Bombay High Court
Culver Max Entertainment Private ... vs Parle Products Private Limited And 2 Ors on 13 March, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
Digitally
signed by
GAURI
GAURI AMIT
AMIT GAEKWAD
GAEKWAD Date: 1/2 1.APP-171-2022.doc
2023.03.13
14:38:39
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO.171 OF 2022
IN
NOTICE OF MOTION NO.800 OF 2013
Culver Max Entertainment Private Limited .....Appellant
Vs.
Parle Products Private Limited and Ors. .....Respondents
WITH
INTERIM APPLICATION (L) NO.636 OF 2023
IN
APPEAL NO.171 OF 2022
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Mr. Durgaprasad Poojari i/b. PDS Legal for appellant.
Mr. Pradeep Bakhru a/w. Mr. Kashish Mainkar and Ms. Priyanka Chaddha
i/b. Wadia Ghandy and Co. for respondents.
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CORAM : K. R. SHRIRAM &
RAJESH S. PATIL, JJ.
DATED : 13th MARCH 2023 P.C. :
1 At the request of appellant, stand over to 14th March 2023. 2 For today's adjournment, appellant to pay a sum of Rs.25,000/-
as donation by tomorrow, i.e., 14th March 2023, to High Court Legal Aid Fund, Account No.60045304283, IFSC-MAHB0000002, of Bank of Maharashtra, Branch- Fort, Mumbai 400 032, maintained by the High Court Legal Services Committee, Mumbai. Room No.105, 1 st Floor, PWD Building, High Court, Mumbai and furnish the details of such cost to the High Court Legal Services Committee, Mumbai and obtain the receipt thereof physically Gauri Gaekwad 2/2 1.APP-171-2022.doc or through Email, i.e., [email protected] which shall be the proof of such payment/deposit.
(RAJESH S. PATIL, J.) (K. R. SHRIRAM, J.) Gauri Gaekwad