Bombay High Court
Parle Agro Pvt. Ltd vs S.G. Star Drinks Pvt. Ltd on 29 September, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
P-2-ia-1009-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ON ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 1009 OF 2022
WITH
COMM DIVISION CONTEMPT PETITION (L) NO. 21859 OF 2021
IN
INTERIM APPLICATION NO. 1009 OF 2022
IN
COMMERCIAL IP SUIT NO. 414 OF 2021
Parle Agro Pvt. Ltd. ...Applicant/Plaintiff
Versus
S.g. Star Drinks Pvt. Ltd. ...Defendant
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Mr. Hiren Kamod, Advocate a/w Amritha Vyas, Rinku Gajria & Raina Gajria Advocates i/b Gajria & Co for the Plaintiff
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CORAM : R. I. CHAGLA, J DATE : 29TH SEPTEMBER, 2022. P.C. :
1. Mentioned. Not on board. Taken on board.
2. Mr. Kamod, Ld. Advocate for the Plaintiff, submits that notice of the mentioning of this matter has been given by email to the Advocates for the Defendant today morning.
3. He submits that the ex-parte ad-interim order dated 10th August REKHA PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Rekha Patil 1/2 Date: 2022.09.30 18:22:25 +0530 P-2-ia-1009-2022.doc 2021 has been continued from time to time with further directions vide orders dated 28th September 2021 and 4th August 2022. Though vide the order dated 28th September 2021, the earlier orders were to continue till further order and the Interim Application was to be listed for final hearing, vide subsequent standard order dated 4th August 2022, the ad-interim order dated 10th August 2021 was continued till the next date i.e. today. However, the matter is not listed today.
4. In view of the above, Mr. Kamod submits that the earlier orders dated 10th August 2021 and 28th September 2021 be continued till further orders.
5. In view thereof, the orders dated 10th August 2021 and 28th September 2021 to continue till further orders.
6. List the above Interim Applications on 22nd November 2022.
[R. I. CHAGLA J.] Rekha Patil 2/2