VELJI KARAMSHI VAID Vs. V3 FASHION

JUDGEMENT

(1.) Mr. Chirag Mody, learned Counsel appearing for the Defendant Nos.1 to 6 has sought extension of time to file Affidavit in Reply which is ready and is being tendered to this Court.

(2.) Extension of time is granted. Affidavit in Reply dtd. 24/6/2023 on behalf of Defendant Nos.1 to 6 is taken on record.

(3.) Mr. Khandekar, learned Counsel appearing for the Applicants / Plaintiffs has submitted that by this Interim Application permission is being sought to amend the above Commercial Suit and Interim Application (L) No.22614 of 2022 in light of subsequent facts as well as for necessary documents to be placed on record and which have material bearing on the present dispute between the parties.