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Bombay High Court

Unilever Plc. And Anr vs Pawan Saini on 8 February, 2021

Author: G.S. Patel

Bench: G.S. Patel

26-IAL10134-2020 IN COMIPL10129-2020.DOC Atul IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION IN ITS COMMERCIAL DIVISION INTERIM APPLICATION (L) NO. 10134 OF 2020 IN COMM IP SUIT (L) NO. 10129 OF 2020 WITH LEAVE PETITION (L) NO. 10136 OF 2020 Unilever PLC & Anr ...Plaintiff Versus Pawan Saini ...Defendantf Mr Vinod Bhagat, with Radhika Mehta, i/b GS Hegde & VA Bhagat, for the Plaintifss Mr DN Kher, Court Receiver, is presents CORAM: G.S. PATEL, J DATED: 8th February 2021 PC:-

Digitally signed by Atul G. Atul G. Kulkarni 1. There waf an ex parte ad-interim order dated 4th January Kulkarni Date:

2021.02.09 11:17:42 2021. After the Court Receiver appointed by that order executed hif +0530 commiffion, it waf found that there waf an infringement and paffing of caufe of action to be made out in refpect of three additional markf.

8th February 2021 26-IAL10134-2020 IN COMIPL10129-2020.DOC

2. Mr Bhagat tenderf draft amendmentf. Thefe are taken on record, and marked 'B1' for identifcation with today'f date.

3. He feekf leave to amend. Leave granted. Amendment to be carried out on or before 22nd February 2021 without need of reverifcation.

4. The Defendant haf been ferved with the unamended plaint, the unamended Interim Application, the claufe XIV Petition, and a copy of the amendment.

5. In view of thif, the claufe XIV Petition if taken up. It if made abfolute.

6. The amended plaint and the amended Interim Application are to be ferved on the Defendantf on or before 1ft March 2021.

7. An Afdavit in Reply, if any, if to be fled and ferved on or before 31ft March 2021. Afdavit in Rejoinder may be fled and ferved on or before 30th April 2021.

8. Liberty to the Plaintiff to apply for further ad-interim relieff after amendment.

9. Lift the Interim Application for directionf, and for fxing a date of hearing, on 7th June 2021.

8th February 2021 26-IAL10134-2020 IN COMIPL10129-2020.DOC

10. The previouf order dated 4th January 2021 will continue, but, in addition, there will be an ad-interim order in termf of prayer claufe (c) on the caufe of action in paffing of.

11. Liberty to the Defendant to apply for a variation, modifcation, or recall of thif order after at leaft feven clear working dayf' prior written notice to the Advocatef for the Plaintiff.

12. Thif order will be digitally figned by the Private Secretary of thif Court. All concerned will act on production of a digitally figned copy of thif order.

(G. S. PATEL, J) Page 3 of 3 8th February 2021