Bombay High Court
Goldmines Telefilms Pvt. Ltd vs Achla Sabharwal on 4 March, 2021
Author: G.S. Patel
Bench: G.S. Patel
29-31-IAL-4402-2021+.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 4402 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 4398 OF 2021
Goldmines Teleflms Pvt Ltd ...Applicant/
Plaintif
Versus
Achla Sabharwal Sole Proprietress of Media ...Defendant
International
WITH
INTERIM APPLICATION (L) NO. 4429 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 4426 OF 2021
Goldmines Teleflms Pvt Ltd ...Applicant/
Plaintif
ARUN
RAMCHANDRA
Versus
SANKPAL
Sonal Sabharwal Sole Proprietress of Lifetime ...Defendants
Digitally signed by
ARUN
Entertainment & Anr
RAMCHANDRA
SANKPAL
Date: 2021.03.05
11:03:45 +0530
Mr Zal Andhyarujina, Senior Advocate, with Mr Arup Dasgupta
Ms Shruti Sardesai, Ms Sonam Ghiya and Ms Jinal Shah, i/b
M/s Jhangiani, Narula & Associates, for the Plaintif in both
matters.
Mr Ashish Kamat, with A Bhadang, i/b Navin P Sachanandani, for
the Defendant in both matters.
Page 1 of 2
4th March 2021
29-31-IAL-4402-2021+.DOC
CORAM: G.S. PATEL, J
DATED: 4th March 2021
PC:-
1.Affidavit in Repld to be fled and served on or before 12th March 2021. Affidavit in Rejoinder, if and, to be fled and served on or before 19th March 2021.
2. The parties agree that neither is to initiate or proceed with and criminal proceedings against each other or against the other licensees of each, while the matter is pending in this Court.
3. List the matter for hearing on 24th March 2021.
4. This order will be digitalld signed bd the Personal Assistant of this Court. All concerned will act on production of a digitalld signed copd of this order.
(G. S. PATEL, J) Page 2 of 2 4th March 2021