Bombay High Court
Hab Pharmaceutical And Research ... vs Sunrise Remedies Pvt Ltd on 29 August, 2023
Author: R. I. Chagla
Bench: R. I. Chagla
Board Sr.No.:-28
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1807 OF 2023
In
COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 573 OF 2022
Hab Pharmaceutical And Research Limited And....PETITIONER
Anr
V/S
Sunrise Remedies Pvt Ltd ....RESPONDENT
WITH LEAVE PETITION LODGING NO. 26832 OF 2022 In COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 573 OF 2022 Hab Pharmaceutical And Research Limited And....PETITIONER Anr V/S Sunrise Remedies Pvt Ltd ....RESPONDENT WITH COMMERCIAL APPEAL LODGING NO. 38834 OF 2022 In INTERIM APPLICATION 1807 OF 2023 Hab Pharmaceutical And Research Limited ....PETITIONER V/S Sunrise Remedies Pvt Ltd ....RESPONDENT Page 1/2 ::: Uploaded on - 30/08/2023 ::: Downloaded on - 31/08/2023 02:40:19 ::: CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 29th August, 2023 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 05/10/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 30/08/2023 ::: Downloaded on - 31/08/2023 02:40:19 :::