Bombay High Court
Hab Pharmaceuticals And Research Ltd ... vs Regain Laboratories And Anr on 22 August, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
Praecipe07-IA.L.23712.2022.doc
TAUSEEF LAIQUEE
FAROOQUI
Date: 2022.08.24
10:50:37 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.23712 OF 2022
IN
COMMERCIAL IP SUIT (L) NO.23705 OF 2022
Hab Pharmaceuticals &
Research Ltd. & Anr. ...Applicants/Plaintiffs
In the matter between:-
Hab Pharmaceuticals &
Research Ltd. & Anr. ...Plaintiffs
Versus
Regain Laboratories & Anr. ...Defendants
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Mr. Alankar Kirpekar i/by Mr. Shekhar Bhagat and Neelaja A.
Kirpekar for Applicants/Plaintiffs.
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CORAM : R. I. CHAGLA, J.
DATED : 22nd AUGUST, 2022.
P.C.
1. The matter is mentioned. Not on board, taken on board.
2. By praecipe dated 22nd August 2022, the Applicants/Plaintiffs have sought a modifcation of the order dated 22nd August 2022 by which this Court had granted ex-parte ad-
Tauseef 1 of 3 Praecipe07-IA.L.23712.2022.doc interim relief and appointed Court Receivers as well as Additional Special Receiver to execute the commission.
3. It appears that there are additional two premises at which the order needs to be executed and another Additional Special Receiver is required. The particulars of the Additional Special Receiver are as under:-
Name : Advocate Meghna Tyagi
Enrollment Number : D/3469/2019
Address : D-179, Lajpat Nagar 1, New Delhi -
110024.
Mobile No. : 8588926954
Email ID : [email protected]
4. Extension of time has been sought for submitting report by the Additional Special Receiver. Consequently, extension of time is sought for the Court Receiver to submit the Report.
5. Accordingly, the order dated 2nd August 2022, is modifed by appointing Additional Special Receiver Adv. Meghna Tyagi, who shall execute the order in terms of the order dated 2nd August 2022. The directions regarding the execution of the order in Tauseef 2 of 3 Praecipe07-IA.L.23712.2022.doc para 14 of the said order shall apply to the Additional Special Receiver appointed by this order. The Additional Special Receivers shall submit Report to the Court Receiver by 5th September 2022. The Court Receiver shall fle Report by 13 th September 2022. The order dated 2nd August 2022, accordingly stands modifed.
6. The ex-parte ad-interim order dated 2 nd August 2022, shall continue till 15th September 2022.
7. The matter shall be listed on 13th September 2022.
(R. I. CHAGLA, J.)
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