Ivy Entertainment Private Limited vs. Prince Pictures & Anr.
Held
The Delhi High Court noted that the parties had successfully reached a settlement, recorded in a Joint Proposal and a Settlement Agreement. The Court perused the terms, found them lawful, and directed the parties to remain bound by the settlement. The petition was disposed of in terms of the settlement.
Facts
Ivy Entertainment Private Limited filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking an injunction and security for INR 71.61 Crores plus GST and interest from Prince Pictures. The amount was due under various agreements related to the film 'Sardar 2', which the respondent failed to pay.
Key Issues
The key legal issue was whether the petitioner was entitled to an injunction and security for outstanding payments, including applicable GST and interest, under various film-related agreements, pending arbitral proceedings.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2026
This is a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking the following prayers: “a. pass an order of injunction restraining the Respondent, its distributors, sub-distributors, licensees, assigns, agents, representatives and/or any person acting for or on its behalf from releasing, exhibiting, distributing, broadcasting, streaming, telecasting and/or otherwise commercially exploiting the cinematograph film titled “Sardar 2”, presently scheduled for theatrical release on September 10, 2026
The judgment continues below.
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