P. Changaiah vs J. Satish Kumar
2024 Latest Caselaw 18430 Mad

Madras High Court

P. Changaiah vs J. Satish Kumar on 18 September, 2024

Author: M. Sundar

Bench: M. Sundar

                                                                            OSA (CAD) SR No.69315 of 2024
                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 18.09.2024

                                                            CORAM:

                                   THE HON'BLE MR. JUSTICE M. SUNDAR
                                                   AND
                          THE HON'BLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI

                                               O.S.A. (CAD) SR No.69315 of 2024

                     P. Changaiah                                                        Appellant
                                                                v
                     1.           J. Satish Kumar
                                  Proprietor of JSK Film Corporation
                                  No.47, Giriyappa
                                  T. Nagar
                                  Chennai 600 017

                     2.           Ravi Prasad Film Labs Pvt. Ltd.
                                  No.8-11, V.O.C. Main Road
                                  Kodambakkam
                                  Chennai 600 024

                     3.           Jaswant Chand

                     4.           Real Image Media Technologies Pvt. Ltd.
                                  7B Third Street
                                  Balaji Nagar
                                  Royapettah
                                  Chennai 600 014                                 Respondents


                                  Original Side Appeal filed under Section 13(1) of the Commercial
                     Courts Act, 2015 read with Clause 15 of the Letters Patent seeking to set
                     aside the order dated 24.04.2024 in Appl. No.1951 of 2024 in C.S. No.193
                     of 2020.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                             OSA (CAD) SR No.69315 of 2024
                                             For appellant       Mr. V. Praveenkumar

                                                        JUDGMENT

(made by M. SUNDAR, J.)

Today, when the matter was taken up for hearing,

Mr.V.Praveenkumar, learned counsel on record for appellant sought leave of

this Court to withdraw the captioned appeal in SR stage but made a plea to

preserve the rights of the appellant to come back to this Court with a

similar/same appeal (after approaching the Hon'ble Commercial Division) if

the need arises, saying so, learned counsel has made an endorsement in the

case file and a scanned reproduction of the same is as follows:

2. In the light of the endorsement and reiteration of the same in

the hearing, captioned original side appeal is disposed of as closed /

withdrawn in SR stage itself albeit with preservation of rights of the

appellant to come back to this Court with a similar/same appeal, if so

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

advised and if it becomes necessary, after approaching the Commercial

Division. Leave to approach the Commercial Division is also granted. There

shall be no order as to costs.

(M.S., J.) (K.G.T., J.) 18.09.2024 Index : Yes/No NC : Yes/No cad

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

M. SUNDAR, J.

and

K. GOVINDARAJAN THILAKAVADI, J.

cad

O.S.A. (CAD) SR No.69315 of 2024

18.09.2024

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