Abdul Rasul Nurallah Virjee And ... vs Regal Footwear
2022 Latest Caselaw 8714 Bom

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION

NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 516 OF 2017
                              In
  COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 630 OF 2017

          Abdul Rasul Nurallah Virjee And Jalalluddin ....PETITIONER
          Nurallah Virjee
                      V/S
          Regal Footwear                             ....RESPONDENT

WITH LEAVE PETITION NO. 233 OF 2017 In COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 630 OF 2017

Abdul Rasul Nurallah Virjee And Jalalluddin ....PETITIONER Nurallah Virjee V/S Regal Footwear ....RESPONDENT

WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 1841 OF 2018 In COMMERCIAL INTELLECTUAL PROPERTY RIGHTS SUITS 630 OF 2017

Abdul Rasul Nurallah Virjee And Jalalluddin ....PETITIONER Nurallah Virjee V/S Regal Footwear ....RESPONDENT

WITH COMMERCIAL MISCELLANEOUS PETITION LODGING NO. 11130 OF 2022

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Munira Virani And Anr ....PETITIONER V/S The Registrar Of Trade Marks And 2 Ors ....RESPONDENT

Ashutosh Kane i/b W S KANE AND COMPANY for Plaintiff Rohan Savant for Defendant

WRITTEN SUBMISSIONS OF DEFENDANT FILED

CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 30th August, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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