Bombay High Court
Parle Agro Pvt Ltd vs Evika Food on 11 August, 2023
Author: R. I. Chagla
Bench: R. I. Chagla
Board Sr.No.:-39
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 2511 OF 2023
In
COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 175 OF 2023
Parle Agro Pvt Ltd ....PETITIONER
V/S
Evika Food ....RESPONDENT
WITH COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS NO. 175 OF 2023 Parle Agro Pvt Ltd ....PETITIONER V/S Evika Foods ....RESPONDENT WITH LEAVE PETITION LODGING NO. 12368 OF 2023 Parle Agro Pvt Ltd ....PETITIONER V/S Evika Food ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 11th August, 2023 Page 1/2 ::: Uploaded on - 11/08/2023 ::: Downloaded on - 12/08/2023 08:25:58 ::: P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 21/09/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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