Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 22 April, 2024
8-comip-10-2007.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. I. P. SUIT NO.10 OF 2007
WITH
I.A. NO.4689 OF 2022
IN
COMM. I. P. SUIT NO.10 OF 2007
WITH
COMM.I.P. SUIT NO.27 OF 2009
WITH
I.A. NO.4705 OF 2022
IN
COMM. I. P. SUIT NO.27 OF 2009.
Parle Products Pvt. Ltd., .. Plaintiff.
v/s.
Parle Agro Pvt. Ltd., .. Respondent.
Mr. Aditya Chitale with Mr. Prashant Shetty, Mr. Sumedh Ruikar and Ms.
Proutima Ray i/b. RKDewan Legal Services, for the Plaintiff.
Mr. Hiren Kamod with Mr. Nishad Nadkarni, Mr. Aasif Nauadia, Ms.
Khushboo Jhunjhunwala, Ms. Jaanvi Chopra and Ms. Rakshita Singh, for
the Defendant.
CORAM: FIRDOSH P. POONIWALLA,J.
DATE : 22nd APRIL, 2024.
P.C:-
The learned Counsel for the Plaintiff points out that the Plaintiff has already examined two witnesses before the Court Commissioner and their cross examination has already been completed.
2 Mr. Chitale makes a statement that the Plaintiff is not desirous of giving any further evidence and, therefore, Plaintiff closes his evidence.
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8-comip-10-2007.doc
3 As far as the proceedings before the Court Commissioner are
concerned, it is not clear whether the Court Commissioner has filed a Report with regard to the recording of the evidence of two witnesses of the Plaintiff.
4 If the Court Commissioner has not filed the Report, the Court Commissioner should file the said Report within a period of two weeks from today.
5 The learned Counsel for the Defendant states that the Defendant will file Affidavits of Evidence of all its witnesses on or before 20th June, 2024 and serve copy of the same on the Plaintiff.
6 Stand over to 2nd July, 2024 for marking of documents.
(FIRDOSH P. POONIWALLA,J.)
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