Bombay High Court
Marico Limited vs Trent Hypermarket Private Limited on 5 March, 2026
Author: N. J. Jamadar
Bench: N. J. Jamadar
4 IA(L)-19311-24.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 19311 OF 2024
IN
COMM. I. P. SUIT (L) NO. 19166 OF 2024
Marico Limited ..Applicant/
Plaintifff
Versus
Trent Hypermarket Pvt. Ltd. ...Defendant
Mr. Hiren Kamod (through VC), Mr. Prem Khuller, Mr.
Abhishek Adke & Ms. Deepali Joshi, for the
Applicant/Plaintiff.
Mr. Prateek Pansare, Alhan Kayser, Ms. Varsha Vasave & Ms.
Gauri Sansare i/b Rahil Siddiqui, for the Defendant.
CORAM: N. J. JAMADAR, J.
DATE : 05th MARCH 2026 P.C.:
1. Heard the learned Counsel for the parties.
2. The learned Counsel for the applicant/plaintiff and defendant seek leave to submit written submissions to supplement oral arguments.
3. Leave granted.
4. Written submissions are taken on record.
5. Closed for orders.
[N. J. JAMADAR, J.] SAINATH, PA 1/1 ::: Uploaded on - 06/03/2026 ::: Downloaded on - 06/03/2026 22:23:39 :::