Bombay High Court
Kmp Electro Private Limited vs K. Madhana Gopal on 14 December, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
M2-IAL 17720.2023 COMIPL 17398.2023.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION (L) NO. 17720 OF 2023
IN
COMMERCIAL IPR SUIT (L) NO. 17398 OF 2023
KMP Electro Private Limited ...Applicant/
Plaintiff
Versus
K. Madhana Gopal & Ors. ...Defendants
----------
Mr. Ronak Shah, i/by Dhru & Co. Advocate for Defendant Nos. 1
and 2.
----------
CORAM : R.I. CHAGLA, J.
DATE : 14TH DECEMBER, 2023.
ORDER :
1. Matter mentioned. Not on board, taken on board.
2. By praecipe bearing today's date, the learned Advocate for the Defendant Nos. 1 and 2 has sought leave to file compilation of documents.
3. Accordingly, leave is granted.
1/2 ::: Uploaded on - 14/12/2023 ::: Downloaded on - 16/12/2023 04:39:18 :::M2-IAL 17720.2023 COMIPL 17398.2023.doc
4. The learned Advocate for the Defendant Nos.1 and 2 is permitted to file compilation of documents within a period of one week from the date of this order.
5. Praecipe is accordingly disposed of.
[R.I. CHAGLA, J.] 2/2 ::: Uploaded on - 14/12/2023 ::: Downloaded on - 16/12/2023 04:39:18 :::