- (1.) At the very initial stage, this matter has been very hotly contested, since the respondent has appeared on caveat and learned counsel for both the parties have made their respective submissions.
(2.) The dispute relates to the exhibition of certain films in respect whereof a Memorandum of Understanding was arrived at between the parties on 25th July, 2009. By virtue of the said Agreement, the respondent herein was to supply the petitioner a total number of 75 films for a consideration of INR 30,03,00,000/- in total plus 4 per cent VAT, as applicable, for a period of three years, with the condition that 50 per cent of the total consideration was to be paid on signing of the Memorandum of Understanding.
(3.) From the submissions made, it appears prima facie that there has been a breach of the conditions at the very initial stage on account of acceptance of lesser amounts and also on account of supply of lesser number of films than was agreed. However, we do not wish to go into the said controversy and the said disputes will possibly have to be sorted out in arbitration.;