Bombay High Court
Khadi And Village Industries ... vs Board Of Trustees Of Mumbai Khadi And ... on 14 July, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
910-IAL-14308-22.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 14308 OF 2022
IN
COMMERCIAL IPR SUIT (L) NO. 14302 OF 2022
Khadi & Village Industries Commission ...Plaintiff
Versus
Board of Trustees
Mumbai Khadi and Village Industries Association ...Defendant
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Mr. Bimal Rajasekhar a/w Shwetasree Majamder for the Plaintiff.
Mr. Virendra Tulzapurkar, Senior Counsel a/w Rashmin Khandekar,
Karishni Khanna, Atmaram Patade, Yash Patade, Raj Naik, Suraj Naik
i/by Atmaram Patade for the Defendant.
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CORAM : R.I. CHAGLA J
DATE : 14 July 2022
ORDER :
SHARAYU PANDURANG
1. Dr. Virendra Tulzapurkar, learned Senior Counsel KHOT Digitally signed appearing for the Defendant has tendered Affidavit in Reply dated by SHARAYU PANDURANG KHOT Date: 2022.07.19 18:45:20 +0530 12th July 2022 along with the compilation of documents to the Interim Application including annexures running into five volumes.
1/2910-IAL-14308-22.doc
2. Learned Counsel appearing for the Plaintiff has sought time to file Affidavit in Rejoinder thereto.
3. The Plaintiff shall file the Affidavit in Rejoinder within a period of two weeks from the date of this order i.e. on or before 28th July 2022.
4. Place Interim Application under the caption for ad-
interim relief, high on board on 4th August 2022.
[R.I. CHAGLA J.] 2/2