Bombay High Court
Marico Limited vs Ashok Kumar on 23 July, 2025
55 IA(L)-12343-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 12343 OF 2025
IN
COMMERCIAL IP SUIT (L) NO. 12205 OF 2025
Marico Limited ...Applicant/Plaintiff
Versus
Ashok Kumar (unknown persons) ...Respondents/Defendants
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Mr. Hiren Kamod, Ms. Niyati Davawala, Mr. Anil Shete, Ms. Bipasha Bajaj, Ms.
Dhanashree Yeole i/b Davawala and Co. for Plaintiff.
Ms. S. S. Patil, Section Officer, Office of Court Receiver present.
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Coram : Sharmila U. Deshmukh, J.
Date : 23rd July, 2025. P. C. :
1. By order of 23rd April, 2025, ad-interim relief was granted and Court Receiver came to be appointed with powers under Order XL, Rule 1 and Order XXXIX, Rule 7 of Code of Civil Procedure, 1908.
2. Mr. Kamod would submit that order came to be executed in respect of few locations, however, subsequently, impugned marks were found at some other locations and therefore, seeks extension of time granted in order of 23 rd April, 2025. In view of above, time to execute the order by Additional Special Receiver is extended by period of four weeks from today.
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3. The Additional Special Receiver to submit the report to Court Receiver by email on or before 26th August, 2025.
4. The Court Receiver shall in turn submit its report by 3 rd September, 2025.
5. List the Application for further consideration on 3rd September, 2025.
6. Ad-interim relief granted earlier to continue till the next date.
[Sharmila U. Deshmukh, J.]
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