Bombay High Court
Gtm Teleshopping Private Limited vs John Deo (Ashok Kumar) And 42 Ors on 21 February, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp M nmcd 573 of 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION NO.573 OF 2019
IN
NOTICE OF MOTION (L) NO.879 OF 2017
IN
COMMERCIAL IP SUIT NO.230 OF 2018
GTM Teleshopping Pvt. Ltd. ... Applicant/Plaintiff
versus
Mr. John Doe (Ashok Kumar) & Ors. ... Defendants
Mr. B.N.Poojari I/by M/s. Asian Patent Law, for Applicant.
CORAM: S.J. KATHAWALLA, J.
DATE: 21st FEBRUARY, 2019 P.C.:
1. Not on board. Upon mentioning, taken on board.
2. Perused the Notice of Motion and the Affidavit in support thereto. The Notice of Motion (L) No.879 of 2018 stood dismissed since the Advocate for the Plaintiff failed to remove office objections in compliance with the order dated 4 th December, 2018 passed by this Court. None of the Defendants were present when the conditional order was passed by this Court. In view thereof, the Notice of Motion is allowed; delay in filing the present Notice of Motion is condoned; Notice of Motion (L) No.879 of 2018 is restored to file and the ad-interim order passed by this Court dated 22nd January, 2018 is restored and continued. Time to remove office objections raised in Notice of Motion (L) No.879 of 2018 is extended by one week 1/2 ::: Uploaded on - 22/02/2019 ::: Downloaded on - 20/03/2019 19:26:30 ::: ssp M nmcd 573 of 2019.doc from today.
2. The above Notice of Motion is accordingly disposed of.
( S.J.KATHAWALLA, J. ) 2/2 ::: Uploaded on - 22/02/2019 ::: Downloaded on - 20/03/2019 19:26:30 :::