Zeeentertainment Enterprises ... vs Prada Holdings And 3 Ors
2023 Latest Caselaw 9895 Bom

                                                                                           22-SJ-67-2019.doc


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

                                                SUMMONS FOR JUDGMENT NO.67 OF 2019
                                                               IN
                                               COMMERCIAL SUMMARY SUIT NO.856 OF 2019

                               ZEE ENTERTAINMENT ENTERPRISES LTD.                    )...PLAINTIFF

                                        V/s.

                               PRADA HOLDINGS AND OTHERS                             )...DEFENDANTS

                               Mr.Kunal Parekh i/by Dua Associates, Advocate for the Plaintiff.
                               Ms.Niyathi Kalra a/w. Mr.Ayush Jain i/by Khaitan & Co., Advocate for
                               the Defendants No.1 to 4.

                                                           CORAM        :     ABHAY AHUJA, J.

                                                           DATE         :     25th SEPTEMBER 2023

                               P.C. :

1. When the matter is called out, both the learned Counsel submit

that the matter has been worked out and the matter be listed on

9th October 2023 for filing Consent Terms.

2. Accordingly, list on 9th October 2023 under the caption 'For filing

Consent Terms'.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 26/09/2023 11:20:02