Bombay High Court
Siyaram Silk Mills Ltd vs Shree Siyaram Fab Pvt. Ltd. And Ors on 28 August, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
8.IA.3409.21 in COMIP.18.11.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 3409 OF 2021
IN
COMMERCIAL IPR SUIT NO. 18 OF 2011
Siyaram Silk Mills Limited ... Applicant/Plaintiff
Versus
Shree Siyaram Fab Pvt. Ltd. & Ors. ... Defendants
Mr. Yatin Khochare a/w Mr. Minesh Andharia and Mr. Jay Shah i/b
Krishna & Saurastri Associates LLP for the Plaintiff/ Applicant.
None for the Defendants.
CORAM : R.I. CHAGLA, J.
DATED : 28th AUGUST, 2023.
ORDER :
1 The learned Counsel appearing for the Applicant/Plaintiff states that the concerned Police Station at Surat has issued a service report in Gujarati language wherein it is stated that though the address of Respondent Nos.1, 6 and 7 is correct, there is no premises of the Respondents situated at that address. The learned Counsel for the Applicant/Plaintiff undertakes to have the report translated into English language and thereafter seek appropriate directions including for investigation by the concerned Police Station of the whereabouts of the office/premises of the Respondents for service of contempt notice which Waghmare 1/2 ::: Uploaded on - 30/08/2023 ::: Downloaded on - 30/08/2023 22:15:13 :::
8.IA.3409.21 in COMIP.18.11.doc has been issued by order dated 25.04.2023.
2 Insofar as the other Police Stations at Bhilwara at Rajasthan and Ahmedabad in Gujarat are concerned, this Court had noted that though the contempt notice has been directed to be issued to the Respondents, service report is awaited. This Court had further extended the returnable date for issuance of notice to the Respondents to 10.07.2023 and the concerned Police Stations were directed to submit the report within the time limit stipulated by the said order. The aforementioned Police Stations have till date not issued their service report.
3 Accordingly, the Police Stations at Bhilwara in Rajasthan and Ahmedabad in Gujarat are directed to comply with the orders dated 25.04.2023 and 26.06.2023 and submit report to this Court within a period of two weeks from the date of this order.
4 The matter shall be placed for directions on 14.09.2023. 5 Liberty is granted to the Applicant/Plaintiff to take out an Application in the event they seek further directions against the concerned Police Stations for service of Court notice.
(R.I. CHAGLA, J.) Waghmare 2/2 ::: Uploaded on - 30/08/2023 ::: Downloaded on - 30/08/2023 22:15:13 :::