Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 27 October, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
21-COMIP-10-2007.doc
GANESH
SUBHASH
LOKHANDE
Digitally signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GANESH SUBHASH
LOKHANDE
Date: 2021.10.27 ORDINARY ORIGINAL CIVIL JURISDICTION
18:26:50 +0530
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP. SUIT NO. 10 OF 2007
WITH
INTERIM APPLICATION (L) NO. 2801 OF 2021
IN
COMMERCIAL IP. SUIT NO. 10 OF 2007
WITH
COMMERCIAL IP. SUIT NO. 27 OF 2009
WITH
INTERIM APPLICATION (L) NO. 2797 OF 2021
IN
COMMERCIAL IP SUIT NO. 27 OF 2009
Parle Products Private Limited .. Plaintiff
Vs.
Parle Agro Private Limited .. Defendant
Ms.Urvi Karolia a/w. Aditya Chitale, Avinash Belge and Vidhi Maniar
i/b. R. K. Dewan Legal Services for the Plaintiff.
Mr.Hiren Kamod a/w. Nishad Nadkarni & Khushboo Jhunjhunwala i/b.
Khaitan & Co. for the Defendant.
CORAM :- B.P.COLABAWALLA, J.
DATE :- 27th OCTOBER, 2021.
P. C.:
1. On 21st September, 2021, the time to complete the cross- examination of PW-2 was extended by a period of one month from the Ganesh Lokhande 1/2 21-COMIP-10-2007.doc said date. The matter was therefore directed to be placed on board today under the caption "direction".
2. Today, when the matter is called out, I am informed that the cross-examination of PW-2 is not yet complete and the parties want further time to complete the cross-examination.
3. In these circumstances, with the consent of the parties, the time to complete the cross-examination of PW-2 is extended by a period of two months from today.
4. It is made clear that no further extension will be granted for completing the cross-examination of PW-2.
5. Place the matter on board for direction on 22nd December, 2021.
6. All parties to act on an authenticated copy of this order digitally signed by the Personal Assistant /Private Secretary/Associate of this Court.
(B. P. COLABAWALLA, J.) Ganesh Lokhande 2/2