Bombay High Court
Meher Distilleries Pvt.Ltd vs Sg Worldwide Inc., And Anr on 17 December, 2020
Author: G.S. Patel
Bench: G.S. Patel
8-IAL-8940-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 8940 OF 2020
IN
COMMERCIAL IP SUIT (L) NO. 8936 OF 2020
Meher Distilleries Private Limited ...Plaintiff
Versus
SG Worldwide Inc & Anr ...Defendants
Mr HW Kane, with Mr Nikhil Sharma and Ms Merin Mathew, i/b
WS Kane & Co, for the Plaintiff.
Mr Hiren Kamod, i/b Vishesh Associates, for the Defendants.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 17th December 2020
PC:-
Shephali
Mormare
Digitally signed
1.Heard through video conferencing. by Shephali Mormare Date: 2020.12.18 10:17:39 +0530
2. Mr Kamod for the Defendants has after notice and in great urgency put together a compilation of documents. There is a separate compilation of judgments.
3. Having briefly heard both sides, I believe an Affidavit in Reply on merits is required. The compilation discloses certain acts of the Page 1 of 2 17th December 2020 8-IAL-8940-2020.DOCX Plaintiffs themselves and these will have to be considered in context. I am making no observations and returning no finding at this stage. All contentions are left open.
4. Affidavit in Reply is to be filed and served on or before 29th December 2020. Affidavit in Rejoinder, if any, is to be filed and served on or before 8th January 2021.
5. List the matter for ad-interim reliefs on 13th January 2021.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 17th December 2020