Viacom18 Media Private Limited vs Mx Media And Entertainment Pte Ltd
2023 Latest Caselaw 11295 Bom

                                                       8-SJL-25991-2023.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION

            SUMMONS FOR JUDGMENT (L) NO.25991 OF 2023
                                IN
              INTERIM APPLICATION (L) NO.16488 OF 2023
                                IN
              COMMERCIAL SUMMARY SUIT NO.45 OF 2023

VIACOM18 MEDIA PRIVATE LIMITED                     )...PLAINTIFF

         V/s.

MX MEDIA AND ENTERTAINMENT PTE LTD                 )...DEFENDANT

Ms.Rashmin Khandekar, Mr.Rohil Bandekar a/w. Ms.Madhu Gadodia,
Mr.Deepak Deshmukh, Mr.Sujoy Mukherjee and Ms.Rasika Dhebe i/by
Anand and Naik, Advocate for the Plaintiff.
Mr.Zal Andhyarujina, Senior Advocate a/w. Mr.Govind Grewal,
Mr.Angad Dugal, Mr.Rishi Murarka (through Video Conferencing) ,
Advocate for the Defendant.
Mr.Himanshu Chaudhary, Authorized Representative of the Defendant
present in Court.

                          CORAM      :        ABHAY AHUJA, J.

                          DATE       :        2nd NOVEMBER 2023

P.C. :

1. Pursuant to order dated 1st November 2023, today the learned

Counsel for the parties jointly tender across the bar an Interim

Arrangement duly signed by the authorized signatories of the Plaintiff

AVK 1/2 8-SJL-25991-2023.doc

and the Defendant as well as the learned Counsel. The Interim

Arrangement is taken on record and marked "X" for the purposes of the

identification. The undertakings in the Arrangement are accepted as

undertakings to the Court.

2. Accordingly, the Commercial Summary Suit is removed from

board with liberty to apply.

                                                                   (ABHAY AHUJA, J.)




                               AVK                                                           2/2

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 04/11/2023 19:05:45