Bombay High Court
Usha Kiran Jogani vs Albury Perfumes Llp And Anr on 20 January, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
Tandale 23-IA(L)-28938-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 28938 OF 2021
IN
COMMERCIAL IP SUIT (L) NO. 28933 OF 2021
Usha Kiran Jogani ... Applicant
In the matter between :-
Usha Kiran Jogani ... Plaintiff
Versus
Albury Perfumes LLP And Anr. ... Defendants
....
Mr. Hiren Kamod, Mr. Mahesh Mahadgut, Ms. Poonam Teddu, Mr.
Kaivalya Shetye i/b. M. A. Mahadgut for the Plaintiff/Applicant.
Mr. Prakash Kadam, for the Defendants.
Mrs. N.P. Poojary, Section Officer, Court Receiver, present.
CORAM : N. J. JAMADAR, J.
DATE : 20th JANUARY, 2022 (THROUGH VIDEO CONFERENCING) P.C.:
1. Heard the learned counsel for the parties.
2. Mr. Kadam, the learned counsel for the defendants seeks time to file an affidavit-in-reply.
3. Four weeks time is granted to the defendants to file an affidavit-in-reply
4. The plaintiff is at liberty to file affidavit-in-rejoinder within one week of being served with the copy of the affidavit-in-reply.
5. Interim Application be listed on 24th February 2022.
6. Interim order, granted earlier, shall continue to operate till the next date.Digitally signed by MANOJ R
MANOJ R TANDALE TANDALE Date:
2022.01.21 15:50:53 +0530 (N. J. JAMADAR, J.) ...1