Bombay High Court
Zenith Metaplast Pvt. Ltd vs Brandz Storm India Marketing Pvt. Ltd on 13 September, 2023
Author: Amit Borkar
Bench: Amit Borkar
2023:BHC-AS:26912
27-ia-3722-2020.doc
SA Pathan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3722 OF 2020
IN
CIVIL REVISION APPLICATION (ST) NO.5848 OF 2020
Zenith Metaplast Pvt. Ltd. ... Applicant
V/s.
Brandz Storm Indian Marketing Pvt. Ltd. ... Respondent
Mr. Sachin Chavan, for the Applicant.
Mr. Satsang Tailor i/by Deepak Shukla, for the
Respondent.
CORAM : AMIT BORKAR, J.
DATED : SEPTEMBER 13, 2023
P.C.:
1. Learned Advocate for the opponent objected for allowing the condonation.
2. Considering the reasons stated in paragraphs 5 to 7, the application is allowed in terms of prayer clause (a).
(AMIT BORKAR, J.) 1 ::: Uploaded on - 14/09/2023 ::: Downloaded on - 15/09/2023 03:50:09 :::