Bombay High Court
Parle Products Private Limited vs Parle Agro Pvt Ltd on 14 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 38.COMIP-10-2007.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP SUIT NO.10 OF 2007
WITH
COMMERCIAL IP SUIT NO.27 OF 2009
Parle Products Private Limited ....Plaintiff
Vs.
Parle Agro Private Limited ....Defendant
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Ms. Priyanka Ribeiro a/w. Mr. Avinash Begle and Ms. Shradha Birwadkar
i/b. RKD Legal Services LLP for plaintiff in both suits.
Mr. Hiren Kamod a/w. Mr. Nishad Nadkarni i/b. Khaitan and Company for
defendant in both suits.
----
CORAM : K.R.SHRIRAM, J.
DATE : 14th JUNE 2019 P.C.: 1 Ms. Ribeiro states that her instructing advocates - RKD Legal
Services LLP will file Vakalatnama on behalf of plaintiff within one week from today. Statement accepted.
2 Ms. Ribeiro states that evidence of plaintiff's first witness is concluded and as per the list of witnesses filed by plaintiff, there are two more witnesses to be examined. Ms. Ribeiro states that the evidence affidavit of both the witnesses will be affirmed and copy served by 29.06.2019.
3 I am not giving an extended time because the evidence of plaintiff's first witness was concluded way back on 07.02.2019. The suits are of the year 2007 and 2009. If the evidence affidavit is not so affirmed and Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:55:08 ::: 2/2 38.COMIP-10-2007.doc copy served by 29.06.2019, plaintiff's evidence will stand closed without further reference to this Court. In such a case, the suit to be listed for directions on 05.07.2019. If plaintiff files evidence affidavit of the two witnesses as directed earlier, then the suit to be listed for marking of documents/recording of evidence on 10.07.2019 on which date plaintiff's witness shall remain present in Court.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:55:08 :::