Bombay High Court
Brihan Karan Sugar Syndicate Private ... vs Chitali Botting Limited on 30 August, 2021
Author: A.S. Gadkari
Bench: A.S. Gadkari
Osk 1-IA-897-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 897 OF 2020
WITH
LPETN NO. 30 OF 2020
IN
COMIP NO. 309 OF 2020
WITH
COMIP NO. 309 OF 2020
Brihan Karan Sugar Syndicate Pvt. Ltd. ... Applicant
V/s.
Chitali Bottling Limited ... Respondent
Mr.Himanshu W. Kane a/w. Mr.Rashmin Khandekar, Mr.Rohan Kadam,
Mr.Rahul Kadam, Mr.Ashutosh Kane, Mr.Nikhil Sharma, Mr.Ajaraj Bagwe,
Ms.Merin Mathew, Ms.Savani Vaze i/b. W.S. Kane & Co. for Applicant.
Dr.Abhinav D. Chandrachud a/w. Mr.Bernardo Reis a/w. Mr.Lalit
Jhunjhunwala and Mr.P.S. Patil for Respondent.
CORAM : A.S. GADKARI, J.
DATE : 30th August 2021.
P.C. :
. LPETN NO. 30 OF 2020 IN COMIP NO. 309 OF 2020
1. Dr.Chandrachud, learned counsel for Respondent seeks leave to file reply.
Leave granted.
2. Reply be filed in the Registry within a period of one week from today with an advance copy to the Petitioner. 1/2
Osk 1-IA-897-2020.odt INTERIM APPLICATION NO. 897 OF 2020 IN COMIP NO. 309 OF 2020
3. The Applicant is granted leave to file its rejoinder in the Registry within a period of one week from today with an advance copy to the Respondent.
4. Dr.Chandrachud, learned counsel for Respondent seeks further leave to file surrejoinder to the rejoinder filed by the Applicant.
Leave granted.
5. Stand over to 2nd September 2021.
[A.S. GADKARI, J.]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date:
2021.08.31
17:33:48 +0530
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