Neville Wadia vs Hungry And Foolish Intellectual ...
2024 Latest Caselaw 144 Bom

Bombay High Court

Neville Wadia vs Hungry And Foolish Intellectual ... on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           12-IA(L)-34000-2023.doc


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

              INTERIM APPLICATION (L) NO.34000 OF 2023
                                IN
            COMMERCIAL SUMMARY SUIT (L) NO.24947 OF 2021


 NEVILLE WADIA                                         )...APPLICANT

          V/s.

 HUNGRY AND FOOLISH INTELLECTUAL                       )
 PROPERTIES PRIVATE LIMITED                            )...RESPONDENT


 Mr.Malcolm Siganporia and Ms.Ria R. Nair i/by Desai Billimoria &
 Associates, Advocate for the Applicant/Plaintiff.
 Mr.Shanay Shah a/w. Ms.Diksha Shetty i/by AAK Legal, Advocate for
 the Respondent/Defendant.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     3rd JANUARY 2024


 P.C. :

1. When the matter is called out, Mr.Siganporia, learned Counsel

for the Plaintiff submits that this Application is under Order II Rule 2 of

the Code of Civil Procedure, 1908. However, the proposed suit is not

yet filed. Learned Counsel seeks some time to take instructions in the

matter.

12-IA(L)-34000-2023.doc

2. At his request, list on 8th January 2024 under the caption "For

directions" along with connected Summons for Judgment (L) No.3109

of 2022 in the suit and the connected Commercial Summary Suit.

(ABHAY AHUJA, J.)