Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 16 April, 2026
1/2 15-COMIP-27-2009 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL IP SUIT NO. 27 OF 2009
Parle Products Pvt. Ltd. ...Plaintiff
Versus
Parle Agro Pvt. Ltd. ...Defendant
WITH
INTERIM APPLICATION (L) NO. 11803 OF 2026
WITH
INTERIM APPLICATION NO. 4705 OF 2022
IN
COMMERCIAL IP SUIT NO. 27 OF 2009
WITH
COMMERCIAL IP SUIT NO. 10 OF 2007
WITH
INTERIM APPLICATION (L) NO. 11799 OF 2026
WITH
INTERIM APPLICATION NO. 4689 OF 2022
IN
COMMERCIAL IP SUIT NO. 10 OF 2007
_______
Mr. Prateek Pansare a/w Mr. Aditya Chitale, Dr. Mohan Dewan, Mr. Sumedh
Ruikar and Mr. Sushant Tare i/b RK Dewan Legal Services, for the Plaintiff.
Mr. Hiren Kamod a/w Mr. Nishad Nadkarni, Mr. Aasif N., Ms. Khushboo
Jhunjhunwala, Ms. Jaanvi Chopra and Ms. Rakshita Singh i/b Khaitan & Co., for
the Defendant.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 16th APRIL, 2026
P.C.
Vaibhav
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2/2 15-COMIP-27-2009 (OS).DOC
1. Learned counsel for the Plaintiff prays for and is granted one week's time to respond to the captioned Interim Application.
2. Stand over to 30th April 2026. No further time will be granted on the next date.
[ARIF S. DOCTOR, J.] Vaibhav ::: Uploaded on - 17/04/2026 ::: Downloaded on - 17/04/2026 22:04:36 :::