Bombay High Court
Kewal Kiran Clothing Limited vs Hasmukh Dedia on 17 February, 2020
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
39.NMCD.242.17..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 242 OF 2017
IN
COMMERCIAL IP SUIT NO. 340 OF 2017
Kewal Kiran Clothing Limited ..Plaintiff
Vs.
Hasmukh Dedia ..Defendant
Mr. Hiren Kamod i/b Gajria and Co, for the
Applicant/Plaintiff.
CORAM :- B.P.COLABAWALLA, J.
DATE :- FEBRUARY 17, 2020. P. C.:
Mentioned. I am informed that this matter has been fully argued before another Bench (S. J. Kathawalla, J.) and the same has been reserved for orders. In these circumstances, remove the matter from Board.
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