BALAJI TELE FILMS LTD Vs. SAREGAMA INDIA LTD

JUDGEMENT

(1.) Both the plaintiff and the first defendant have preferred two separate appeals against the common judgment and order dated 18th April. 2012 and in connection therewith separate interlocutory applications have been taken out in the appeal themselves. Extensive argument was advanced by all the parties to both the appeals. Since the judgment and order impugned is common we think that one judgment would suffice to dispose of both the appeals. Learned Advocates appearing mutually waive service of notice of appeal. Therefore all formalities are dispensed with.

(2.) There will be orders in terms of prayer (a) of respective petitions.

(3.) All undertakings are discharged.