Bombay High Court
Kross Television India Pvt. Ltd. And Anr vs Vikhyat Chitra Productions And 7 ... on 26 February, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 4.NMCD-510-2017.doc
Digitally
signed by
Gauri A.
Gauri A. Gaekwad
Gaekwad Date:
2021.02.26 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
18:26:35
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL NOTICE OF MOTION NO.510 OF 2017
WITH
COMMERCIAL NOTICE OF MOTION NO.519 OF 2017
WITH
COMMERCIAL NOTICE OF MOTION NO.775 OF 2017
WITH
THIRD PARTY NOTICE NO.3 OF 2017
IN
COMMERCIAL IP SUIT NO.571 OF 2017
Kross Television India Pvt. Ltd. & Anr. ....Plaintiffs
V/s.
Vikhyat Chitra Productions & Ors. ....Defendants
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Ms. Zalak Mody i/b. A & P Partners for plaintiffs.
Ms. Bhavika Tiwari a/w. Mr. Hetal Thakkore and Mr. Kunal Parekh i/b.
M/s. Thakore Jariwala and Associates for defendant no.9.
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CORAM : K.R.SHRIRAM, J.
DATED : 26th FEBRUARY 2021 P.C. :
1 Parties have not signed the consent terms. The lawyers are coming up with all unacceptable excuses for not signing the consent terms and the attempt seems to be only to drag on the proceedings. 2 Stand over to 7th April 2021 for hearing on which date no adjournment will be granted and if parties do not go on with the matter, the suit may itself get dismissed.
(K.R. SHRIRAM, J.) Gauri Gaekwad