Bombay High Court
Siyaram Silk Mills Ltd vs Shree Siyaram Fab Pvt. Ltd. And Ors on 23 August, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
(10) IA(l).14840.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 15840 OF 2021
IN
COMMERCIAL IP SUIT NO.18 OF 2011
Siyaram Silk Mills Ltd. ... Applicant / Plaintiff
Vs
Shree Siyaram Fab Pvt. Ltd. & ors. ... Respondents / Defendants
Mr.Rashmin Khandekar a/w Mr. Minesh Andharia and Mr. Jay
Shah i/b. Krishna & Saurastri Associates LLP for the Plaintiff.
CORAM : B.P. COLABAWALLA, J.
MONDAY , 23RD AUGUST, 2021 P.C. :
1 The learned advocate appearing on behalf of the applicant / original plaintiff has tendered a draft amendment seeking to join certain parties as the respondents in the above Interim Application as well as some other consequential amendments. The draft amendment is taken on record and marked 'X' for identifcation.
Vina Khadpe, PA Page 1 of 2
(10) IA(l).14840.2021.doc 2 The Interim Application is allowed to be amended in terms of the draft amendment. Amendment shall be carried within a period of two weeks from today. A copy of the amended Interim Application shall be served on the respondents including the newly added respondents within a period of two weeks of carrying out the amendment.
3 List the above Interim Application on 15 th September, 2021.
4 This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
Digitally signed by B.P. COLABAWALLA, J.
VINA VINA ARVIND
KHADPE
ARVIND Date:
KHADPE 2021.08.24
10:36:52
+0530
Vina Khadpe, PA Page 2 of 2