Bombay High Court
Chaurang And 2 Ors. vs Shemaroo Entertainment Ltd. And 27 Ors. on 11 December, 2025
Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 11th December, 2025 FOR DIRECTION TO VERIFY STATUS :
63 COMIP/218/2021 ) Mr. Saharsh Sakhare i/b. Bina Pai, Advocate with ) for the plaintiff.
connected matters )
) Ms. Kalyani Paurikar i/b. Mahesh Mahadgut,
) Advocate for defendant nos. 1 to 11.
)
) P.C.: In view of Sheriff's Report dated 16.06.2023, ) defendant no. 13 refused to accept service of ) Writ of Summons. Further, service against ) defendant nos. 17, 21 and 27 is returned with ) endorsement 'Left'. The plaintiff till date, did ) not take any steps to serve these defendants.
) ) It appears that defendant nos. 1 to 12 and 19 ) filed their Written Statement. ) ) Ld. Advocate for the plaintiff made a ) statement that he has served all defendants ) including defendant nos. 13 to 16, 18, 20, 22 ) to 26 and 28, by way of personal service. He ) will file affidavit of service accordingly. ) ) It appears that defendant no. 28 filed ) Vakalatnama on 18.02.2020. But there is no ) date of service of Writ of Summons upon ) defendant no. 28. Hence, suit is for filing ) affidavit of service by the plaintiff with respect ) to service upon aforesaid defendants. ) ) Defendant no. 19 filed Interim Application (L) ) No. 25628 of 2021 for deletion. The plaintiff ) has not filed Reply. Interim Application is for ) removal of office objections and reply of ) plaintiff.
) ) The plaintiff filed Interim Application No. 995 ) of 2020 for temporary injunction against ) defendants. The Hon'ble Court vide Order ) dated 18.02.2020 has rejected ad-interim ) relief. Thereafter, the plaintiff filed ::: Uploaded on - 12/12/2025 ::: Downloaded on - 12/12/2025 23:10:09 ::: 2 Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 11th December, 2025 contd.... ) Commercial Appeal (L) No. 119 of 2020 COMIP/218/2021 ) against rejection of ad-interim injunction. As with ) per say of Ld. Advocate for the plaintiff, said connected matters ) Appeal is rejected under O.S.Rule 986 for non-
) compliance of office objections and they have ) filed Interim Application for restoration.
)
) Defendant no. 1 has filed Reply to aforesaid
) Interim Application. Therefore, aforesaid
) Interim Application is on the stage of hearing
) and final disposal.
Date : 11.12.2025 Prothonotary and Senior Master
Digitally
signed by
RAJEEV
RAJEEV VIJAY
VIJAY ACHARYA
ACHARYA Date:
2025.12.12
15:59:06
+0530
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