Bombay High Court
M/S. Teleshop Teleshopping vs The Advertising Standards Council Of ... on 27 January, 2020
Author: A.K. Menon
Bench: A.K. Menon
39nmcd14.14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
Commercial Notice of Motion No. 14 of 2014
IN
Commercial Suit No. 39 of 2014
M/s. Teleshop Teleshopping ....Applicant/Plaintiff
In the matter between
M/s. Teleshop Teleshopping ....Plaintiff
V/s.
The Advertising Standards Council of India
& anr. ....Defendants
Mr. Sunil Zalmi a/w. Ms. Ekta Jhaveri i/b MZD Legal Consultancy for the
plaintiff.
CORAM : A.K. MENON, J.
DATED : 27th JANUARY, 2020.
P.C. :
1. By this Notice of Motion, the applicant seeks interim relief in terms of prayer clauses (a) and (b) of the Notice of Motion. The record indicates that vide order dated 7th May 2014 ad-interim relief in terms of prayer clauses (a) and (b) have already been granted.
2. None for the defendants. This matter was listed on 13 th January 2020 when it came to be adjourned to 14 th January. On 14th January 2020 by consent once again the matter came to be adjourned to 20 th January 2020. 1/2 ::: Uploaded on - 03/02/2020 ::: Downloaded on - 11/06/2020 19:08:18 :::
39nmcd14.14.odt On 20th January 2020 it appears that matter was not taken up for want of time. When matter is called today for final hearing and disposal, defendants and their advocate are absent.
3. I am of the view that ad-interim order which is in force since May 2014 is liable to be confirmed. It is accordingly ordered.
4. The ad-interim order dated 7th May 2014 shall continue as interim order in the Suit.
5. The Notice of Motion stands disposed of.
6. If Writ of Summons is not served, the Suit shall be listed for dismissal after four weeks. If Writ of Summons is served and written-statement is not filed, list the Suit for ex-parte decree.
(A.K. MENON, J.) L.S.Panjwani, P.S. 2/2 ::: Uploaded on - 03/02/2020 ::: Downloaded on - 11/06/2020 19:08:18 :::