Neville Wadia vs Hungry And Foolish Intellectual ...
2022 Latest Caselaw 585 Bom

                                                    10-IPL24954-21INCOMSSL24947-21.DOC

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


                               INTERIM APPLICATION (L) NO. 24954 OF 2021
                                                 IN
                               COMM SUMMARY SUIT (L) NO. 24947 OF 2021

                      Neville Wadia                                          ...Plaintiff
                                          Versus
                      Hungry and Foolish Intellectual Properties
                      Private Limited                                      ...Defendant

                      Mr. Karl Tamboly, a/w Mr. Malcom Siganporia a/w Mr. K. K.
                           Billimoria and Ms. Sannaya Ghandhi, i/b Vikram Philip
SANTOSH
SUBHASH                    & Associates, for the Applicant/Plaintiff.
KULKARNI              Mr. Asadullah Shaikh, for the Defendant.
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2022.01.17
16:48:52 +0530                                  CORAM:     N. J. JAMADAR, J.

                                                DATED :    17th JANUARY, 2022
                                                           (Video Conferencing)
                      PC:-

1. Heard the learned Counsels for the parties.

2. Mr. Shaikh, the learned Counsel, submits that he has

instructions to appear on behalf of the defendant.

3. The learned Counsel undertakes to file Vakalatnama on

behalf of the defendant within a week's time.

4. Mr. Shaikh, the learned Counsel, waives service of writ of

summons on the defendant.

Let the Vakalatnama be filed on behalf of the defendant

within a weeks' time.

10-IPL24954-21INCOMSSL24947-21.DOC

5. Once appearance is entered, the plaintiff is at liberty to

take out the Summons for Judgment.

6. List on 7th February, 2022.

[N. J. JAMADAR, J.]