Bombay High Court
Sabmiller India Ltd. vs Lilasons Breweries Ltd. on 24 November, 2025
Digitally
signed by 1/2 11-comip-236-15.doc
MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
2025.11.25
16:02:31
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 236 OF 2015
Sabmiller India Ltd. ...Plaintiff
Versus
Lilasons Breweries Ltd. ...Defendant
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Mr. Ashutosh Kane a/w Ms Aastha Pathak i/b W. S. Kane & Co. for Plaintiff.
Mr. Deepak Bhalerao, Second Assistant to the Court Receiver present.
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CORAM : ARIF S. DOCTOR, J.
DATE : 24 th NOVEMBER, 2025.
P.C:
1 Mr. Kane, learned counsel appearing on behalf of the Plaintiff today
tendered draft amendment to amend the cause title since the name of the Plaintiff company has changed to "Anheuser Busch InBev India Limited." The draft amendment is taken on record and marked "X" for identification. Amendment to be carried out and copy served within two weeks from today. Reverification is dispensed with.
2 Mr. Kane then points out that by an order dated 20 th June 2016 the suit was transferred to the list of undefended suit. Let the Plaintiff within three weeks time file affidavit of evidence of Plaintiff's witness, affidavit of documents and compilation of documents.
3 Stand over to 22nd December 2025, for directions.
Meera Jadhav
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2/2 11-comip-236-15.doc
4 It is informed that the notice of motion has been disposed of. The
Court Receiver is thus discharged without passing of accounts, on the Plaintiff's undertaking to pay all necessary costs, charges and expenses to the Court Receiver.
5 Court Receiver Report No.470 of 2015 is accordingly disposed of.
[ARIF S. DOCTOR, J.] Meera Jadhav ::: Uploaded on - 25/11/2025 ::: Downloaded on - 25/11/2025 20:49:20 :::