Bombay High Court
Marico Limited vs Morvin India Health Care Private ... on 12 February, 2026
Digitally
signed by
SHAGUFTA
2026:BHC-OS:4178
SHAGUFTA QUTBUDDIN
QUTBUDDIN PATHAN
PATHAN Date: 502-COMIP-L-32513-2024.odt
2026.02.13
14:41:03
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT (STAMP) NO.32513 OF 2024
Marico Limited ... Plaintiff
Versus
Morvin India Health Care Private Limited &
Ors. ... Defendants
WITH
INTERIM APPLICATION (LODGING) NO.32651 OF 2024
WITH
LEAVE PETITION (LODGING) NO.32762 OF 2024
IN
COMMERCIAL IP Suit (STAMP) NO.32513 OF 2024
WITH
COURT RECEIVER'S REPORT NO.508 OF 2024
Marico Limited ... Applicant/
Petitioner
IN THE MATTER BETWEEN :
Marico Limited .... Plaintiff
Versus
Morvin India Health Care Private Limited &
Ors. ... Defendants
______________
Ms. Rakshita Singh i/b Khaitan & Co. for the Plaintiff/
Applicant/Petitioner
Mr. Saurav N. Katkar for the Defendant Nos. 1 to 5
Mr. Nayankumar P. Fadadu, Defendant No.5, is present through VC
______________
SQ Pathan 1/3
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502-COMIP-L-32513-2024.odt
CORAM : SHARMILA U. DESHMUKH, J.
THURSDAY, 12th FEBRUARY 2026 P.C :
1 Not on Board. Upon mentioning, taken on Production Board.
2 This Court is informed that the dispute has been amicably settled between the parties. Insofar as Defendant Nos. 6 and 7 are concerned, the Suit has already been settled between the Plaintiff and Defendant Nos. 6 and 7. The Consent Terms are tendered, taken on record, and marked "X" for identification. By the said Consent Terms, the Suit is settled between the Plaintiff and Defendant Nos. 1, 2, 3, 4, and 5.
3 The Consent Terms are signed by the authorised signatory of the Plaintiff; by the Director of Defendant No. 1; by the partner and authorised signatory of Defendant No. 2 and Defendant No.3; by the Constituted Attorney of Defendant No. 4;
and by Defendant No. 5. Defendant No. 5 is present through video conferencing and reiterates the terms and conditions of the Consent Terms. The Defendant No. 2 is the Director of Defendant SQ Pathan 2/3 ::: Uploaded on - 13/02/2026 ::: Downloaded on - 13/02/2026 22:29:26 ::: 502-COMIP-L-32513-2024.odt No. 1, the partner and authorised signatory of Defendant Nos. 2 and 3, and Constituted Attorney of Defendant No. 4. 4 The statements made in the Consent Terms are accepted as undertakings given to this Court. 5 The Suit is decreed in terms of prayer clauses (a), (b),
(c), and (e) of the Plaint. Refund of court fees as per rules. 6 The Interim Application does not survive for consideration and stands disposed of. 7 The Court Receiver's report is disposed of. The Court Receiver stands discharged without passing of accounts. All costs, charges, and expenses of the Court Receiver to be paid by the Plaintiff within a period of eight days of demand being raised by the Court Receiver.
8 As the Suit has been settled between the parties, the leave petition is allowed.
SHARMILA U. DESHMUKH, J.
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