Bombay High Court
Multi-Screen Media Private Limited vs Parle Products Private Limited And 2 Ors on 29 November, 2022
Author: K.R. Shriram
Bench: K.R. Shriram
Digitally
signed by 1/2 10-ia-1405-19.doc
MEERA
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
2022.11.30
16:42:51
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1405 OF 2019
IN
APPEAL (L) NO.562 OF 2019
Multi Screen Media Pvt Ltd. ....Applicant
V/s.
Parle Products Pvt Ltd. & Ors. ...Respondents
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Mr. Prakash Shah a/w Mr. Durgaprasad Poojari and Mr. Jas Sanghavi i/b PDS Legal for Applicant/Appellant. None for Respondents.
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CORAM : K.R. SHRIRAM & KAMAL KHATA JJ DATED : 29th NOVEMBER 2022 P.C. :
1 Interim application is for condoning the delay of 32 days in filing the appeal. On 12th March 2020, respondent nos.1 and 2 had appeared through Wadia Gandhy & Co. Respondent No.3 has been served and there is affidavit of service of one Ritesh Katale affirmed on 20 th March 2020 proving service. We do not find on record any reply opposing the application and Mr. Shah states he has not been served with any reply. 2 Therefore, for the reasons mentioned in the interim application, delay is condoned and interim application is disposed.
3 Appeal to come up for admission in due course.
4 Mr. Shah further states that the name of respondent no.3 has been
Meera Jadhav
2/2 10-ia-1405-19.doc
changed. So also that of appellant. Mr. Shah states that they will take out interim application for leave to amend the cause title.
(KAMAL KHATA, J.) (K.R. SHRIRAM, J.) Meera Jadhav