Bombay High Court
Anheuser Busch Inbev India Ltd vs Jagpin Breweries Limited on 18 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 nmcd-500-19(14).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
COMMERCIAL NOTICE OF MOTION NO.500 OF 2019
IN
COMMERCIAL IP SUIT NO.19 OF 2006
Anheuser Busch Inbev India Ltd. ..Plaintiff/Applicant
Vs.
Jagpin Breweries Ltd ..Defendant
WITH
COMMERCIAL NOTICE OF MOTION NO.533 OF 2019
IN
COMMERCIAL SUIT NO.110 OF 2012
Mr. Ashutosh Kane a/w Mr. Nikhil Sharma I/b Mr. H.W.Kane for Plaintiff
Mr. Aseem Naphade a/w Mr. S. J. Khera and Ms Lavina S. Khera I/b Mr. S.
J. Khera for Defendant/Applicant
CORAM : K.R.SHRIRAM, J.
DATE : 18th JUNE 2019 P.C.:
1 Mr. Naphade states that applicant has not served the copy of rectification to plaintiff. Mr. Naphade states that they will file a short affidavit including the copy of old and new rectification and all orders passed by APIAB and provide copy thereof to plaintiff within two weeks.
Response affidavit to be filed within one week. 2 It is made clear that if, within two weeks applicant do not file the affidavit as directed earlier, notice of motion will stand dismissed without further reference to this court.
3 Dr. Abhinav Chandrachud, having his office at 407, 4 th floor,
Meera Jadhav
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2/2 nmcd-500-19(14).doc
Gundecha Chamber, Fort, Mumbai, is appointed as an Amicus Curiae. Applicant shall provide a copy of the plaint, notices of motion and affidavits filed and to be filed to Dr. Abhinav Chandrachud, within two weeks from today. Notices of motion, if not dismissed by self operative order, be listed for hearing on 23rd July 2019.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 20/06/2019 ::: Downloaded on - 20/06/2019 22:33:35 :::