed in. Plaintiffs to get the suit and notice of motion numbered.

(2.) By consent of parties, notice of motion is taken up for hearing. Heard the learned Counsel for the plaintiffs and for defendant Nos. 1 and 2.

(3.) Plaintiff is a Company incorporated under the Companies Act and is carrying on business of trading in various feature films. Defendant No. 1 is the producer of feature film titled "God Tusi Great Ho". Defendant No. 2 is a Laboratory which has processed the said film and has custody of the negatives of the said film. Defendant No. 3 is a Company to whom the defendant No. 1 is alleged to have sold certain rights in the said film.