Bombay High Court
Gufic Pvt. Ltd. And Gufic Biosciences ... vs Vasu Healthcare Pvt. Ltd on 14 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 46.COMIP-90-2013.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO.90 OF 2013
Gufic Pvt. Ltd. and Gufic Biosciences Ltd. ....Plaintiff
Vs.
Vasu Healthcare Private Limited ....Defendant
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Mr. Nishad Nadkarni a/w. Ms. Udita Kanwar i/b. Khaitan and Company for
plaintiff.
Mr. Vinod Bhagat a/w. Ms. Laher Shah i/b. G.S. Hegde and V.A. Bhagat for
defendant.
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CORAM : K.R.SHRIRAM, J.
DATE : 14th JUNE 2019 P.C.:
1 On or before 28.06.2019 parties shall file their respective affidavit of documents and serve a copy thereof upon the other side, failing which parties will not be permitted to rely on any document, copy whereof is not annexed to the plaint and/or written statement and mentioned in the list of documents annexed to the plaint and/or written statement. This will not, however, prevent a party from confronting a witness of another party with any document.
2 On or before 05.07.2019 inspection to be completed. If inspection is not given, such party will not be permitted to rely on such document. On or before 11.07.2019 statement of admission and denial with reasons for denial to be exchanged. If the statement of admission and denial is not given, parties shall be deemed to have admitted the existence of all Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:55:31 ::: 2/2 46.COMIP-90-2013.doc the documents of the other side.
3 Suit be listed for issues on 15.07.2019 on which date parties shall come with agreed draft issues and a separate list of issues on which they are unable to agree. On the next date, if parties do not come with draft issues, they are put to notice that parties will be put to terms.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:55:31 :::