Bombay High Court
Thompson Coburn Llp And 2 Ors vs Maharashtra Hybrid Seed Company ... on 21 June, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
902-MPL-64-2019.DOC
Jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
MISCELLANEOUS PETITION (L) NO.64 OF 2019
Thompson Coburn LLP & Ors. ...Petitioners
V/s.
Maharashtra Hybrid Seed Company Ltd. ... Respondent
Mr. H.W. Kane, with Mr. Manvendra Kane, Ms. Tanya Srivastava
and Mr. Achuthan Sreekumar i/b W.S. Kane & Co. for the
Petitioners.
Mr. Rashmin Khandekar with Mr. Anshul Saurastri and Ms. Janhvi
Chadha i/b. Krishna & Saurastri Associates LLP for the
Respondent.
CORAM: R. I. CHAGLA, J.
DATE: 21ST JUNE, 2019 PC:-
1. At this stage the learned Counsel for the Petitioners is only pressing prayer (e) for the setting up a Confidentiality Club consisting of the persons stated in paragraph 15 of the Petition on the lines stated in paragraph 14 of the Petition. This Petition concerns Letters Rogatory and for the Respondents to designate a person who would depose to and give testimony regarding the subjects identified in the Letters Rogatory dated 19th February, 2019 and which are set out in schedule A and B to the said Letters Rogatory. For which it would be necessary for the Respondent to 1/3 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 22/06/2019 06:07:01 ::: 902-MPL-64-2019.DOC be served a copy of Letters Rogatory by the Petitioners for him to designate such persons. The learned Counsel for the Respondent states that he has no real opposition to the Petition and only would require to designate appropriate persons. He has also requested for costs of legal expenses and travel expenses of the persons, who would depose to and give testimony to be borne by the Petitioners. The request made by the learned Counsel for the Respondent is granted.
2. Accordingly, prayer (e) is granted at this stage and necessary directions are issued for setting up a confidentiality Club consisting of persons stated in paragraph 15 of the Petition on lines stated in paragraph 14 of the Petition.
3. The Petitioners are also directed to serve the copy of Letters Rogatory within a period of two days upon the Advocates of the Respondent. Pursuant to which the Respondent is directed to give the names of the representatives of the Respondents including the lawyers who would be part of the confidentiality. The names of such persons will be communicated by the Respondent to the Petitioners.
4. The Petitioners have tendered the original Letters Rogatory in a sealed envelop to this Court and after perusing the Letters 2/3 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 22/06/2019 06:07:01 ::: 902-MPL-64-2019.DOC Rogatory, the same is returned to the Petitioners. The Petitioners undertake to produce the Letters Rogatory as and when required.
5. Place the Petition on 25th June, 2019.
( R I. CHAGLA, J. ) 3/3 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 22/06/2019 06:07:01 :::