Reliance Industries Limited vs Panorama Studios International ...
2026 Latest Caselaw 5436 Bom

Bombay High Court

Reliance Industries Limited vs Panorama Studios International ... on 22 May, 2026

          Digitally
          signed by
          RUPALI                                              506-COMS(L)-14748-2026 & Ors..doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.22
          20:11:07
          +0530          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL SUIT (LODGING) NO. 14748 OF 2026
                                                       WITH
                       INTERIM APPLICATION (LODGING) NO. 14753 OF 2026
                                                        IN
                          COMMERCIAL SUIT (LODGING) NO. 14748 OF 2026
                                                       WITH
                       INTERIM APPLICATION (LODGING) NO. 14973 OF 2026
                                                        IN
                          COMMERCIAL SUIT (LODGING) NO. 14748 OF 2026


                 Reliance Industries Limited                                    ...Applicant
                       Versus
                 Panorama Studios International Limited & Ors.                  ...Respondents


                 Ms. Jasmit Kaur a/w Ms. Fatma Ali & Ms. Madhu Gadodia i/b Anand
                 & Naik Co. for the Applicant.

                 None for the Respondents.

                                             CORAM : SANDESH D. PATIL, J.

DATE : 22nd MAY, 2026 (VACATION COURT)

506-COMS(L)-14748-2026 & Ors..doc

P.C. :

1. By an order dated 19th May, 2026, leave was granted to the

applicant to carry out amendment, however, the same could not be

carried out. Therefore, time to carry out amendment is extended by

25th May, 2026. Re-verification dispensed with.

2. Since it is informed that the Vacation Bench is not available

on 26th May, 2026, hearing of the matter is adjourned to 28th May,

2026.

SANDESH D. PATIL, J.