Bombay High Court
Marico Limited vs Ashok Kumar on 10 December, 2025
503-IAL-31795-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.31795 OF 2025
IN
COMMERCIAL IP SUIT (L) NO. 31518 OF 2025
Marico Limited ...Plaintiff
Versus
Ashok Kumar ...Defendant
VISHAL ------------
SUBHASH
PAREKAR Mr Anil Shete a/w. Niyati Davawala i/by Davawala and Co. for the
Digitally signed by
VISHAL SUBHASH
PAREKAR
Applicant/Plaintiff.
Date: 2025.12.11
10:46:59 +0530 ------------
CORAM : SHARMILA U. DESHMUKH, J.
DATE : DECEMBER 10, 2025
P. C. :
1. Mentioned. Not on board. Taken on board.
2. The Application has been moved for extension of time for execution of ad-interim order at additional locations.
3. By order of 7th October, 2025, ad-interim relief was granted and Court Receiver came to be appointed with powers under Order XL, Rule 1 and Order XXXIX, Rule 7 of Code of Civil Procedure, 1908.
4. Mr. Shete, would submit that order came to be executed in respect of few locations, however, subsequently, impugned marks were found at some other locations and therefore, seeks extension of Vishal Parekar 1 of 2 ::: Uploaded on - 11/12/2025 ::: Downloaded on - 11/12/2025 20:43:41 ::: 503-IAL-31795-2025.doc time granted by order by 7th October, 2025. In view of above, time to execute the order by Additional Special Receiver is extended by period of five weeks from today.
5. The Additional Special Receiver to submit report to the Court Receiver by email on or before 15th January, 2026.
6. The Court Receiver shall in turn submit its report by 22 nd January, 2026.
7. List the Application for further consideration on 23 rd January, 2026.
8. Ad-interim relief granted earlier to continue till the next date.
[SHARMILA U. DESHMUKH, J.]
Vishal Parekar 2 of 2
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