Bombay High Court
Parle Agro Pvt Ltd vs (Baf) Balaji Agro Foods And 5 Ors on 29 July, 2021
Author: K.R. Shriram
Bench: K.R. Shriram
Digitally signed 1/2 2(supplimentary)-ial-3895-21.doc
by MEERA
MEERA MAHESH
MAHESH JADHAV
Date:
JADHAV 2021.07.30 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
15:04:52 +0530
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.3895 OF 2021
IN
COMMERCIAL IP SUIT (L) NO.3893 OF 2021
Parle Agro Pvt Ltd. ....Plaintiff
V/s.
(BAF) Balaji Agro Foods & Ors ....Defendants
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Mr. Hiren Kamod a/w. Mr. Ramesh Gajria and Ms. Raina Gajria i/b. Gajria
and Co. for plaintiff/applicant.
Mr. D. N. Kher, Court Receiver present.
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CORAM : K.R. SHRIRAM, J.
DATED : 29th JULY 2021 P.C. :
1 Mr. Kamod states that in view of the covid pandemic not really easing, a Special Court Commissioner be appointed to execute the order dated 1 st March 2021 read with order dated 20 th May 2021. Mr. Kamod also seeks further time to execute since defendants are based in Agra. Plaintiff may execute through any of the following court commissioners:
1 Adv. Manoj Kumar Sahu, 237-D, Lane 4, Shashi Garden, Mayur Vihar-1, New Delhi-110091, Mobile No.:-
9654448699, 7982496731, Email:
[email protected], [email protected] 2 Adv. Amandeep Singh, 24/42A, Tilak Nagar, New Delhi-
110018, Mobile No.:- 9871799458, Email :-
[email protected] [email protected] 3 Adv. Gautam Panjwani, C-50, Sharda Puri, Mansarover Garden, New Delhi-110015, Mobile No.:- 9891212667, 9811217688, Email:- [email protected].
Meera Jadhav 2/2 2(supplimentary)-ial-3895-21.doc 2 The Special Court Commissioner shall through the Court Receiver submit a report on or before 31st August 2021. 3 The fees of the Court Commissioner is fixed at Rs.25,000/- per day plus out of pocket expenses. Ground transportation by air- conditioned car shall be arranged by plaintiff. If the Court Commissioner has to stay overnight, plaintiff shall make arrangement to lodge the Court Commissioner at a decent hotel befitting the status of the Court Commissioner. The fees and expenses of the Court Commissioner shall be paid directly to them by plaintiff within one week of receiving their invoice. In addition, plaintiff shall also pay a sum of Rs.50,000/- to the Court Receiver in addition to the regular fees of the Court Receiver.
4 Rest of the order of 1st March 2021 remains unaltered. 5 Stand over to 9th September 2021.
(K.R. SHRIRAM, J.) Meera Jadhav