Bombay High Court
Marico Limited vs Trent Hypermarket Private Limited on 1 July, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
17-IA(L)-19311-2024 (OS).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 19311 OF 2024
IN
COMMERCIAL IP RIGHTS SUITS (L) NO. 19166 OF 2024
Marico Limited ...Applicant/orig. Plaintiff.
In the matter between
Marico Limited ...Plaintiff
Versus
Trent Hypermarket Private Limited ...Defendant
Mr.Virag Tulzapurkar, senior Advocate a/w Hiren Kamod, Mr. Abhishek
Adke and Nimish Gavali for applicant/plaintiff.
Mr. Venkatesh Dhond, Senior Advocate a/w Rashmin Khadekar i/by
ETHAPE
Digitally signed
by ETHAPE
DNYANESHWAR
Karishma Shirke/Merchant for defendant.
DNYANESHWAR ASHOK
ASHOK Date:
2024.07.02
09:30:17 +0530
CORAM: N. J. JAMADAR, J.
DATE : 1st JULY 2024 P.C.
1. Heard the learned Counsel for the parties.
2. Mr.Dhond, the learned Senior Counsel for the Defendant seeks time to file affidavit-in-reply.
Let affidavit-in-reply on behalf of defendant be filed within a period of one week and copy served on the plaintiff.
3. Stand over to 11th July 2024.
( N. J. JAMADAR, J. ) D.A.Ethape 1/1 ::: Uploaded on - 02/07/2024 ::: Downloaded on - 03/07/2024 12:28:40 :::