Bombay High Court
Mphasis Limited vs Bank Of India Ltd. And 13 Ors on 15 March, 2022
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
6 lpetnl 24934-21..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
LAXMI
LAXMI SUBHASH
SUBHASH SONTAKKE
SONTAKKE Date:
2022.03.16
18:44:21
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
LEAVE PETITION (L) NO. 24934 OF 2021
IN
COMMERCIAL SUIT (L) NO. 24925 OF 2021
Mphasis Limited ..Petitioner
Vs.
Bank of India & Ors. ..Defendants
.....
Ms. Pallavi Bali and Ms Ayesha Qazi i/b Mulla & Mulla & Craigie Blunt
& Caroe for the Petitioner.
.....
CORAM:- B. P. COLABAWALLA,J.
DATE :- MARCH 15, 2022.
P. C.:
1. The above Leave Petition is filed seeking leave under Clause XII of the Letters Patent to file the above Suit in this Court.
2. After hearing the learned Advocate appearing on behalf of the Petitioner and perusing paragraph No.6 of the Petition and paragraph No. 46 of the Plaint, leave is granted and the Petition is allowed in terms of paragraph No. 7 which reads thus:
"7. The Petitioners therefore pray: That the Petitioners may be granted leave under Clause XII of the Letters Patent to file the suit herein in this Hon'ble Court"Laxmi 1/2
6 lpetnl 24934-21..doc
3. The Leave Petition is accordingly disposed of. No order as to costs.
4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. ) Laxmi 2/2