Bombay High Court
Sanjay Soya Pvt Ltd vs Narayani Trading Company on 11 December, 2020
Author: K.R.Shriram
Bench: K.R.Shriram
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.5011 OF 2020
IN
COMMERCIAL IP SUIT (L) NO.5009 OF 2020
ALONGWITH
LEAVE PETITION (L) NO.5014 OF 2020
Sanjay Soya Pvt Ltd. ....Plaintiff
V/s.
Narayani Trading Company ....Defendant
Mr. Jay Shah a/w Ms. Janhvi Chadha i/b Krishna & Saurastri Associates LLP
for Plaintiff/Applicant;
Mr. Pritesh Burad a/w Mr. Chinmay Paradkar i/b Pritesh Burad Associates
for Defendant;
Mr. N. A. Bandodkar, 2nd Asstt. to Court Receiver present.
CORAM : K.R.SHRIRAM, J.
DATED : 11th DECEMBER 2020 P.C. :
1 Mr. Burad appearing for defendant undertakes to file vakalatnama within one week from today. Undertaking accepted.
2 Court receiver's report no.193 of 2020 is taken on record. 3 Mr. Burad states that court receiver has seized two brands, i.e., Amrut and Soya Amrut and the suit is restricted only to Soya Amrut. Mr. Burad states that he will file an affidavit in reply to the interim application as also to the court receiver's report and to the petition under clause 14, within two weeks from today. Time granted.
4 Rejoinder, if any, to be filed and copy served within two weeks
Meera Jadhav
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thereafter.
5 Stand over to 19-1-2021 for hearing. Earlier orders to continue until
the next date.
(K.R.SHRIRAM, J)
Digitally
signed by
Meera Meera M.
Jadhav
M. Date:
Jadhav 2020.12.11
16:44:58
+0530
Meera Jadhav