Bombay High Court
Marico Limited vs Trent Hypermarket Private Limited on 16 August, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
12-IA(L)-19311-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 19311 OF 2024
IN
COMMERCIAL SUIT (L) NO. 19166 OF 2024
Marico Limited ...Applicant
Versus
Trent Hypermarket Private Limited ...Respondent
WITH
INTERIM APPLICATION (L) NO. 25461 OF 2024
IN
INTERIM APPLICATION (L) NO. 19311 OF 2024
***
Mr.Virag Tulzapurkar, Senior Advocate a/w Hiren Kamod, Prem
K. a/w Sagar Vichare i/by Abhishek Adke for plaintiff in COMIP
(L)/19166/2024 and Applicant in IA(L)/19311/2024.
Adv. Rashmin Khandekar a/w Alhan K. and Hitisha Patel i/by
Rahil Siddiqui for Defendant in COMIP/19166/2024 and
Respondent in IA(L)/19311/2024 and applicant in
IA(L)/25461/2024.
Mr. Ashutosh H. Kane a/w Ms. Maitri Asher and Mr. Kanak
Kadam i/by W. S. Kane and Co. for Respondent No.7.
Digitally signed
by ETHAPE
ETHAPE DNYANESHWAR
DNYANESHWAR ASHOK
ASHOK
Date: 2024.08.19
15:14:00 +0530
***
CORAM : N. J. JAMADAR, J.
DATE : 16th AUGUST 2024
PC.:
1. Heard the learned Counsel for the parties.
2. The learned Counsel for Defendant seeks leave to tender an affidavit-in-reply.
D.A.ETHAPE 1 of 2 ::: Uploaded on - 19/08/2024 ::: Downloaded on - 24/08/2024 05:39:07 ::: 12-IA(L)-19311-2024.doc
3. Leave granted. Affidavit-in-reply is taken on record.
4. The learned Counsel for plaintiff seeks leave to tender affidavit-in-rejoinder.
5. Leave granted.
6. Affidavit-in-rejoinder is taken on record.
7. The learned Counsel for Defendant seeks leave to tender affidavit in sur-rejoinder.
8. Affidavit in sur-rejoinder is also taken on record.
9. Interim Application (L) No. 25461 of 2024 shall be heard alongwith Interim Application (L) No.19311 of 2024.
10. Stand over to 30th August 2024.
(N. J. JAMADAR, J.)
D.A.ETHAPE 2 of 2
::: Uploaded on - 19/08/2024 ::: Downloaded on - 24/08/2024 05:39:07 :::