Reliance Industries Limited vs Panorama Studios International ...
2026 Latest Caselaw 5246 Bom

Bombay High Court

Reliance Industries Limited vs Panorama Studios International ... on 19 May, 2026

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          RUPALI
RUPALI    RAJESH                                                              1-IA(L)-14753-2026.doc
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.19
          19:40:49
          +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                           INTERIM APPLICATION (LODGING) NO. 14753 OF 2026
                                                          WITH
                          INTERIM APPLICATION (LODGING) NO. 14973 OF 2026
                                                            IN
                              COMMERCIAL SUIT (LODGING) NO. 14748 OF 2026


                   Reliance Industries Limited                          ...Applicant/Plaintiff
                         Versus
                   Panorama Studios International Limited               ...Respondent


                   Mr. Vyankatesh Dhond, Senior Counsel, Mr. Ameet Naik, Mr. Hiren
                   K. Mrs. Madhu Gadodia, Ms. Megha Chandra, Mr. Jasmeet Kaur, Ms.
                   Unnati Gaubani, Ms. Fatima Ali i/b Anand & Naik Co. for the
                   Applicant/Plaintiff.

                   Mr. Saeed A. Khan a/w Mr. Shyamli Hajela i/b M/s H & M. Legal
                   Associates for the Respondent No.1.

                   Mr. Rashmin Khandekar (through VC), Mr. Anand Mohan, Mr. Sunil
                   Z. Mr. Sujoy Mukherji & Mr. Shashvat Aggarwal for the Respondent
                   No.2.

                                                 CORAM : SANDESH D. PATIL, J.

DATE : 19th MAY, 2026 (VACATION COURT)

1-IA(L)-14753-2026.doc

P.C. :

1. At the outset, learned Senior Counsel Mr.Dhond seeks

leave to carry out amendment. Leave granted. Amendment to be

carried out forthwith. Re-verification is dispensed with.

2. Mr. Khandekar, learned Counsel appearing for the

respondent No.2 has tendered affidavit-in-reply. The same is taken on

record.

3. Mr.Saeed Khan, learned counsel appearing for the

respondent No.1 sought some time to file their reply. Time is granted.

4. At the request of the learned Counsel for the respondent

No.1, stand over to 26th May, 2026.

SANDESH D. PATIL, J.