Bombay High Court
Narendra Hirawat And Co vs Sholay Media Entertainment Pvt Ltd on 13 March, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
Chittewan 1/2 903. NMCD 2591-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION NO.2591 OF 2019
IN
COMMERCIAL IP SUIT NO.1387 OF 2019
Narendra Hirawat And Co. ... Plaintiff
Versus
Sholay Media Entertainment Pvt. Ltd.
And Another ... Defendants
ALONG WITH
NOTICE OF MOTION NO.2607 OF 2019
IN
COMMERCIAL IP SUIT NO.1469 OF 2019
Narendra Hirawat And Co. ... Plaintiff
Versus
Generation Three Entertainment
Private Limited
And Another ... Defendants
.....
Ms. Kriti Srivastava i/b Cyril Amarchand Mangaldas for the
Plaintiff/Applicant.
Mr. Archit Jaykar a/w Ms. Bhavika Deora and Ms. Divya Tyagi i/b
Jayakar & Partners for Defendant No.1 in Commercial IP Suit No.1469
of 2019
Mr. Advait Raorane i/b Jhangiani Narula & Associates for Defendant
No.2 in both suits.
.....
CORAM : S.C. GUPTE, J.
DATE : 13 MARCH 2020 Chittewan 2/2 903. NMCD 2591-19.doc P.C. :
. In the second last sentence of paragraph 2 of the order dated 9 March 2020, the figure "Rs.6.11 crores", may be substituted by the figure "Rs.5.46 crores".
2 The word "crores" should be added after the figure "Rs.2.46"
in the first sentence of paragraph 7 of the order.
3 In the fourth sentence of paragraph 17, the dates " 5 November 2015" and "3 December 2019", shall be, respectively, substituted by the dates "5 November 2018" and "3 December 2018".
4 In the first sentence of prayer "(ba)" in paragraph 17 of the order, the word "sit", shall be substituted by the word "suit". The word "form" in the third sentence of paragraph 18 of the order, shall be substituted by the word "from".
5 The order 9 March 2020 be corrected and uploaded on the server.
(S.C. GUPTE, J.) Digitally signed by Rajesh V. Rajesh V. Chittewan Chittewan Date: 2020.03.17 13:55:18 +0530