Bombay High Court
Parle Products Pvt. Ltd. vs Parle Agro Pvt. Ltd. on 4 November, 2025
2025:BHC-OS:20050 1/2 6-COMIP-10-2007 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO. 10 OF 2007
WITH
INTERIM APPLICATION NO.4689 OF 2022
WITH
COMMERCIAL IP SUIT NO. 27 OF 2009
WITH
INTERIM APPLICATION NO.4705 OF 2022
IN
COMMERCIAL IP SUIT NO. 27 OF 2009
Parle Products Private Limited ...Plaintiff
Versus
Parle Agro Pvt. Ltd. ...Defendant
_______
Mr. Prateek Pansare a/w Mr. Aditya Chitale, Mr. Sumedh Ruikar, Mr. Prashant
Shetty and Mr. Saikiran Mergu i/b RKD Dewan Legal Services, for the Plaintiff.
Mr. Hiren Kamod a/w Ms. Khushboo Jhunjhunwala and Ms. Jaanvi Chopra i/b
Khaitan & Co., for the Defendant.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 4th NOVEMBER 2025
P.C.
1. Learned counsel for the Plaintiff today seeks an extension of time of a period of eight weeks to file the affidavit of evidence of two further witnesses. There is very fairly no opposition to this request.
2. Hence, time to file affidavit of evidence of two further witnesses is extended by a period of eight weeks from today.
3. Stand over to 13th January 2026 under the caption "For Direction".
Vaibhav
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2/2 6-COMIP-10-2007 (OS).DOC
4. Since Interim Application No.4689 of 2022 and Interim Application No.4705 of 2022 have already been disposed of, the same are to be removed from the board.
[ARIF S. DOCTOR, J.] Vaibhav ::: Uploaded on - 06/11/2025 ::: Downloaded on - 06/11/2025 21:16:10 :::