Madras High Court
M.Uttamchand vs Gemini Film Circuit on 14 July, 2025
OSA (CAD) No.74 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.07.2025
CORAM :
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
OSA(CAD) No.74 of 2025
and CMP No.14995 of 2025
M.Uttamchand
S/o Moolchandji,
No.3, Amman Koil Street,
Park Town H.O.
Chennai - 600 003
Appellant(s)
Vs
1. Gemini Film Circuit
Rep by its Partner, K V Rajesh,
S/o Radhakrishnan
No.28, New Bangaru Colony,
West K.K.Nagar, Chennai -78
2. C.Kishore Kumar
S/o Late Mr.C.H.N.
F-1 Surya Apartments,
8/10, Central Avenue Road,
Kodambakkam Chennai - 24.
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OSA (CAD) No.74 of 2025
3. Gemini FX
No.28, New Bangaru Colony,
West K K Nagar, Chennai - 78.
4. Manohar Prasad
S/o Anand Babu,
No.30/60, 3rd Main Road,
Gandhi Nagar, Adyar, Chennai - 20
5. K.V.Rajesh
S/o Radhakrishnan,
No.AF2, Vinoth Vanhi Apartments,
Meenakshi Avenue,
Selvavinayagar Temple,
Mogappair, Chennai - 37.
6. Qube Cinema Technologies Pvt Ltd,
No.42, Dr.Ranga Road, Mylapore,
Chennai - 04.
Respondent(s)
Prayer: Appeal filed under Section 13(1) of the Commercial Courts Act,
2015 to set aside the order dated 14.03.2025 in Appl.No.1167 of 2025 in
C.S.(Comm.Div) No.10 of 2025 to the extent of permitting the 1 st
respondent to deal with the satellite and digital rights of the suit subject to
deposit of Rs.3,00,00,000/- (Rupees Three Crores) and consequently
enhance the deposit amount condition as this Court may deem fit and
proper in the circumstances of the case.
For Appellant(s): Mr.Hariharan.E
For Respondent(s): Mr.V.Prakash, Senior Counsel
for M/s.Iyengar Shubharanjani Ananth
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OSA (CAD) No.74 of 2025
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Counsel seeks leave to withdraw the appeal.
2. Appeal is dismissed as withdrawn. There shall be no order as to
costs. Consequently, interim application stands closed.
3. At the same time, we find that the impugned order dated
14.3.2025 has been uploaded without cause-title. This is despite the specific
instructions issued vide Circular bearing ROC No.117334-A/2024/F1, dated
20.11.2024 to the following effect:
“It is hereby informed that, in view of the problem relating to
delay in issuance of certified copies of orders, judgments,
decrees, etc., it has been decided that in all orders, the cause
title as well as appearance of counsel/advocates shall be
mentioned. In reportable judgments, the full cause title should
be mentioned and in other cases, short cause title should be
mentioned. This shall be done by the P.As/Private Secretaries
to the Hon'ble Judges while transcribing the orders and
judgments dictated to them. The said orders can be extracted
from the website of the High Court and the Registry will
certify the same as a certified copy. This would include copies
of interim orders as well, with the exception of adjournment
and re-notification. In the orders where interim applications
are finally disposed, apart from Cause title and names of
appearing counsel as mentioned above, prayer in the interim
application should also be included.”
[emphasis supplied]
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4. It is made clear that every order uploaded shall contain the cause-
title and also the appearance of the counsels who were present in the court.
5. All Private Secretaries and Personal Assistants to Hon'ble Judges
are directed to comply with these directions, as mentioned in the circular,
in every order passed and uploaded.
(K.R.SHRIRAM, CJ.) (SUNDER MOHAN, J.)
14.07.2025
Index : Yes/No
Neutral Citation : Yes/No
Note to Registry:
Mark a copy of this order to the
Registrar General, High Court,
Madras.
sasi
To:
The Sub Assistant Registrar
Original Side, High Court
Madras.
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THE HON'BLE CHIEF JUSTICE
AND
SUNDER MOHAN,J.
(sasi)
14.07.2025
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