Bombay High Court
Dkt India vs Raymond Consumer Care Pvt Ltd on 4 September, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 8.COMIP434.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL I.P.SUIT NO.434 OF 2019
WITH
NOTICE OF MOTION NO.830 OF 2019
NOTICE OF MOTION NO.1906 OF 2019
DKT India )....Plaintiff
V/s.
Raymond Consumer Care Pvt. Ltd.)....Defendant/Applicant
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Mr.Kshiti Sancheti i/by Mitali More for plaintiff. Mr.Hiren Kamod a/w Mr.nishad nadkarni and Ms.K.Jhunjhunwalla i/by Khaitan and Co. for defendant.
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CORAM: K.R.SHRIRAM,J DATE : 4.9.2019 P.C.:-
1. Counsel state that Notice of Motion No.1906 of 2019 has to be heard. Before we proceed further, the said Notice of Motion be listed for hearing on 24.9.2019.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 06/09/2019 ::: Downloaded on - 06/09/2019 20:57:39 :::