Bombay High Court
Marico Limited vs Ashok Kumar on 25 November, 2025
85 ia(l) 13589-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.13589 OF 2025
IN
COMMERCIAL IP SUIT (L) NO. 13397 OF 2025
Marico Limited ... Applicant/Plaintiff.
Versus
Ashok Kumar ... Respondent/Defendant.
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Mr Anil Shete a/w. Niyati Davawala and Dixita Singh i/by Davawala and Co. for
the Applicant/Plaintiff.
Mr. Deepak S. Bhalerao, 2nd Assistant to Court Receiver, present.
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Coram : Sharmila U. Deshmukh, J.
Date : November 25, 2025 P.C. :
1. The Application has been moved for extension of time for execution of ad-interim order 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. Shete 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 by order by 9th May 2025. In view of above, time to sa_mandawgad 1 of 2 85 ia(l) 13589-25.doc execute the order by Additional Special Receiver is extended by period of five weeks from today.
4. The Additional Special Receiver to submit report to the Court Receiver by email on or before 30th December, 2025.
5. The Court Receiver shall in turn submit its report by 6th January, 2026.
6. List the Application for further consideration on 12th January, 2026.
7. Ad-interim relief granted earlier to continue till the next date.
[Sharmila U. Deshmukh, J.] sa_mandawgad 2 of 2 Signed by: Sanjay A. Mandawgad Designation: PA To Honourable Judge Date: 26/11/2025 19:22:57