Zeeentertainment Enterprises ... vs Prada Holdings And 3 Ors
2022 Latest Caselaw 8182 Bom

                                                            13-SJ67-19INCOMSS856-2019.DOC

SANTOSH                                                                           Santosh
SUBHASH
KULKARNI
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2022.08.23
10:57:33 +0530
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                        IN ITS COMMERCIAL DIVISION


                                SUMMONS FOR JUDGMENT NO. 67 OF 2019
                                               IN
                                 COMM SUMMARY SUIT NO. 856 OF 2019

                      Zee Entertainment Enterprises Ltd.                   ...Applicant/
                                                                             Ori.Plaintiff
                      In the matter between
                      Zee Entertainment Enterprises Ltd.                      ...Plaintiff
                                        Versus
                      PraDa Holdings & ors.                                ...Defendants

                      Ms. Nirali Shah, i/b Dua Asso., for the Plaintiff.
                      Mr. Cyrus Ardeshir, a/w C. Nageshwaran, a/w Ms. Niyathi,
                           Kalra & Mr. Ayush Jain, i/b Khaitan & Co., for
                           Defendant nos.1 and 2.
                      Mr. C. Nageshwaran, a/w Ms. Niyathi, Kalra & Mr. Ayush
                           Jain, i/b Khaitan & Co., for Defendant nos.3 and 4.

                                                   CORAM:       N. J. JAMADAR, J.

                                                   DATED :      22nd AUGUST, 2022
                      PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsel for the plaintiff seeks leave to tender

affidavit-in-rejoinder to the affidavit-in-reply filed on behalf of

defendant nos.1 and 2 and defendant nos.3 and 4.

3. The learned Counsel for the plaintiff submits that the

copies of the affidavits-in-rejoinder have already been served on

the defendants.

13-SJ67-19INCOMSS856-2019.DOC

Leave granted.

4. Affidavits-in-rejoinder are taken on record.

5. Mr. Ardeshir, the learned Counsel for defendant nos.1 and

2, submits that an additional affidavit-in-reply seeking leave to

defend is required to be filed as certain facts have not been

pleaded in the affidavit-in-reply.

6. Defendant nos.1 and 2 are at liberty to file an additional

affidavit-in-reply and serve its copy on the plaintiff within a

period of two weeks from today.

7. The plaintiff is at liberty to file an additional affidavit-in-

rejoinder to deal with the contentions in the additional affidavit-

in-reply to be filed on behalf of defendant nos.1 and 2 within a

week of being served with the affidavit.

8. List on 19th September, 2022.

[N. J. JAMADAR, J.]