Bombay High Court
Pidilite Industries Limited vs Dubond Products India Private Limited on 17 August, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
19-ial-11255-2021.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.11255 OF 2021
IN
COM IPR SUIT NO.5 OF 2022
Pidilite Industries Ltd. ...Applicant /
Plaintiff
Versus
Dubond Products India Pvt. Ltd. ...Defendant
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Mr. Hiren Kamod with Nishad Nadkarni, Mr. Aasif Navodiya and Ms.
Khushboo Jhunjhunwala i/b. Khaitan and Co. for the Plaintiff.
Rahul Singh with Varsha Sawant i/b. M/s. Legal Catalyst for the
Respondent
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CORAM : R.I. CHAGLA J
DATE : 17 AUGUST 2023
ORDER :
1. The learned Counsel appearing for the Defendant has sought time on the ground that the matter was to come up on 13th September, 2023 but had been mentioned without notice, and today's date has been taken. He has sought time on that ground.
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2. It is noticed that the matter has been coming up from time to time and though urgency has been expressed by the learned Counsel for the Applicant / Plaintiff, the Application for ad-interim relief till date not been heard due to paucity of time and adjournments taken by the Defendant.
3. The Defendant shall through its counsel remain present on the next date and in the event there is no appearance, the application will be taken up in their absence.
4. Stand over to 28th August, 2023, high on board.
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