SANJAY JAIN Vs. RAJ KUMAR SAHA

JUDGEMENT

(1.) IN a suit for money decree for Rs. 64,81,982/ - as also declaration and injunction, the petitioner has filed the present application for the following interim reliefs: -

(2.) THE petitioner carries on business of manufacturing and trading of readymade garments. The respondent nos. 1 and 2 carry on business of production of movie in co -partnership under the name and style of 'Mutual Film Production', the respondent no. 3. The respondent nos. 4 and 11 are the distributors of film and/or cinema hall owners.

(3.) ON August 23, 2012, the respondent nos. 1 and 2 procured the petitioner's signature on a document captioned 'Deed of Partnership' which the petitioner signed without reading, relying on the said respondents. Subsequently, however, the said respondents asked the petitioner to ignore the said document and the same was given a go bye and was never given effect to.