Neville Wadia vs Hungry And Foolish Intellectual ...
2022 Latest Caselaw 11576 Bom

SWAROOP Digitally
        SWAROOP
                  signed by

SHARAD  SHARAD PHADKE
        Date: 2022.11.15
PHADKE  11:26:07 +0530
                                                                                26 ial 24954 of 2021.doc

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                              IN ITS COMMERCIAL DIVISION
                         INTERIM APPLICATION (L) NO.24954 OF 2021
                                          IN
                      COMMERCIAL SUMMARY SUIT (L) NO.24947 OF 2021
                                         WITH
                       SUMMONS FOR JUDGMENT (L) NO.3109 OF 2022
                                          IN
                      COMMERCIAL SUMMARY SUIT (L) NO.24947 OF 2021

  Neville Wadia                                        ...                    Applicant/Plaintiff
         versus
  Hungry and Foolish Intellectual Properties Pvt. Ltd. ...                    Defendant/Respondent

  Mr. Karl Tamboly with Mr. Malcolm Siganporia with Ms. Leandra Silveria i/by Desai
  0Billimoria and Associates, for Plaintiff.
  Mr. Shanay Shah with Ms. Diksha J. Shetty i/by AAK Legal for Defendant.

                                 CORAM:        N.J.JAMADAR, J.

                                 DATE:         14th NOVEMBER, 2022

  P.C.:

1. Heard the learned Counsel for the parties.

2. The learned Counsel informed the Court that the pleadings in the

Summons for Judgment are complete.

3. The learned Counsel for the Plaintiff, however, seeks liberty to file

additional affidavit in support of the Summons for Judgment.

4. The Plaintiff is at liberty to file additional Affidavit within one week from

today and serve its copy on the Defendant.

SSP 1/2 26 ial 24954 of 2021.doc

5. The Defendant is at liberty to file additional Affidavit in Reply if new

facts are raised in the additional affidavit within one week thereafter.

6. List the Summons for Judgment along with Interim Application (L)

No.24954 of 2021 for hearing on 28th November, 2022.

                                                         ( N.J.JAMADAR, J. )




SSP                                                                                   2/2