Bombay High Court
Sanjay Soya Pvt Ltd vs Shreeram Kisanlal Pardeshi Trading As ... on 23 November, 2020
Author: K.R.Shriram
Bench: K.R.Shriram
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.3599 OF 2020
IN
COMMERCIAL IP SUIT (L) NO.3594 OF 2020
ALONGWITH
LEAVE PETITION (L) NO.3600 OF 2020
Sanjay Soya Private Limited ....Plaintiff/Applicant
V/s.
Shreeram Kisanlal Pardeshi .....Defendant
Mr. Rashmin Khandekar a/w Ms. Janhvi Chadha, Mr. Jay Shah and Mr.
Hardik Sampat i/b Krishna & Saurastri Associates LLP for
Plaintiff/Applicant;
Mr. Alankar Kirpekar a/w Mr. Chandrakant Sakpal i/b Chandrakant and
Associates for Defendant;
Mrs. S. V. Golatkar, Master (Adm), Representative of Court Receiver present.
CORAM : K.R.SHRIRAM, J.
DATED : 23rd NOVEMBER 2020 P.C. :
1 Parties say that settlement has not worked out and they are ready to go ahead with the matter.
2 Petition for leave under clause 14 is pending. Mr. Kirpekar states he has no objection if the leave is granted. Accordingly leave granted and petition disposed.
3 Mr. Khandekar, in view of the leave being granted prayed for prayer clause (d) of the interim application.
4 Mr. Kirpekar states that defendant is not going to use the label
Meera Jadhav
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impugned and, therefore, court can grant prayer clause (d) also.
Accordingly prayer clause (d) is granted. Interim application also stands disposed.
5 Mr. Kirpekar waives service of writ of summons. Written statement to be filed and copy served by 22-1-2021. I am giving an extended time of about 60 days in view of the current pandemic situation. 6 Stand over to 29-1-2021, for directions and for case management hearing.
(K.R.SHRIRAM, J) Meera Jadhav