Bombay High Court
Dharampal Satyapal Foods Ltd vs Parle Products Pvt Ltd on 30 July, 2024
Author: R.I. Chagla
Bench: R.I. Chagla
24-COMMP 7.2024.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL MISCELLANEOUS PETITION NO.7 OF 2024
Dharampal Satyapal Foods Ltd. ...Petitioner
Versus
Parle Products Pvt. Ltd. ...Respondent
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Mr. Srinivas Bobde a/w Mr. Aman Sadiwala i/b Rashmikant and
Partners for the Petitioner.
Mr. Hiren Kamod a/w Lakshyaved R.Odhekar & Omkar N. M. for
Respondent No.1.
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CORAM : R.I. CHAGLA, J.
DATED : 30TH JULY, 2024.
ORDER :
1. Mr. Hiren Kamod, learned Counsel appearing for the Respondent No.1 has sought time to file Affidavit-in-Reply to the Commercial Miscellaneous Petition on the aspect of its maintainability.
KAVITA SUSHIL JADHAV Digitally signed
2. The Respondent No.1 shall file Affidavit-in-Reply within by KAVITA SUSHIL JADHAV Date: 2024.08.01 18:44:37 +0530 a period of two weeks from today.
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3. The Commercial Miscellaneous Petition shall be placed on 19th August, 2024.
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