Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 21 September, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
6. COMIP 10-2007 with COMIP 27-2009.odt
LAXMI
SUBHASH IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONTAKKE
Digitally signed by
ORDINARY ORIGINAL CIVIL JURISDICTION
LAXMI SUBHASH
SONTAKKE
Date: 2021.09.21
18:02:39 +0530 IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 10 OF 2007
WITH
INTERIM APPLICATION (L) NO. 2801 OF 2021
IN
COMMERCIAL IP SUIT NO. 10 OF 2007
Parle Products Private Limited ... Plaintif
Vs.
Parle Agro Private Limited ... Defendant
WITH
COMMERCIAL IP SUIT NO. 27 OF 2009
WITH
INTERIM APPLICATION (L) NO. 2797 OF 2021
IN
COMMERCIAL IP SUIT NO. 27 OF 2009
.....
Mr. Avinash Belge with Mr. Aditya Chitale & Vidhi Maniar
along with Urvi Karolia i/b R. K. Dewan Legal Services for the
Plaintif in both matters.
Mr. Hiren Kamod with Mr. Nishad Nadkarni, Aasif Navodia &
Khushboo Jhunjhunwala i/b Khaitan & Co. for the Defendant.
.....
CORAM :- B.P.COLABAWALLA, J.
DATE :- SEPTEMBER 21, 2021.
P. C.:
Laxmi 1/2
6. COMIP 10-2007 with COMIP 27-2009.odt
1. Time to complete the cross-examination of PW2 is extended by a period of one month from today.
2. Place the above matter on 27 th October, 2021 'for directions'.
3. All parties to act on an authenticated copy of this order digitally signed by the Personal Assistant /Private Secretary/Associate of this Court.
(B. P. COLABAWALLA, J.) Laxmi 2/2