Bombay High Court
Laxmi Dental Export Pvt. Ltd vs Yogesh Bagul And 6 Others on 11 July, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
Date:
NIJASURE 2022.07.12
15:29:19 +0530
p1-ial-12639-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.12639 OF 2022
IN
COMS SUIT (L) NO.12636 OF 2022
Laxmi Dental Export Pvt. Ltd. ...Applicant/
Plaintiff
Versus
Yogesh Bagul and Ors. ...Defendants
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Mr. Hiren Kamod with Mr. Darpan Bhatia and Mr. Aayu Saxena i/b.
Indus Law for the Applicant / Plaintiff.
Mr. Rashmin Khandekar with Ms. Shraddha Prajapati i/b. Mr. Parag
Shah for the Defendant Nos.2 to 7.
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CORAM : R.I. CHAGLA J
DATE : 11TH JULY, 2022
ORDER :
1. Mentioned. Not on board. Taken on board.
2. The learned Advocate for the Applicant / Plaintiff has moved by way of praecipe for the Speaking to the Minutes of the order dated 7th July, 2022. In the said Order, it was omitted to be 1/2 p1-ial-12639-2022.doc mentioned that, the ad-interim relief which had been granted by order dated 28th April, 2022 is to continue till 19th July, 2022.
3. The order dated 7th July, 2022 shall be corrected accordingly.
4. The praecipe is disposed of.
[R.I. CHAGLA J.] 2/2