Grasim Industries Limited And Anr vs Saboo Tor Private Limited And 5 Other on 14 September, 2022

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Bombay High Court

Grasim Industries Limited And Anr vs Saboo Tor Private Limited And 5 Other on 14 September, 2022

Bench: R.I. Chagla

                                                     M-2.IAL.21316.22 in COMIPS.422.22.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                       IN ITS COMMERCIAL DIVISION

                    INTERIM APPLICATION (L) NO. 21316 OF 2022
                                      IN
                       COMMERCIAL IP SUIT NO. 422 OF 2022



Grasim Industries Limited & Anr.        ...     Applicants/Orig. Plaintiffs
           Versus
Saboo Tor Private Limited & Ors.        ...     Defendants



Mr. Hiren Kamod i/b Dave & Girish & Co. for the Applicants/Orig.
Plaintiffs.
Mr. Thomas George, Mr. Navankur Pathak i/b Saikrishna & Associates for
Defendant Nos.1, 4, 5 and 6.


                                   CORAM :    R.I. CHAGLA, J.
                                   DATED :    14th SEPTEMBER, 2022.
ORDER :

1 Matter mentioned. Not on board, taken on board.

2 A praecipe is filed for circulating the matter on an earlier date then that fixed. The learned Counsel appearing for the Defendants states that two weeks time is required to file affidavit in reply to the Interim Application.

Waghmare 1/2

M-2.IAL.21316.22 in COMIPS.422.22.doc 3 In view thereof, the Defendants are granted two weeks time to file affidavit in reply which shall be filed on or before 28.09.2022.

4 List the Interim Application on 29.09.2022, high on board for ad-interim relief.

Digitally signed by WAISHALI WAISHALI SUSHIL SUSHIL WAGHMARE WAGHMARE Date:

2022.09.14 (R.I. CHAGLA, J.) 17:40:51 +0530 Waghmare 2/2

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