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Bombay High Court
Reliance Industries Limited vs Panorama Studios International ... on 19 May, 2026
1-IA(L)-14753-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (LODGING) NO. 14753 OF 2026
WITH
INTERIM APPLICATION (LODGING) NO. 14973 OF 2026
IN
COMMERCIAL SUIT (LODGING) NO. 14748 OF 2026
Reliance Industries Limited ...Applicant/Plaintiff
Versus
Panorama Studios International Limited ...Respondent
Mr. Vyankatesh Dhond, Senior Counsel, Mr. Ameet Naik, Mr. Hiren
K. Mrs. Madhu Gadodia, Ms. Megha Chandra, Mr. Jasmeet Kaur, Ms.
Unnati Gaubani, Ms. Fatima Ali i/b Anand & Naik Co. for the
Applicant/Plaintiff.
Mr. Saeed A. Khan a/w Mr. Shyamli Hajela i/b M/s H & M. Legal
Associates for the Respondent No.1.
Mr. Rashmin Khandekar (through VC), Mr. Anand Mohan, Mr. Sunil
Z. Mr. Sujoy Mukherji & Mr. Shashvat Aggarwal for the Respondent
No.2.
CORAM : SANDESH D. PATIL, J.
DATE : 19th MAY, 2026 (VACATION COURT) Wakodikar 1/2 ::: Uploaded on - 19/05/2026 ::: Downloaded on - 19/05/2026 21:26:04 ::: 1-IA(L)-14753-2026.doc P.C. :
1. At the outset, learned Senior Counsel Mr.Dhond seeks leave to carry out amendment. Leave granted. Amendment to be carried out forthwith. Re-verification is dispensed with.
2. Mr. Khandekar, learned Counsel appearing for the respondent No.2 has tendered affidavit-in-reply. The same is taken on record.
3. Mr.Saeed Khan, learned counsel appearing for the respondent No.1 sought some time to file their reply. Time is granted.
4. At the request of the learned Counsel for the respondent No.1, stand over to 26th May, 2026.
SANDESH D. PATIL, J.
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