Bombay High Court
Advanced Med Tech Solutions Pvt ... vs Vinay Singh And 7 Ors on 30 July, 2021
Bench: G.S. Patel
17-IAL-11098-2021 IN COMIP-219-2021+.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 11098 OF 2021
IN
COMMERCIAL IP SUIT NO. 219 OF 2021
Advanced Med Tech Solutions Pvt Ltd ...Plaintiff
Versus
Vinay Singh & Ors ...Defendants
WITH
LEAVE PETITION NO. 202 OF 2021
IN
COMMERCIAL IP SUIT NO. 219 OF 2021
Mr Hiren Kamod, with Rishikesh Soni and Rajashree Ram, i/b
Economic Law Practice, for the Applicant/ Plaintiff.
Mr Rashmin Khandekar, with Dhruva Gandhi, Maneck Mulla,
Anuja Jhunjhunwala & Harsh Thadani, i/b M Mulla Associates,
for the Defendants.
Digitally signed
CORAM: G.S. PATEL, J
by ARUN
RAMCHNDRA
(Through Video Conferencing)
ARUN
RAMCHNDRA
SANKPAL
SANKPAL
Date: DATED: 30th July 2021
PC:-
2021.08.02
10:20:37
+0530
Page 1 of 3
30th July 2021
17-IAL-11098-2021 IN COMIP-219-2021+.DOC
1.
The Interim Application will be heard at the earliest possible.
It is for Mr Khandekar for the Defendants to consider whether a
separate Interim Application for vacating the ad-interim order is or
is not required. In taking that decision he will bear in mind that an
Interim Application of that kind by the Defendants will necessitate
at the very least a reply from the Plaintiffs; and, therefore, a longer
date. Subject to that, I will list the matter for final hearing list
starting from 11th August 2021.
2. Parties will arrange to submit a soft copy of the entire record.
This is to be arranged in the manner that was standardized during
the lockdown hearings, and of which both Mr Kamod and Mr
Khandekar are aware.
3. Both sides are at liberty to file written submissions on or
before 9th August 2021, subject to the following directions.
4. Concise written submissions are to be filed and served on or
before 9th August 2021. Soft copies are to be made available to the
Court Associate on a pen drive.
(a) The written submissions will indeed be concise: they
are not to exceed 15 pages.
(b) These will also conform to the revised filing norms
notified (A4, white, etc).
(c) The written submissions are to be signed and dated by
arguing Counsel, not the Attorneys.
30th July 2021
17-IAL-11098-2021 IN COMIP-219-2021+.DOC
(d) There are to be no extracts or quotations from
judgments or documents in the written submissions.
There will be cross references provided inline (not in
footnotes) to the relevant material.
(e) A separate list of dates by each side is permitted,
following the same formatting parameters.
(f ) A compilation of authorities is permitted, also on A4
white paper. Each compilation must have an index and
running page numbering. The index will give the
running page numbers (not the internal page numbers
of the law reports) and also mention the relevant
paragraph numbers.
(g) Non-conforming submissions, lists of dates or
compilations will not be accepted.
5. Previous orders will continue until the next date.
6. 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)
30th July 2021
