Bombay High Court
Pidilite Industries Limited vs Dhami Fixwell Private Limited on 29 September, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
P-1-ial-26236-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 26136 OF 2021
IN
COMMERCIAL IP SUIT NO. 152 OF 2022
WITH
L.PETN (L) NO. 26138 OF 2021
Pidilite Industries Limited ...Applicant/Plaintiff
Versus
Dhami Fixwell Private Limited ...Defendant
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Ms. Khushboo Jhunjhunwala i/b Khaitan & Co. for the Plaintiff
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CORAM : R. I. CHAGLA, J DATE : 29TH SEPTEMBER, 2022.
P.C. :
1. Not on board. Mentioned by way of praecipe. Taken on board.
2. The Ld. Advocate appearing on behalf of the Plaintiff states that the ad-interim relief granted by an order dated 04 December 2021, and extended thereafter from time to time, is continuing to operate till today, i.e., 29 September 2022 as per the last order dated 4 August 2022 passed in the matter. The Ld. Advocate for the Plaintiff states that the matter was also stood REKHA over to today, as per the order dated 04 August 2022, but is not PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Rekha Patil 1/2 Date: 2022.09.30 18:22:29 +0530 P-1-ial-26236-2021.doc on today's board. The Ld. Advocate for the Plaintiff accordingly prays that the ad-interim order dated 04 December 2022, as extended vide further orders dated 11 January 2022, 25 January 2022, 31 January 2022, 17 March 2022, 27 April 2022, 23 June 2022 and 04 August 2022, be extended until further orders.
Defendants have been served with the papers in the matter as well as the ad-interim order dated 04 December 2021.
3. In view of the above, operation of the ad-interim order dated 04 December 2021 shall stand extended till further orders.
4. List the above Interim Application for further ad-interim orders on 21 November, 2022.
[R. I. CHAGLA J.] Rekha Patil 2/2