Bombay High Court
Parle Agro Private Limited vs Sig Combibloc Ltd on 24 February, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
15. OS IAL-5571-26.odt
Amberkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
INTERIM APPLICATION (L) NO. 5571 OF 2026
IN
COMMERCIAL SUIT (L) NO. 5535 OF 2026
Parle Agro Pvt Ltd Applicant
.. (Org. Plaintiff)
IN THE MATTER BETWEEN:-
Parle Agro Pvt Ltd .. Plaintiff
Versus
SIG Combibloc Ltd & Anr. .. Defendants
....................
Mr. Veerendra V. Tulzapurkar, Senior Advocate a/w Mr. Rashmin
Khandekar, Mr. Ramesh Gupta, Raina Gajria, Ms. Deepa Hate & Ms.
Priti More i/by M/s. Gajria & Co., Advocates for Applicant / Org.
Plaintiff
Mr. Venkatesh Dhond, Senior Advocate a/w Ms. Anuradha
Mukherjee, Mr. Aviral Sahai, Ms. Soumya Dasgupta, Ms. Palak
Singh & Aanya Anvesha i/by M/s. Cyril Amarchand Mangaldas,
Advocates for Defendants
...................
CORAM : MILIND N. JADHAV, J.
DATE : FEBRUARY 24, 2026
P. C.:
1. Heard Mr. Tulzapurkar, learned Senior Advocate for Applicant- Plaintiff and Mr. Dhond, learned Senior Advocate for Defendants.
2. In compliance of the order passed on 17.02.2026, Mr. Dhond, learned Senior Advocate would apprise the Court that immediately on the following date i.e. on 18.02.2026, there was a joint meeting held between the parties and Defendant No. 2 has already expressed his ability to supply the packaging material as per the flow chart which is 1 of 3 ::: Uploaded on - 24/02/2026 ::: Downloaded on - 24/02/2026 20:53:41 :::
15. OS IAL-5571-26.odt placed before the Court. From the flow chart, it is prima facie seen that Defendant No. 2 has agreed to supply several million quantities of the material as indicated therein month wise rather week wise but Mr. Dhond would persuade the Court to consider the caveat on behalf of Defendant No. 2 to that extent. He would submit that if purchase order to the extent of material agreed to be supplied by Defendant No. 2 is placed on Defendants, Defendant No. 2 shall ensure supply of the same as indicted in the flow chart.
3. Defendants are directed to file affidavit-in-reply and place on record all details of the meeting as also if it is possible for Defendant No. 2 to increase the quantity in view of the exigency expressed by Mr. Tulzapurkar. That apart the difficulty encountered by Defendants may also be placed on affidavit so as to enable the Court to consider the same.
4. One of the submissions made by Mr. Dhond is that exclusivity argued by the Plaintiff is incorrect and the Plaintiff would have alternate avenue to obtain similar packaging material from other sources also. Details of the same be also placed on record to enable the Plaintiff to answer the same in view of the arguments of exclusivity advanced by Plaintiff.
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15. OS IAL-5571-26.odt
5. Mr. Tulzapurkar would submit that requirement of Plaintiff is rather manifold which has already been apprised to the Defendants well in advance. There appears to be some dispute between parties, but that shall be gone into later once the pleadings are completed.
6. Let the affidavit-in-reply be filed within a period of one week from today. Needless to state that what has been agreed as per the flow chart between the parties from March 2026 onwards shall be supplied without prejudice to the rights and contentions of the parties.
7. Stand over to 4th March, 2026 under the caption "First on Board
- for Directions".
Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date: 2026.02.24 19:47:57 +0530 3 of 3 ::: Uploaded on - 24/02/2026 ::: Downloaded on - 24/02/2026 20:53:41 :::