M/S. Hira Films PVT. LTD. vs. M/S. Prasad Film Labs (Mumbai) Private Limited
Facts
This matter concerns First Appeal No. 1201 of 2016, filed by M/s. Hira Films Pvt. Ltd. (Appellant) against M/s. Prasad Film Labs (Mumbai) Private Limited (Respondent). The Appellant sought to amend the cause title to correct the Respondent's name to M/s. Prasad Productions Pvt. Ltd., which the Respondent's counsel confirmed. The parties informed the Court that they had reached a settlement. As part of this settlement, the Appellant agreed to pay the Respondent a sum of Rs. 3,25,000/-, plus applicable GST. The Appellant undertook to make this payment within one week from the date of the order.
Held
The Court allowed the Appellant's draft amendment to correct the cause title, noting the Respondent's confirmation of the name change. The Court was informed that the parties had arrived at a settlement, wherein the Appellant would pay the Respondent Rs. 3,25,000/- along with applicable GST. The Appellant's counsel made a statement, accepted as an undertaking to the Court, that this amount would be paid within one week. In light of this settlement and the undertaking, the Court held that no further issues survived in the First Appeal. Consequently, the First Appeal was disposed of in terms of the settlement. All pending interlocutory applications were also disposed of accordingly.
Key Issues
1. Whether the Appellant's application for amendment of the cause title to correct the Respondent's name should be allowed? Appellant's contention: The Appellant sought to amend the cause title to reflect the correct name of the Respondent, M/s. Prasad Productions Pvt. Ltd., from the previously stated M/s. Prasad Film Labs (Mumbai) Private Limited. Respondent's contention: The Respondent's counsel confirmed the name change and did not object to the amendment. 2. Whether the First Appeal should be disposed of in light of the settlement reached between the parties? Appellant's contention: The Appellant stated that the parties had arrived at a resolution of their disputes, involving a payment of Rs. 3,25,000/- plus GST. Respondent's contention: The Respondent's counsel confirmed the settlement and the terms thereof.
AI-generated summary — verify with the full judgment below
1/2 9-FA-1201-2016 (C).DOC IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURI ICTION FIRST APPEAL NO. 1201 OF 2016 M-s. Hira Films Pvt. Ltd. ...Appellant Versus M-s. Prasad Film Labs (Mumbai) Private Limited ...Respondent WITH CIVIL APPLICATION NO. 880 OF 2016 IN FIRST APPEAL NO. 1201 OF 2016 WITH CIVIL REVISION APPLICATION NO. 108 OF 2026 _______ Ms. Akanksha Patil a/w Mr. Harshil Parekh a/w Mr. Kartikeya Awasthi i/b M/s. Purnanand & Co. for the Appellant. Mr. Abhijeet Marathe for Respondent. _______ CORAM : ARIF S. DOCTOR, J. DATE : 13 th OCTOBER, 2026 P.C.
Learned Counsel appearing on behalf of the Appellant has, at the outset, tendered a draft amendment seeking to amend the cause title solely for the purpose of correcting the name of the Respondent.
Learned Counsel appearing on behalf of the Respondent confirms that the name of the Respondent has been changed from “Prasad Film Labs (Mumbai) Pvt. Ltd.” to “Prasad Productions Pvt. Ltd.”
The draft amendment is taken on record. The necessary amendments shall Areeb MOHAMMAD AREEB MOHD AKBAR MOHAMMAD AREEB MOHD AKBAR Date: 2026.10.14 10:45:16 +0530
2/2 9-FA-1201-2016 (C).DOC be car
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