Bombay High Court
Parle Products Pvt. Ltd vs Parle Agro Pvt. Ltd on 21 January, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 2 M-COMIP-27-2009.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 27 OF 2009
WITH
COMMERCIAL IP SUIT NO. 10 OF 2007
Parle Products Pvt. Ltd. ... Plaintif
Versus
Parle Agro Pvt. Ltd. ... Defendant
Mr. Ramesh Gajria instructed by Gajria and Co. for the Plaintif.
Mr. Hiren Kamod instructed by Khaitan & Co. for the Defendant.
CORAM : S.J. KATHAWALLA, J.
DATED : 21st JANUARY, 2019 P.C.:
1. Not on board. Upon mentioning taken on board.
2. Khaitan & Co. undertakes to file Vakalatnama on behalf of the Defendant within a period of one week from today. The undertaking is accepted.
3. On 8th January, 2019, this Court passed the following order :-
"The Commissioner shall start recording the evidence on day-to-day basis from 21st January, 2019 between 5.00 p.m. to 7.00 p.m. He shall submit his report to this Court on 28th January, 2019. Stand over to 28th January, 2019."
4. I am informed that the Defendant have changed their Advocates and therefore, some more time is required to proceed with the recording of cross-examination of PW-
1. In view thereof, the Commissioner shall start recording the evidence on day-to-day ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 01:01:35 ::: kpd 2 / 2 M-COMIP-27-2009.doc basis from 4th February, 2019 between 5.00 p.m. and 7.00 p.m. He shall submit his report to this Court on 11th February, 2019.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 01:01:35 :::