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Bombay High Court

Bharat Bhogilal Patel vs M/S. Tvs Electronics Limited on 4 February, 2026

                                         1/2               5-COMIP-359-2017 (OS).DOC




                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION

                         COMMERCIAL IP SUIT NO. 359 OF 2017
Bharat Bhogilal Patel                                                      ...Plaintiff
          Versus
M/s. Tvs Electronics Limited                                               ...Defendant
                                       WITH
                       IN PERSON APPLICATION NO. 127 OF 2016
                                       WITH
                         NOTICE OF MOTION NO. 1604 OF 2019
                                       WITH
                          NOTICE OF MOTION NO. 820 OF 2018
                                         IN
                         COMMERCIAL IP SUIT NO. 359 OF 2017
                                       WITH
                         COMMERCIAL IP SUIT NO. 927 OF 2018
                                       WITH
                         NOTICE OF MOTION NO.1602 OF 2019
                                         IN
                         COMMERCIAL IP SUIT NO. 927 OF 2018
                                       WITH
                        COMMERCIAL IP SUIT NO. 1156 OF 2018
                                       WITH
                         NOTICE OF MOTION NO. 1593 OF 2019
                                         IN
                        COMMERCIAL IP SUIT NO. 1156 OF 2018
                                      _______
Mr. Bhuvan Singh i/b Elixir Legal Services, for the Plaintiff.
Mr. Kanak Kadam i/b W. S. Kane & Co., for the Defendant.
                                      _______


                                               CORAM : ARIF S. DOCTOR, J.
                                               DATE     : 4th FEBRUARY, 2026




Vaibhav


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P.C.

1. On 21st January 2026, the Court had passed the following order:

"1. Today, Mr. Bhuvan Singh, who appears on behalf of the Plaintiff is not present, Mr. Patel, who is here in person informs me that Mr. Singh had to travel outside Mumbai for personal work.

2 Mr. Kane submits that the Plaint has been amended and as per the order rd dated 3 December, 2025, the Affidavit-in-Reply of Controller of Patents is awaited.

3. On the next date, let the Controller be represented through Advocate, a copy of this order shall be intimated to the Controller.

4. Stand over to 4th February, 2026. High on Board."

2. Learned counsel has pointed out that, in compliance with the said order, they had intimated to the Controller. It is indeed most surprising that, despite the aforesaid order having been communicated to the Controller, the Controller is not represented before this Court, given the issue that arises for consideration before the Court.

3. Issue notice to the Controller, returnable on 18th February 2026.

[ARIF S. DOCTOR, J.] Vaibhav ::: Uploaded on - 05/02/2026 ::: Downloaded on - 05/02/2026 20:41:55 :::