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Bombay High Court

Bharat Bhogilal Patel vs M/S. Tvs Electronics Limited on 25 March, 2026

                                                 1/2           19-COMIP-359-2017 (OS).DOC



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                  IN ITS COMMERCIAL DIVISION


                            COMMERCIAL IP SUIT NO. 359 OF 2017


Bharat Bhogilal Patel                                                   ...Plaintiff
           Versus
M/s. TVS Electronics Limited & Ors,                                     ...Defendants
                                                WITH
                          IN PERSON APPLICATION NO. 127 OF 2016
                                                WITH
                            NOTICE OF MOTION NO. 1604 OF 2019
                                                WITH
                             NOTICE OF MOTION NO. 820 OF 2018
                                                WITH
                            COMMERCIAL IP SUIT NO. 927 OF 2018
                                                WITH
                            NOTICE OF MOTION NO. 1593 OF 2019
                                                WITH
                           COMMERCIAL IP SUIT NO. 1156 OF 2018
                                               _______
Mr. Bhuvan Singh a/w Ms. Jinal Shah a/w Ms. Shweta Rathod i/b Elixir Legal
Services for the Plaintiff.
Mr. Ashutosh Kane a/w Ms. Vedangi Soman i/b W.S. Kane & Co. for the
Defendant.
Mr. Vinit Jain a/w Mr. Gaurav Mhatre a/w Ms. Shazia Ansari for Defendant No.
2.
                                               _______
                                       CORAM      :      ARIF S. DOCTOR, J.
                                       DATE       :      25th MARCH, 2026


P.C.


1. An Affidavit in Reply on behalf of the Defendant No. 2 has been tendered, Areeb ::: Uploaded on - 26/03/2026 ::: Downloaded on - 26/03/2026 21:58:11 ::: 2/2 19-COMIP-359-2017 (OS).DOC which is pursuant to the directions issued by this Court, the same is taken on record.

2. Request for time was made on the ground that Mr. Kane is today unavailable.

3. Stand over to 18th April, 2026 at 3:00 p.m. [ARIF S. DOCTOR, J.] Areeb ::: Uploaded on - 26/03/2026 ::: Downloaded on - 26/03/2026 21:58:11 :::