Citation : 2021 Latest Caselaw 4467 Bom
Judgement Date : 10 March, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.2108 OF 2020
IN
SUIT NO.308 OF 2020
BRFL Italia S.R.L. Con Socio Unico in Liquidazone .. Applicant-Plaintiff
Vs.
Bombay Rayon Fashion Ltd. .. Respondent-Defendant
Mr. Sharan Jagtiani, Sr. Advocate, with Mr. Haabil Vahanvaty and
Ms.Pratiksha Basarkar, i/by Khaitan & Co., for the Applicant-Plaintiff.
Mr. J.P. Sen, with Mr. Zain Mookhi, Ms. Dipti Das, Mr. Sunil Vyas and
Ms.Siddhi Vora, i/by Fox Mandal & Associates, for the Respondent-Defendant.
CORAM : A. K. MENON, J.
DATED : 10TH MARCH 2021.
P.C. :
1. After hearing this IA for ad-interim relief at some length, Mr. Jagtiani
states that he is desirous of filing an additional affidavit disclosing all
provisions of law in Italy, based on which the judgments in question were
passed. Let such affidavit be filed on or before 15 th April 2021.
2. In the meanwhile, additional affidavit-in-reply along with written
statement in the IA to be filed on or before 30 th April 2021.
3. List the IA for hearing on 8th June, 2021.
(A. K. MENON, J.)
Sneha Digitally signed
by Sneha A. Dixit 10-IA-2108-2020.doc A. Dixit Date: 2021.03.10 17:49:27 +0530 Dixit
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