Madras High Court
Mr.Kotapadi Jayaram Rajesh vs Tag Entertainment Private Limited on 24 October, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
O.S.A. No.344 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.10.2025
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
O.S.A. No.344 of 2019
and
C.M.P. No.27832 of 2019
1.Mr.Kotapadi Jayaram Rajesh,
Director,
KJR Studios Private Limited,
No.5, 4th Floor, Rapid Skyline Apartment,
8/14, Sri Krishnapuram Street,
Royapettah, Chennai – 600 014.
2.Dhivya,
Director,
KJR Studios Private Limited,
No.5, 4th Floor, Rapid Skyline Apartment,
8/14, Sri Krishnapuram Street,
Royapettah, Chennai – 600 014.
3.KJR Studios Private Limited,
No.5, 4th Floor, Rapid Skyline Apartment,
8/14, Sri Krishnapuram Street,
Royapettah, Chennai – 600 014. ... Appellants
Vs.
1.TAG Entertainment Private Limited
represented by its Director Mr.Gangadurai,
No.1, 2nd Lane, B.N. Road,
T.Nagar, Chennai – 600 017.
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O.S.A. No.344 of 2019
2.Mr.R.D.Raja,
Managing Director,
24AM Studios Private Limited,
Old No.17, New No.35,
The South Gate, Kasturi Rangan Road,
Alwarpet, Chennai – 600 018.
3.Mr.Prabhu,
Director,
24AM Studios Private Limited,
Old No.17, New No.35,
The South Gate, Kasturi Rangan Road,
Alwarpet, Chennai – 600 018.
4.24AM Studios Private Limited,
Old No.17, New No.35,
The South Gate, Kasturi Rangan Road,
Alwarpet, Chennai – 600 018.
5.Mr.Sivakarthikeyan Doss,
Actor,
C/o.KJR Studios Private Limited,
No.5, 4th Floor, Rapid Skyline Apartment,
8/14, Sri Krishnapuram Street,
Royapettah, Chennai – 600 014.
6.P.S.Mithran,
Movie Director,
KJR Studios Private Limited,
No.5, 4th Floor, Rapid Skyline Apartment,
8/14, Sri Krishnapuram Street,
Royapettah, Chennai – 600 014.
7.The President,
Tamil Nadu Theatre and Multiplex Owners
Association,
Door No.9A/3, Radhakrishnan Street,
T.Nagar, Chennai – 600 017. ... Respondents
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O.S.A. No.344 of 2019
Original Side Appeal filed under Order 37 Rule 1 of Code of Civil
Procedure read with Clause 15 of Letters Patent against the judgment and
decree dated 19.12.2019 in O.A.No.1139 of 2019 in C.S.No.719 of 2019.
For Appellants : Mr.S.Karthikei Balan
For Respondents : Mr.B.Raja Pandian for R1
Mr.Vijayan Subramanian
for R2 to R4
No appearance for R3 and R7
R5 and R6 – not ready in notice
Mr.Srikanth,
Advocate Commissioner
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
Learned counsel for the appellants submits that the original suit in
C.S.No.719 of 2019 has already been dismissed vide order dated
11.01.2024. Since the Original Side Appeal has been filed challenging the
order passed in an application, the cause became vanished. Thus, the
Original Side Appeal is disposed of as infructuous. Consequently,
connected miscellaneous petition is closed. There shall be no order as to
costs.
[S.M.S., J.] [M.S.Q., J.]
24.10.2025
Index:Yes/No
Neutral Citation:Yes/No
mmi
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S.M.SUBRAMANIAM, J.
AND
MOHAMMED SHAFFIQ, J.
mmi
To
The Sub Assistant Registrar,
Original Side,
High Court, Madras.
24.10.2025
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