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Bombay High Court

Godaddy India Web Services Pvt Ltd vs Marico Limited on 20 August, 2025

                                       1/2                       40-IA(L)-24516-2024.doc




                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                               IN ITS COMMERCIAL DIVISION
                    INTERIM APPLICATION (L) NO.24516 OF 2024
                                              IN
                     COMMERCIAL IP SUIT (L) NO.24196 OF 2024
 Marico Limited                                          ...Applicant/Plaintiff
         Versus
John Doe Ashok Kumar & Ors.                              ..Defendants
                                             WITH
                     INTERIM APPLICATION (L) NO.1254 OF 2025
                                              IN
                     COMMERCIAL IP SUIT (L) NO.24196 OF 2024
 Godaddy India Web Services Pvt. Ltd.                    ...Applicant/Plaintiff
         Versus
Marico Limited                                           ...Defendant
                                             -----
Mr. Hiren Kamod a/w Ms. Aasif Navodia, Khushboo Jhunjhunwala a/w Ms.
Jaanvi Chopra and Ms. Rakshita Singh i/b Khaitan & Co., for the
Applicant/Plaintiff.
Ms. Mansi Kaku a/w Debarshi Dutta, Mrinal Ojha, Arjun Mookherjee, Nikita
Rathi, Nikhil Gupta i/b Biswadeep Chakravarty, for Defendant No.5.
                                             -----
                                       CORAM : ARIF S. DOCTOR, J.
                                       DATE          : 20 th AUGUST, 2025.

P.C:

1. Mr. Kamod, today submitted that Mrs. Neha Pasi the Senior Branch Manager of Canara Bank, Patparganj Branch, New Delhi has finally filed an affidavit of disclosure as was directed by the order dated 12th March 2025. He submits that while the affidavit does have certain disclosures, he seeks Vaibhav ::: Uploaded on - 25/08/2025 ::: Downloaded on - 29/08/2025 22:38:49 ::: 2/2 40-IA(L)-24516-2024.doc time to take instructions. At his request, stand over to 3rd September 2025.

2. Ad-interim relief granted earlier, to continue till the next date.

3. Let the Interim Application (L) No.1254 of 2025 remove from the board, since the same is already been disposed of by order dated 7th May 2025.

[ARIF S. DOCTOR, J.] Vaibhav ::: Uploaded on - 25/08/2025 ::: Downloaded on - 29/08/2025 22:38:49 :::