Bombay High Court
Asma Farid Noorani vs Haji Ali Fresh Fruit Juices on 9 February, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
3-IA-3281-21.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 3281 OF 2021
IN
COMMERCIAL IPR SUIT NO. 189 OF 2021
Asma Farid Noorani ...Applicant/
Plaintiff
Versus
Haji Ali Fresh Fruit Juices & Ors. ...Defendants
WITH
LEAVE PETITION NO. 168 OF 2021
WITH
COURT RECEIVER'S REPORT NO. 340 OF 2021
WITH
INTERIM APPLICATION (L) NO. 18133 OF 2021
IN
COMMERCIAL IPR SUIT NO. 189 OF 2021
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Mr. Sharan Jagtiani, Senior Advocate a/w Mr. Rashmin
Khandekar, Mr. Minesh Andharia, Mr Jay Shah, i/by Krishna
and Saurastri Associates LLP for the Applicant/Plaintiff.
SHARAYU
Mr. Hiren Kamod a/w Mr. Anees Patel iby Shubham Shende,
PANDURANG
KHOT
C.A. Brijesh Shreyosi Pal and Ishith Arora, for the Defendants.
Digitally
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signed by
SHARAYU
PANDURANG
KHOT
Date:
2022.02.10
14:54:10
+0530
CORAM : R.I. CHAGLA J
DATE : 9 February 2022
(Through V.C.)
1/3
3-IA-3281-21.doc
ORDER :
1. Heard learned Senior Counsel for the Applicant/Plaintiff and the learned Counsel for the Defendants.
2. By order dated 28th January 2022, this Court had noted that the Defendants had taken out Interim Application (L) No. 18133 of 2021 for vacation of an ex parte ad-interim order and it was recorded that it is necessary that the said Interim Application be heard at the earliest.
3. Learned Senior Counsel appearing for the Applicant/Plaintiff has referred to the earlier order dated 12th October 2021 passed by this Court wherein this Court had recorded that the Court would need to hear both the Plaintiff's Interim Application No. 3281 of 2021 and the Interim Application (L) No. 18133 of 2021 at the earliest. The Interim Applications were listed for fnal disposal on 27th October 2021. The previous ad-interim order dated 7th June 2021 was continued till 28th October 2021. Thereafter, ad-interim order dated 7th June 2021 has continued from time to time and is 2/3 3-IA-3281-21.doc further continued till today.
4. Learned Senior Counsel appearing for the Applicant/Plaintiff seeks further extension of ad-interim order and for placing both the Interim Applications on board on the next date in order that they may be heard.
5. It is stated that the pleadings in Interim Application No. 3281 of 2021 is also complete.
6. In view thereof, Interim Application No. 3281 of 2021 shall be placed with Interim Application (L) No. 18133 of 2021 on 23rd February 2022 for hearing and shall be placed after ad-interim matters.
7. Ad-interim order dated 7th June 2021 is continued till 24th February 2022.
[R.I. CHAGLA J.] 3/3