Bombay High Court
Emkay Exports vs Jyothi Labs Limited on 12 November, 2025
1/2 37-IA-3077-2025 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 3077 OF 2025
IN
COMMERCIAL IP SUIT NO. 293 OF 2023
Jyothy Labs Limited ...Applicant/Org.Plaintiff
Versus
HCP Wellness LLP & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO. 35426 OF 2024
WITH
INTERIM APPLICATION NO. 909 OF 2024
IN
COMMERCIAL IP SUIT NO. 293 OF 2023
_______
Ms. Maitri Asher i/b W. S. Kane & Co., for Plaintiff.
Mr. Hiren Kamod a/w Akash Joshi & J. Johnson for Defendant No.3.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 12th NOVEMBER 2025 P.C.
1. Since I am informed that the larger issue arises for consideration in the present suit is similar to that which arises in Suit (L) No.1533 of 2021.
2. Hence, stand over to 18th November 2025. To be listed along with Commercial IP Suit No. 240 of 2021.
3. Registry to accept Rejoinder. Kiran Kawre ::: Uploaded on - 13/11/2025 ::: Downloaded on - 13/11/2025 20:50:41 ::: 2/2 37-IA-3077-2025 (OS).DOC
4. Ad-interim relief, if any granted earlier, shall continue to operate till the next date of hearing.
(ARIF S. DOCTOR, J.) Kiran Kawre ::: Uploaded on - 13/11/2025 ::: Downloaded on - 13/11/2025 20:50:41 :::