Bombay High Court
Parle Agro Pvt. Ltd vs Rahul Cahudhary on 10 August, 2021
Author: G.S. Patel
Bench: G.S. Patel
13-IAL-10083-2021 IN COMIPL-10079-2021.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 10083 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 10079 OF 2021
Parle Agro Pvt Ltd ...Plaintiff
Versus
Rahul Chaudhary ...Defendant
WITH
LEAVE PETITION NO. 198 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 10079 OF 2021
Mr Hiren Kamod, with Raina Gajria and Amritha Vyas, i/b Gajria &
Co, for the Plaintiff.
ARUN
RAMCHNDRA
SANKPAL
Mr Atul Bandhu, for the Defendant.
Mr DN Kher, Court Receiver present.
Digitally signed
by ARUN
RAMCHNDRA
SANKPAL
Date: 2021.08.11
10:25:07 +0530
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 10th August 2021
PC:-
1.Mr Bandhu appears online. He has askedMs D'Souza, an Advocate in Mumbai, to file her vakalatnama for the Defendant. Her Page 1 of 2 10th August 2021 13-IAL-10083-2021 IN COMIPL-10079-2021.DOC vakalatnama on behalf of the Defendant is to be filed by 17th August 2021. Mr Bandhu seeks time to file an Affidavit in Reply. An Affidavit in Reply is to be filed and served on or before 31st August 2021. A Rejoinder is permitted by 9th September 2021.
2. List the Interim Application on 23rd September 2021.
3. In the meantime, the previous order, including the order of Receiver, will continue.
4. The Clause 14 Petition has been served. It is accordingly made absolute and is disposed of.
5. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production of an ordinary copy of this order.
(G. S. PATEL, J) Page 2 of 2 10th August 2021