Bombay High Court
Union Bank Of India vs Ntt Data Payment Services India Limited ... on 24 February, 2026
39-coms-21-2025.doc
varsha IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO. 21 OF 2025
Union Bank of India ... Plaintiff
vs.
NTT Data Payment Services India Limited ... Defendant
(Formerly known as the Atom Technologies
Limited)
Ms. Meenaz Kakalia i/b. Of Orbit Law Service for Plaintiff
Digitally
Mr. Lalit Munshi, Ms. Devanshi Sanghvi and Ms. Aliya Tabassum i/b.
signed by
VARSHA
VARSHA VIJAY
VIJAY RAJGURU
RAJGURU Date:
Mr. Samvad Partners for Defendant No.1.
2026.02.25
10:58:15
+0530
CORAM : GAURI GODSE, J.
DATED : 24th FEBRUARY 2026
ORDER:
1. Learned counsel for the plaintiff has tendered a service affidavit dated 23rd February 2026 of the bailiff. Service affidavit is taken on record. There is no clarity as to whether the writ of summons along with the plaint and the annexures is duly served upon the defendant.
2. Learned counsel for the plaintiff seeks time to verify and take appropriate steps.
3. Stand over to 23rd March 2026.
(GAURI GODSE, J.) Page no. 1 of 1 ::: Uploaded on - 25/02/2026 ::: Downloaded on - 25/02/2026 20:49:11 :::