Bombay High Court
Luxor Writing Instruments Pvt Ltd vs Flair Writing Industries Ltd on 20 August, 2024
Author: R.I. Chagla
Bench: R.I. Chagla
M1-COMMP(L) 34880.2023.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMM MISCELLANEOUS PETITION (L) NO.34880 OF 2023
Luxor Writing Instrument Pvt. Ltd., ...Petitioner
Versus
Flair Writing Industries Limited & Anr., ...Respondents
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Mr. Hiren Kamod, Counsel a/w Madhu Gadodia, Sujog Mukherji,
Deveesha Tudekar i/b Anand & Naik for the Petitioner.
Mr. Vishal Nagpal (through V.C.) a/w Ms. Suvarna Joshi for
Respondent No.1.
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CORAM : R.I. CHAGLA, J.
DATED : 20TH AUGUST, 2024.
ORDER :
1. Matter mentioned. Not on board, taken on board.
2. Mr. Hiren Kamod, learned Counsel appearing for the KAVITA SUSHIL Petitioner has sought extension of time to file Affidavit-in-Rejoinder JADHAV Digitally signed by KAVITA SUSHIL JADHAV to the Affidavit-in-Reply filed by the Respondent No.1.
Date: 2024.08.21 11:07:35 +05303. The Petitioner shall file Affidavit-in-Rejoinder on or 1/2 ::: Uploaded on - 21/08/2024 ::: Downloaded on - 22/08/2024 04:35:03 ::: M1-COMMP(L) 34880.2023.doc before 29th August, 2024.
4. Ms. Suvarna Joshi, learned Counsel appearing for the Respondent No.1 has sought leave to file compilation of documents in support of Reply.
5. The Respondent No.1 shall file compilation of documents on or before 27th August, 2024.
6. Place the matter on 3rd September, 2024.
[R.I. CHAGLA, J.] 2/2 ::: Uploaded on - 21/08/2024 ::: Downloaded on - 22/08/2024 04:35:03 :::