Bombay High Court
Marico Limited vs Trent Hypermarket Private Limited on 10 July, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
P4-IAL19311-2024INCOMIPSL19166-2024.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 19311 OF 2024
IN
SANTOSH
SUBHASH COMM IP RIGHTS SUIT (L) NO. 19166 OF 2024
KULKARNI
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2024.07.11
Marico Limited ...Applicant
10:40:22 +0530
In the matter between
Marico Limited ...Plaintiff
Versus
Trent Hypermarket Private Limited ...Defendant
Mr. Hiren Kamod, for the Applicant.
Mr. Venkatesh Dhond, Senior Counsel a/w Rashmin
Khandekar, Karishma Shirkey Merchant, i/b Karsihma
Shirke, for the Defendant.
CORAM: N. J. JAMADAR, J.
DATED: 10th JULY, 2024
PC:-
1. Not on board. Upon mentioning taken on board.
2. Mr. Dhond, the learned Senior Counsel for the defendant, submits that the affidavit-in-reply on behalf of the defendant will be filed during the course of the day.
3. Let the affidavit-in-reply on behalf of the defendant be filed during the course of the day and copy served on the plaintiff.
4. Mr. Dhond requests for listing of the matter on 12 th July, 2024 instead of 11th July, 2024.
5. List on 12th July, 2024.
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