Bombay High Court
Bhole Baba Real Estate Developers ... vs Shemaroo Enterprises Ltd on 13 August, 2025
50 ia(l) 27544-24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.27544 OF 2024
IN
COMMERCIAL IP SUIT NO. 46 OF 2022
Bhole Baba Real Estate Developers Private Limited ... Applicant.
Through Authorised Representative Shyam Lal
Gupta
Versus
Shemaroo Enterprises Ltd ... Respondents.
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Ms. Ankita Singhania a/w. K. Yagnik for the Applicant/Defendants.
Mr. Siddarth Joshi and Kaivalya Shetye for the Respondent-orig.Plaintiff.
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Coram : Sharmila U. Deshmukh, J.
Date : August 13, 2025 P.C. :
1. Learned counsel appearing for the Defendant seeks liberty to amend the Application filed under Order VII Rule 11 of the Code of Civil Procedure, 1908. She tenders the draft amendment. The same is taken on record.
2. Considering the nature of the amendment, the same is allowed.
Leave to amend the Interim Application (L) No.27544 of 2024 in terms of the draft amendment. Amendment to be carried out within period of two weeks. Liberty to the Plaintiff to file additional affidavit-in- reply within period of two weeks. Rejoinder, if any, to be filed within one week thereafter. List on 3rd September, 2025.
[Sharmila U. Deshmukh, J.] sa_mandawgad 1 of 1 Signed by: Sanjay A. Mandawgad Designation: PA To Honourable Judge Date: 16/08/2025 10:54:11