Ambar Koiri vs Serum Institute Of India Pvt. Ltd. ...
2023 Latest Caselaw 1459 Bom

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

 INTERIM APPLICATION LODGING NO. 33254 OF 2022
                      In
         SUITS STAMP NO. 33253 OF 2022

 Serum Institute Of India Pvt. Ltd. And Anr        ....PETITIONER
             V/S
 Yohan Tengra And 6 Ors                          ....RESPONDENT

WITH INTERIM APPLICATION LODGING NO. 3344 OF 2023 In SUITS STAMP NO. 33253 OF 2022

Ambar Koiri ....PETITIONER V/S Serum Institute Of India Pvt. Ltd. And 7 Ors ....RESPONDENT

WITH INTERIM APPLICATION LODGING NO. 39735 OF 2022 In SUITS STAMP NO. 33253 OF 2022

Ambar Koiri ....PETITIONER V/S Serum Institute Of India Pvt. Ltd. And 7 Ors ....RESPONDENT

WITH INTERIM APPLICATION LODGING NO. 1146 OF 2023 In SUITS STAMP NO. 33253 OF 2022

Ambar Koiri ....PETITIONER

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V/S Yohan Tengra And 6 Ors ....RESPONDENT

Mr. Aspi Chinoy, Senior Advocate, aw Mr. Chetan Kapadia, Mr. Yuvraj Sing, a/w Mr. Bijal Vora, Manav Nair i/b Parinam Law Associates, for Plaintiff Nos. 1 & 2 in S(L)/33252/2022/Applicants in IA(L) 33254/2022. Mr. C. Keswani a/w Mr. Dinesh Pednekar i/b Shailesh Poria i/b Economic Laws Practice, for Defendant No 6 in S(L)/33253/2022 and in IA(L)/33254

Mr. Vedchetan patil a/w S. Jain for Defendant No.7

Ishwarlal Agarwal a/w Adv. Dipali Ojha, Adv. Meena Thakur, Adv. Pratik Jain Saklecha, Snehal Surve, Hania Shaikh, Sourav Khanna, Vikas Pawar, Sohan Agate, Samkit Shah for Defendant No. 1 n S(L)/33253/2022

Mr. Vijay Kurle & Tanveer Nizam a/w Ms. Dipali Ojha, Meena Thakur, Mr. Pratik Jain Saklecha, Adv. Snehal Surve, Hania Shaikh, Sourav Khanna, Sohan Agate, Vikas Pawar, Samkit Shah. For Defendant No 2 in S(L)/33253/2022

Nilesh C. Ojha i/b Adv. Abhishek Mishra a/w Dipali Ojha, Meena Thakur, Pratik Jain Saklecha, Snehal Surve, Hania Shaikh, Sourav Khanna, Sohan Agate, Vikas Pawar, Samkit Shah for Defendant No 3 in S(L)/33253/2022

CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 13th February, 2023

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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