Bombay High Court
Marico Limited vs Ashok Kumar on 11 August, 2025
504 ia(l) 13589-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION [L] NO. 13589 OF 2025
IN
COMMERCIAL IP [L] SUIT NO. 13397 OF 2025
Marico Limited. ...Plaintiff.
Versus
Ashok Kumar (Unknown Person) ...Defendant.
------------
Mr. Hiren Kamod, Ms. Niyati Davawala, Mr. Anil Shete and Ms. Dhanashree
Yeole i/b Davawala & Co., for the Plaintiff.
------------
Coram : Sharmila U. Deshmukh, J.
Date : August 11, 2025. P. C. :
1. Not on board. Upon mentioning, taken on production board. The Application has been moved for extension of time for execution of ad-interim at additional locations.
2. By order of 9th May 2025, ad-interim relief was granted and Court Receiver came to be appointed with powers under Order XL, Rule 1 and Order XXXIX, Rule 7 of Code of Civil Procedure, 1908.
3. Mr. Kamod would submit that order came to be executed in respect of few locations, however, subsequently, impugned marks were found at some other locations and therefore, seeks extension of time granted in order by 9th May 2025. In view of above, time to execute the order by Additional Special Receiver is extended by period Patil-SR 1 of 2 504 ia(l) 13589-25.doc of five weeks from today.
4. The Additional Special Receiver to submit report to the Court Receiver by email on or before 22nd September, 2025.
5. The Court Receiver shall in turn submit its report by 29 th September, 2025.
6. List the Application for further consideration on 30th September, 2025.
7. Ad-interim relief granted earlier to continue till the next date.
[Sharmila U. Deshmukh, J.] Patil-SR 2 of 2 Signed by: Sachin R. Patil Designation: PS To Honourable Judge Date: 12/08/2025 20:53:15