Wadia Movietone Pvt. Ltd vs Vishal Bhardwaj And 6 Ors on 19 July, 2019

[Cites 0, Cited by 1]

Bombay High Court

Wadia Movietone Pvt. Ltd vs Vishal Bhardwaj And 6 Ors on 19 July, 2019

Bench: K.R.Shriram

                                          1/2                            comip-211-17(2).doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY AND ORIGINAL CIVIL JURISDICTION
                     COMMERCIAL IP SUIT NO.211 OF 2017
                                   WITH
               COMMERCIAL NOTICE OF MOTION NO.154 OF 2017

Wadia Movietone Pvt Ltd                                ..Plaintiff
      Vs.
Vishal Bhardwaj & Ors                                           ..Defendants


Mr. Astad Randeria a/w Ms. Priyanka Kohimani, Ms. Ridhika Luthria, Ms.
Nirali Sanghavi and Ms. Chaitrika Patki I/b Khimani and Associates for
Plaintiff
Mr. Sanjeel Kadam I/b Kadam and Co. for Defendant Nos. 1 and 7;
Mr. Thomas George I/b Murudkar and Co. for Defendant No. 2;
Mr. Devashish Tiwari I/b Naik Naik and Co. for Defendant No. 3;
Ms. Sayalee Rajpurkar I/b Mohanish Chaudhari for Defendant Nos. 4 and 5;
Ms. Nikita Panse I/b Veritas Legal for Defendant No. 6.

                                           CORAM : K.R.SHRIRAM, J.

DATE : 19th JULY 2019 P.C.:

1 Counsel state that settlement has not come through because there is a huge gap between what is offered and what is expected. Counsel state that while parties may still try to put an end to the matter, as pleadings in the suit are completed, the parties will go ahead with the suit. 2 On or before 2nd August 2019 parties shall give inspection of their respective documents. If inspection is not given, such party will not be permitted to rely on such document. On or before 9th August 2019 statement of admission and denial with reasons for denial to be exchanged.

If the statement of admission and denial is not given, parties shall be Meera Jadhav ::: Uploaded on - 20/07/2019 ::: Downloaded on - 21/07/2019 01:13:40 ::: 2/2 comip-211-17(2).doc deemed to have admitted the existence of all the documents of the other side.

3 Suit be listed for issues on 19th August 2019 on which date parties shall come with agreed draft issues and a separate list of issues on which they are unable to agree. On the next date, if parties do not come with draft issues, they are put to notice that parties will be put to terms.

(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 20/07/2019 ::: Downloaded on - 21/07/2019 01:13:40 :::

Unlock Advanced Research with PRISMAI

Bombay High Court