Bombay High Court
Phonographic Performance Limited vs Grand Arsh on 11 August, 2025
Megha 57_iaL_16049_2023.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.16049 OF 2023
IN
COMMERCIAL IP SUIT (L) NO.16024 OF 2023
Phonographic Performance Limited ...Applicant/
Plaintiff
V/s.
Grand Arsh ...Respondent/
Defendnat
______________
Mr. Amogh Singh with Mr. Asmant Nimbalkar i/b. Mr. D.P.
Singh for the Plaintiff.
______________
CORAM: SANDEEP V. MARNE, J.
DATED: 11 AUGUST 2025.
P.C.:
1) The Suit and the Interim Application have been restored by order dated 26 June 2025. However, it appears that after restoration of the Suit and the Interim Application, the Defendant has not been served.
2) Mr. Singh, the learned counsel appearing for the Plaintiff seeks leave of the Court to serve the Defendant with private notice intimating it the next date of hearing.Page No. 1 of 2
11 August 2025 Megha 57_iaL_16049_2023.docx
3) List the Interim Application for further consideration on 30 September 2025.
4) Ad-interim relief granted earlier to continue till the next date of hearing.
[SANDEEP V. MARNE, J.] Signed by: Megha S. Parab Page No. 2 of 2 Designation: PA To Honourable Judge 11 August 2025 Date: 12/08/2025 12:26:09