Viacom18 Media Private Limited vs Mx Media And Entertainment Pte Ltd
2023 Latest Caselaw 10495 Bom

                                                       34-SJ(L)-25991-2023.doc


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

            SUMMONS FOR JUDGMENT (L) NO.25991 OF 2023
                                IN
              INTERIM APPLICATION (L) NO.16488 OF 2023
                                IN
              COMMERCIAL SUMMARY SUIT NO.45 OF 2023

VIACOMIS MEDIA PRIVATE LIMITED                      )...APPLICANT

         V/s.

MX MEDIA AND ENTERTAINMENT PTE LTD.                 )...RESPONDENT

Ms.Rashmin      Khandekar    a/w.     Ms.Madhu      Gadodia,    Mr.Deepak
Deshmukh, Mr.Sujoy Mukherji and Ms.Rasika Dhebe i/by Anand and
Naik & Co., Advocate for the Applicant/Plaintiff.
Mr.Rishi Murarka, Advocate for the Respondent/Defendant.

                         CORAM         :    ABHAY AHUJA, J.

                         DATE          :    10th OCTOBER 2023

P.C. :

1. When the matter is called out, Mr.Rishi Murarka, learned

Counsel for the Defendant, seeks condonation of delay in filing the

affidavit-in-reply seeking leave to defend. Ms.Rashmin Khandekar,

learned Counsel for the Applicant/Plaintiff does not raise any particular

objection if the delay is condoned.

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2. Having heard the learned Counsel and considering that the delay

was due to the personal difficulty of the learned Counsel for the

Respondent/Defendant, the delay in filing the affidavit-in-reply seeking

leave to defend is condoned.

3. Registry is directed to accept the affidavit-in-reply seeking leave

to defend on record. Let a copy of the same also be furnished to the

learned Counsel for the Plaintiff.

4. List as per schedule on 30th October 2023.

                                                                     (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 10/10/2023 20:10:09