Bombay High Court
Modicare Limited vs Moroccanoil Inc And Anr on 31 July, 2025
Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 31st July, 2025 FOR DIRECTION :
12 COMMP/219/2022 ) Mr. Kavish Arora i/b. Krishnamurthy and with ) Company, Advocate for the petitioner.
connected matter ) ) P.C.: Ld. Advocate appearing for the petitioner ) made a statement that he wanted to file ) Vakalatnama after obtaining NOC from earlier ) Advocate. Statement is accepted.
) ) After filing of Vakalatnama, Ld. Advocate for ) the petitioner is directed to comply queries ) raised by the office within four weeks. ) ) In the event of failure to comply directions, ) office to place matter before the Hon'ble Court ) for appropriate orders.
)
) Remove from board.
13 COMMP/205/2022 ) None present.
14 COMMP/238/2022 )
16 COMMP/251/2022 ) P.C.: The petitioners and/or Advocates for the
17 COMMP/257/2022 ) petitioners are directed to comply queries
18 COMMP/265/2022 ) raised by the office within four weeks from the
19 COMMP/272/2022 ) date of uploading of order.
with )
connected matter ) In the event of failure to comply directions,
20 COMMP/275/2022 ) office to place matters before the Hon'ble
22 COMMP/288/2022 ) Court for appropriate orders.
23 COMMP/1101/2022 )
24 COMMP/1298/2022 ) Remove from board.
Date : 31.07.2025 Prothonotary and Senior Master
Digitally
signed by
RAJEEV RAJEEV VIJAY
ACHARYA
VIJAY Date:
ACHARYA 2025.07.31
17:23:52
+0530
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