Parle Products Private Limited vs Ds Innovative Products Llp on 14 December, 2023

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Bombay High Court

Parle Products Private Limited vs Ds Innovative Products Llp on 14 December, 2023

Bench: R.I. Chagla

                                                     907-IA(L) 33190.2023 in COMIP(L) 26056.2023.doc

                    Kavita S.J.


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


                                    INTERIM APPLICATION (L) NO. 33190 OF 2023
                                                        IN
                                   COMMERCIAL (I.P.) SUIT (L) NO. 26056 OF 2023

                    Parle Products Private Limited and Anr                   ....Applicants /
                                                                               Orig. Plaintiffs
                    In the matter between:
                    Parle Products Private Limited and Anr.                  ...Plaintiffs
                                     Versus

                    DS Innovative Products LLP and Ors.                      ...Defendants
                                                    -------------

                    Mr. Hiren Kamod a/w Mr. Lakshyaved Odhekar, Mr. Omkar Mhasde and
                    Ms. Divya Alok Mall i/b Lakshyaved Odhekar, Advocates for the
                    Plaintiffs.
                    Mr. Deepak Dhingra a/w Mr. Rajaram Kulariya i/b Rajaram Kulariya,
                    Advocates for Defendant No.2.
                    Ms. Charushila Vaidya, IInd Assistant to the Court Receiver present.

                                                    -------------

                                                              CORAM : R.I. CHAGLA, J.
KAVITA
SUSHIL
JADHAV
Digitally signed
by KAVITA
SUSHIL JADHAV
                                                              DATE       : 14th DECEMBER, 2023.
Date: 2023.12.14
18:43:42 +0530




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                                        907-IA(L) 33190.2023 in COMIP(L) 26056.2023.doc

ORDER :

1. Mr. Dhingra, learned Counsel appearing for the Defendant No.2 has tendered a copy of Affidavit-in-Reply to the Interim Application taken out by the Plaintiffs under Order 39 Rule 2A of the Code of Civil Procedure, 1908. The Affidavit-in-Reply shall be filed in the Registry by 18th December, 2023.

2. Mr. Dhingra has also served the copy of Affidavit-in-Reply on the Plaintiffs in Court.

3. Mr. Kamod has sought time to file Affidavit-in-Rejoinder to the Affidavit-in-Reply of Defendant No.2.

4. The Plaintiffs shall file Affidavit-in-Rejoinder to the Affidavit- in-Reply filed on behalf of Defendant No.2 in Interim Application under Order 39 Rule 2A of the Code of Civil Procedure, 1908 on or before 20 th December, 2023.

5. The matters shall be listed on 22 nd December, 2023 on Supplementary Board.

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907-IA(L) 33190.2023 in COMIP(L) 26056.2023.doc

6. The earlier ex-parte ad-interim order dated 4 th October, 2023 shall continue to operate till the next date.

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