Bombay High Court
Nippon Steel And Sumitomo Metal ... vs Kishor D. Jain And Anr on 23 April, 2019
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION (L) NO. 810 OF 2019
IN
COMMERCIAL IP SUIT (L) NO. 383 OF 2019
Nippon Steel and Sumitomo Metal Corporation ... Plaintif
Versus
Kishor D. Jain and another ... Defendants
Mr. Hiren Kamod alongwith Mr. Ramesh Gajria instructed by Gajria and Co. for the
Plaintif.
Mr. M. Khan for the Defendants.
Mr. Kishore Jain, Defendant No.1, present.
Mr. Jeetender Burad, Defendant No.2, present.
Mr. Harish Burad, brother of Defendant No.2, present.
CORAM : S.J. KATHAWALLA, J.
DATED : 23rd APRIL, 2019 P.C.:
1. Perused the Order dated 15th April, 2019. The Order is complied with by the Defendants. The undertakings are accepted. The Demand Drafts aggregating to Rs.5 Crores tendered by the Advocate for the Defendants in Court, have been handed over to the CEO of Tata Memorial Hospital. The said amount of Rs.5 Crores shall be used by the Hospital as follows :
(i) Rs.3 Crores towards poor patients welfare fund.
(ii) Rs.2 Crores towards Research.
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2. The Court Receiver stands discharged without passing accounts but subject to payment of his costs, charges and expenses by the Plaintif within a period of one week from today. However, despite discharge, the Court Receiver shall retain the mirror copy of the data which is with him, for a period of one year from today. The Receiver shall not make any copies of the same and shall not handover the same to any one including the parties to the Suit, without permission of this Court.
3. The passport of Defendant No.1 shall be handed over to his Advocate.
4. Three original certificates which are in possession of the Court Receiver shall also be handed over to the Advocate for the Defendants.
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