HARSHIT VIKAS TIBREWAL Vs. AHURA RESTAURANT PVT. LTD.

JUDGEMENT

(1.) The present Appeal from Order seeks to challenge an ex- parte order dtd. 06/05/2023 passed by the learned Judge, Commercial Court, City Civil Court, Ahmedabad on application below Exhibit-7 (NM) under O.39 R.1 and 2 of the Code of Civil Procedure in Commercial Trade Mark Civil Suit No.10 of 2023; the operative portion of which reads thus:

(2.) Heard the learned Advocate Mr.Tolia with Mr.Sankhela for the appellant and learned Senior Advocate Mr.Devang Nanavaty with Mr.Trivedi appearing for the respondent at length.

(3.) Learned Counsels appearing for the respective parties after arguing the matters at length have jointly submitted that the learned Court below may be directed to decide the interim injunction application; within stipulated time as may be fixed by this Court.