Bombay High Court
Parle Agro Pvt. Ltd vs Mody Beverages Pvt. Ltd on 4 February, 2020
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 544 OF 2017
In
EXECUTION APPLICATION 1333 OF 2017
Parle Agro Pvt. Ltd. ....Petitioner
V/S
Mody Beverages Pvt. Ltd. ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 4th February, 2020
P.C. :
Due to paucity of time the matter is adjourned to 11/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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