Bombay High Court
Bharat Bhogilal Patel vs M/S. Tvs Electronics Limited on 11 March, 2026
1/2 18-COMIP-359-2017 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 359 OF 2017
Bharat Bhogilal Patel ...Plaintiff
Versus
M/s. Tvs Electronics Limited ...Defendant
WITH
IN PERSON APPLICATION NO. 127 OF 2016
WITH
NOTICE OF MOTION NO. 1604 OF 2019
WITH
NOTICE OF MOTION NO. 820 OF 2018
WITH
NOTICE OF MOTION NO. 1602 OF 2019
WITH
COMMERCIAL IP SUIT NO. 1156 OF 2018
WITH
NOTICE OF MOTION NO. 1593 OF 2019
IN
COMMERCIAL IP SUIT NO. 1156 OF 2018
_______
Mr. Bhuvan Singh a/w J. Shah a/w Shweta R. Rathod i/b Elixir Legal Services for
the Plaintiff in COMIP/927/2018.
Mr. H.W. Kane (Through VC) a/w Mr. Kanak Kadam i/b W.S. Kane & Co. for the
Defendant.
Mr. Vinit Jain a/w Shazia Ansari a/w Gaurav Mhatre i/b Ashutosh Mishra for
Defendant No. 1.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 11th MARCH, 2026
P.C.
Areeb
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2/2 18-COMIP-359-2017 (OS).DOC
1. Learned counsel appearing on behalf of the Defendant No. 2 today submits that Affidavit as directed by this Court is ready and will be filed in the Registry. Let a copy of the same be served on the Plaintiff as also on Defendant No. 1. Response Affidavit if any to be filed within a period of one week from today.
2. Stand over to 25th March, 2026 for arguments.
[ARIF S. DOCTOR, J.] Areeb ::: Uploaded on - 12/03/2026 ::: Downloaded on - 12/03/2026 20:37:59 :::