Bombay High Court
Yamaha Hatsudoki Kabushiki Kaisha vs The Registrar Of Trade Marks on 18 July, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
P4-COMMP-650-22.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 650 OF 2022
Yamaha Hatsudoki Kabushiki Kaisha ...Petitioner
Versus
The Registrar of Trade Marks ...Respondent
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Ms. Priya Thakkar a/w Ms. Disha Mehta i/by Jehangir Gulabbhai &
Bilimoria and Daruwalla for the Petitioner.
Ms. Gauri Raghuwanshi for the Respondent.
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CORAM : R.I. CHAGLA J
DATE : 18 July 2023
ORDER :
1. Matter is mentioned. Not on board. Taken on board.
2. By Praecipe bearing today's date, the learned Counsel appearing for the Petitioner has sought extension of time to file Rejoinder Affidavit, which could not be filed on time, in view of the Respondent's Reply Affidavit filed beyond the time prescribed by order dated 12th June 2023. Accordingly, extension of time is sought.
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3. In view thereof, extension of time is granted.
4. The Rejoinder Affidavit dated 13th July 2023 shall be accepted by the Registry.
5. Commercial Miscellaneous Petition shall be listed on 28th July 2023.
6. Praecipe is accordingly, disposed of.
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