R.Pradeep vs M/S.Common Man Presents
2022 Latest Caselaw 15633 Mad

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                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.09.2022

                                                       Coram

                                       The Hon'ble Mr. Justice PARESH UPADHYAY
                                                             and
                                  The Hon'ble Mr. Justice D.BHARATHA CHAKRAVARTHY

                                          O.S.A. (CAD) Nos.71 and 72 of 2022
                                         and C.M.P.Nos.9349 and 9351 of 2022


                     R.Pradeep                                            ..Appellant in
                                                                            both OSAs


                                                         Vs

                     1.M/s.Common Man Presents
                       A Partnership Firm rep. By
                       B.Ganesh, Partner,
                       No.34/24, Rajendra Street,
                       Thiru Nagar, Valasaravakkam,
                       Chennai – 87.

                     2.Ravi Prasad Film Labs Private Limited,
                       No.18, Porur Somasundaram Street,
                       North Usman Road, T.Nagar,
                       Chennai – 17.

                     3.QUBE Cinema Technologies Pvt. Ltd.,
                       No.42, Ranga Road,
                       Mylapore, Chennai – 4.

                     4.UFO Moviez India Ltd.,
                       No.178/3&4, J.B. Tower,
                       Kumaran Colony Main Road,
                       Vadapalani, Chennai – 26.




https://www.mhc.tn.gov.in/judis
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                     5.Arha Media & Broadcasting Pvt. Ltd.,
                       Plot No.1265, Road No.36,
                       Jubilee Hills Checkpost Metro Station,
                       Hyderabad, Telangana – 500 034.

                     6.Abhishek Films rep. By its Partner
                       P.Ramesh,
                       Flat No.8C, KGYES Veda Ranghaa Nivas,
                       8th Floor, No.22/97, Dr.Ambedkar Road,
                       4th Avenue, Ashok Nagar, Chennai – 83.               ..Respondents in
                                                                              both OSAs


                                  AppealS preferred under Section 37 of the Arbitration and
                     Conciliation Act, 1996 r/w Section 13(1) of the Commercial Courts Act,
                     2015 against the fair and decretal order dated 07.06.2022 passed in
                     O.A.No.275 of 2022 and Arb.A.No.111 of 2022 in O.A.No.275 of 2022.


                                       For Appellant    ..   Mr.Keerthikiran Murali
                                                             in both OSAs

                                       For Respondents ..    Mr.A.K.Jayaraj for R1
                                                             in both OSAs
                                                             Mr.T.Thilageswaran
                                                             for M/s.Waraon and Sai Rams
                                                             for R6 in both OSAs


                                                   COMMON JUDGMENT

                                     (Delivered by D.BHARATHA CHAKRAVARTHY, J.)



                                  These original side appeals are directed against the fair and

                     decretal order dated 07.06.2022 passed in O.A.No.275 of 2022 and

                     Arb.A.No.111 of 2022 in O.A.No.275 of 2022.


https://www.mhc.tn.gov.in/judis
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                                  2.   Learned      counsel   appearing     for   the   appellant   seeks

                     permission to withdraw the appeals with liberty to pursue the remedy

                     before the learned Arbitrator. He has also made an endorsement to

                     that effect.



                                  3.   In view of the endorsement made by the learned counsel

                     for the appellant, these original side appeals are dismissed as

                     withdrawn         with   the    aforesaid   liberty.   No    costs.   Consequently,

                     connected miscellaneous petitions are closed.




                                                                          (P.U.J.,)   (D.B.C.J.,)
                                                                               21.09.2022
                     Index:Yes/No
                     mmi/1


                     To

                     The Sub Assistant Registrar,
                     Original Side, High Court, Madras.




https://www.mhc.tn.gov.in/judis
                                  4



                                          PARESH UPADHYAY, J.

and D.BHARATHA CHAKRAVARTHY, J.

mmi

O.S.A. (CAD) Nos.71 and 72 of 2022

21.09.2022

https://www.mhc.tn.gov.in/judis