Bombay High Court
Inorbit Malls India Private Limited vs Pramukhanand Corporation Llp on 12 June, 2024
Author: R.I. Chagla
Bench: R.I. Chagla
26-IA(L) 16073.2023 in IA 3370.2023 in COMIP 248.2023.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.16073 OF 2024
IN
INTERIM APPLICATION NO. 3370 OF 2023
IN
COMMERCIAL IPR SUIT NO.248 OF 2023
Inorbit Malls (India) Private Limited ...Applicant/
Org. Plaintiff
In the matter between:
...Plaintiff
Inorbit Malls (India) Private Limited
Versus
Pramukhanand Corporation LLP ...Defendant
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Mr. Ashutosh Kane a/w Ms. Maitri Asher i/b W.S. Kane & Co. for the
Applicant/Plaintiff.
Mr. Hiren Kamod a/w Prem Khullar i/b Rahul Punjabi for Defendant.
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CORAM : R.I. CHAGLA, J.
DATED : 12TH JUNE, 2024.
ORDER :
1. The present Interim Application has been filed under Order KAVITA SUSHIL JADHAV 39 Rule 2A alleging breach by the Defendant of Order dated 16th Digitally signed by KAVITA SUSHIL JADHAV Date: 2024.06.13 17:51:52 +0530 June, 2023.
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2. Mr. Hiren Kamod, learned Counsel appearing for the Defendant has sought time to file Affidavit-in-Reply to the Interim Application. He states that in the Affidavit-in-Reply, the Defendant will show the compliance of the Order dated 16th June, 2023.
3. The Defendant shall file Affidavit-in-Reply on or before 19th June, 2024.
4. The Interim Application shall be placed on 21st June, 2024, High on Board.
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