Bombay High Court
Bharat Bhogilal Patel vs M/S. Tvs Electronics Limited on 18 February, 2026
1/2 21-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
COMMERCIAL IP SUIT NO. 927 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
_______
Mr. Bhuvan Singh a/w Jinal Shah a/w Shweta Rathod i/b Elixir Legal Services for
the Plaintiff.
Adv. Vinit Jain a/w Shazia Ansari a/w Ashutosh Mishra a/w Gaurav Mhatre for
Defendant No. 2.
Mr. H.W. Kane a/w Kanak Kadam i/b W.S. Kane & Co. for Defendants.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 18th FEBRUARY, 2026 P.C. Areeb ::: Uploaded on - 20/02/2026 ::: Downloaded on - 20/02/2026 22:23:14 ::: 2/2 21-COMIP-359-2017 (OS).DOC
1. Learned counsel appearing on behalf of the Controller, seeks and is granted three weeks time.
2. Stand over to 11th March, 2026. No further time shall be granted.
[ARIF S. DOCTOR, J.] Areeb ::: Uploaded on - 20/02/2026 ::: Downloaded on - 20/02/2026 22:23:14 :::