Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 6 March, 2026
1/1 903-COMIP-10-2007 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 10 OF 2007
Parle Products Private Limited ...Plaintiff
Versus
Parle Agro Pvt Ltd ...Defendant
WITH
INTERIM APPLICATION NO. 4689 OF 2022
WITH
INTERIM APPLICATION NO. 4705 OF 2022
IN
COMMERCIAL IP SUIT NO. 27 OF 2009
_______
Mr. Prateek Pansare a/w Mr. Aditya Chitale, Dr. Mohan Dewan, Mr. Sumedh
Ruikar, Mr. Sushant N. Tare i/by RKDewan Legal Services for Plaintiff.
Ms. Khushboo Jhunjhunwala a/w Jaanvi Chopra i/b Khaitan & Co. for the
Defendant.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 6th MARCH, 2026 P.C.
1. Learned counsel appearing on behalf of the Defendant, pursuant to the order dated 23rd February, 2026 seeks leave of the Court to file Additional Written Statement, this is opposed by learned counsel for the Plaintiff, who submits that no formal application is necessary. This is very surprising, since liberty was granted in the order dated 23 rd February, 2026 to make a mention, however, since such objection has been raised, let a formal application be filed, which will be considered.
[ARIF S. DOCTOR, J.] Areeb ::: Uploaded on - 06/03/2026 ::: Downloaded on - 06/03/2026 22:31:00 :::